Prathviraj Rawat vs The State Of Madhya Pradesh
2022 Latest Caselaw 2935 MP

                            1
                   HIGH COURT OF MADHYA PRADESH
                             W.P.No.4426/2022
       (Prathviraj Rawat & Others Vs. State of M.P. & Others)

Gwalior Bench : Dated : 02.03.2022

      Shri S.S.Tomar, learned counsel for the petitioners.

      Shri Deepak Khot, learned Govt. Advocate for the State.

      The petitioner has filed the petition under Article 226 of the

Constitution of India seeking following reliefs:-

           "(i)     That, the Hon'ble Court may be pleased to
           direct the respondents to allow 1st Kramonnati and

6th & 7th pay arrear benefits in the light of circular issued by the respondents on dated 27.07.2019 and also update the petitioners service book.

(ii). That, the Hon'ble Court may be pleased to grant any other relief as deems fit in favour of the petitioners and against the respondents.

(iii) That, the Hon'ble Court may be pleased to award the entire cost of the petition."

The petitioners have filed the present petition complaining that

they have not been given the benefit of first 'Kramonnati' after

completion 12 years of their service from the date of their initial

appointment.

The petitioners were initially appointed as Shikshakarmi/Guruji.

After completion of three years' service, the respondents regularized

the petitioners in the year 2007. All the petitioners were absorbed in

the teacher cadre in regular pay-scale. The grievance of the petitioners

is that the benefit of circular dated 27.07.2019 has been given to them

whereas the same has been extended to their counter part working in

HIGH COURT OF MADHYA PRADESH W.P.No.4426/2022 (Prathviraj Rawat & Others Vs. State of M.P. & Others)

District Dewas and other districts. They have copy of such orders dated

24.02.2020 passed by the District Education Officer, Dewas whereby

benefit of first 'Kramonnati' has been granted to the teachers. Learned

counsel for the petitioners fairly submitted that the petitioners are

ready to prefer fresh representation elaborating all necessary facts and

the judgment passed in this regard to the competent authority but only

anxiety is that representation be decided as expeditiously as possible.

Learned Govt. Advocate appearing for the respondent/State has

no objection for such a direction.

Accordingly, this petition is disposed of with a direction that the

petitioners shall submit a representation within one month from the

date of receipt of certified copy of this order as per the law elaborating

all the necessary facts. If any representation so preferred is being

received by the respondents then the same shall be considered and

decided in accordance with law considering all the necessary facts

including controversy under due intimation to the petitioners within

two months from the date of receipt of the representation.

With the aforesaid, writ petition stands disposed of.

It is made clear that this Court has not expressed any opinion on

the merits of the case.

                                                                (Anand Pathak)
AK/-                                                                Judge
       ANAND KUMAR
       2022.03.03
       10:48:27 +05'30'