Bharat Singh vs State Of M.P. Through Tribal ...
2021 Latest Caselaw 940 MP

                                    1                                 RP-50-2021
          The High Court Of Madhya Pradesh
                      RP-50-2021
(BHARAT SINGH Vs STATE OF M.P. THROUGH TRIBAL DEVELOPMENT DEPARTMENT AND OTHERS)

2
Indore, Dated : 22-03-2021
         Ms. Archana Upadhyaya, learned counsel for the Petitioner.
         Shri Nipun Choudhary, learned counsel for the respondent/State.

The petitioner has filed the present petition seeking review/ modification of order dated 15.12.2020 passed in W.P. No.19328/2020. By the aforesaid order the writ petition was disposed of with the directions to the

respondents to consider the case of the petitioner for grant of benefit of the judgment passed in the case of Smt. Prerna Koranne V/s State of M.P. in W.P. No.6773/2006 dated 26.04.2007.

Learned counsel for the petitioner submits that the petitioner filed the writ petition to claim the benefit of Second Kramonnati Pay Scale as well as the Third Kramonnati Pay Scale but no directions has been given by the respondents for consideration of this case for grant of Third Krammonati Pay Scale.

I have perused the writ petition filed by the petitioner. The relief

claimed in para 7(a) of the writ petition is reproduced as below:-

7. (a) That, this Petition may kindly be allowed by issuing an appropriate Writ or directions to the Respondents, to grant Second Kramonati Pay Scale to the petitioner on completion of their 24 years of service w.e.f. 19.02.2006 and Third Kramonnati Pay Scale after completion of 30 years of his service w.e.f. 01.07.2017 as per the circular issued by the Respondent dated 29.06.2018 and refix the petitioner's pension with all the consequential benefits.

It is apparent from the aforesaid that the petitioner has also claimed Third Kramonati Pay Scale after completion of 30 years w.e.f. 01.07.2017 therefore, in view of above, the mistake is apparent from the face of the 2 RP-50-2021 record hence order dated 15.12.2020 is modified to the extent that the respondents are directed to consider the claim of the petitioner in light of the circular dated 29.06.2018 for grant of Third Krammonati time pay scale apart from other direction issued vide order dated 15.12.2020.

Copy of this order be placed in the record of WP No.19328/2020. Both the orders be issued conjointly.

(VIVEK RUSIA) JUDGE

ajit

Digitally signed by Ajit Kamalasanan Date: 2021.03.23 14:33:23 +05'30'