Magniram vs The State Of Madhya Pradesh
2021 Latest Caselaw 5349 MP

                                                                   1                             WP-15505-2021
                                        The High Court Of Madhya Pradesh
                                                   WP-15505-2021
                                              (MAGNIRAM Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                Indore, Dated : 13-09-2021
                                      Shri Arvind Kumar Sharma, learned counsel for the petitioner.

                                      Shri Yashpal Rathore, learned counsel for the respondent/State.

The petitioner before this Court has filed this present petition claiming benefit of IInd Kramonnati by virtue of executive instructions issued by State Government dated 21.03.1983 and 19.04.1999.

The contention of learned counsel for the petitioner is that his case is squarely covered by judgment delivered in W.P.No.6773 of 2006(S) in the case of Smt.Prerna Koranne Vs. State of M.P. and others passed on 26.04.2007.

Learned Counsel for the State has fairly stated before this Court that the matter is squarely covered by the judgment delivered in the case of Smt Prerna Koranne (supra), wherein in identical circumstances the teachers of Education Department or Tribal Welfare Department were held entitled to receive the benefits of IInd Kramonnati under the policy dated 21.03.1983

and 19.04.1999 and 02.11.2001.

Resultantly, keeping in view the judgment delivered in the case of Smt. Prerna Koranne (supra) with the consent of the parties the present writ petition is disposed of with the following directions:-

(i) Clause-3 of policy dated 03.09.2005 fixing the cut of date 01.08.2003 to grant the benefit of second kramonnati to the teachers is arbitrary, discriminatory, hence quashed.

(ii) Teachers of Education Department or Tribal Welfare Department are held entitled to get the benefit of Kramonnati under the policy dated 21.03.1983, 19.04.1999 and 2.11.2001 in accordance with the terms and conditions as specified therein.

(iii) The respondents are directed to consider the case of the petitioner Signature Not Verified SAN keeping in view executive instructions dated 21.03.1983, 19.04.1999 and Digitally signed by JYOTI CHOURASIA Date: 2021.09.14 10:47:30 IST 2 WP-15505-2021 02.11.2001 and settle his claim within the period of six months from today and the arrears thereof be also released within the aforesaid period.

With the aforesaid directions, the petition stands disposed of. C.C. as per rules.

(PRANAY VERMA) JUDGE

jyoti

Signature Not Verified SAN

Digitally signed by JYOTI CHOURASIA Date: 2021.09.14 10:47:30 IST