Ram Sevak Rajak vs The State Of Madhya Pradesh
2022 Latest Caselaw 13784 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          BEFORE
                                          HON'BLE SHRI JUSTICE MANINDER S BHATTI
                                                 ON THE 18th OF OCTOBER, 2022

                                             WRIT PETITION No. 23487 of 2022

                                   BETWEEN:-
                           1.      RAM SEVAK RAJAK S/O SHRI KANHAIYA LAL
                                   RAJAK, AGED ABOUT 69 YEARS, OCCUPATION:
                                   RETIRED AS TIME KEEPER/STHAI SAHAYAK
                                   R/O MALTHONE, DISTRICT SAGAR (MADHYA
                                   PRADESH)

                           2.      HALKELAL NAMDEV S/O RAM SWAK, AGED
                                   ABOUT 71 YEARS, OCCUPATION: RETIRED AS
                                   TIME KEEPER/STHAI SAHAYAK MALTHONE
                                   KHURAI DISTRICT SAGAR (MADHYA PRADESH)

                                                                                      .....PETITIONER
                                   (BY SHRI KAUSTUBH JHA, ADVOCATE )

                                   AND
                           1.      THE STATE OF MADHYA PRADESH THROUGH
                                   ITS PRINCIPAL SECRETARY PUBLIC WORKS
                                   DEPARTMENT     MANTRALAYA     VALLABH
                                   BHAWAN BHOPAL (MADHYA PRADESH)

                           2.      ENGINEER IN CHIEF P.W.D. GOVT. OF M.P. NOT
                                   MENTION (MADHYA PRADESH)

                           3.      CHIEF   ENGINEER P W D SAGAR        (MADHYA
                                   PRADESH)

                           4.      EXECUTIVE ENGINEER PWD DIVISION NO.1
                                   DISTRICT SAGAR (MADHYA PRADESH)

                           5.      DISTRICT PENSION OFFICER S AG AR SAGAR
                                   (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                                   (BY SHRI SWAPNIL GANGULY, DY. ADVOCATE GENERAL)

                                 This petition coming on for admission this day, th e court passed the
                           following:
Signature Not Verified
Signed by: PARMESHWAR
GOPE
Signing time: 10/18/2022
7:34:18 PM
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                                                              ORDER

The sole grievance of the petitioners are that they have not been extended the benefit of Kramonati in terms of judgment of this Court in the case of K.L. Asre Vs. State of Madhya Pradesh ( WP No. 1070/2003 vide order dated 07-11-2005). The counsel for petitioner submits that the respondents concerned be directed to take a decision on petitioners representations dated 18-07-2022 and 23-09-2022 contained in Anneuxre P/4 ( collectively).

In view of the aforesaid innocuous prayer, without commenting on the merits of the case, respondent No. 3 is directed to take a decision on petitioners representations dated 18-07-2022 and 23-09-2022 contained in

Anneuxre P/4 ( collectively) within a period 90 days from the date of production of the certified copy of this order by passing a well reasoned and speaking order in accordance with law.

With the aforesaid, the petition stands disposed off.

(MANINDER S BHATTI) JUDGE PG

Signature Not Verified Signed by: PARMESHWAR GOPE Signing time: 10/18/2022 7:34:18 PM