VINOD KUMAR KOSHLE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The limited grievance of the petitioners is that they are entitled for the benefit of Kramonnati on completing 10 years of service which they have completed but they have not been given the same till date.

(2.) Given the limited grievance raised, let the petitioners make detailed representation in this regard to respondents 3 and 4 who in turn shall scrutinize the same and pass a suitable order in accordance with the rules governing the field of Kramonnati. It is expected that an appropriate order shall be passed within a period of 4 months from the date of receipt of representation of the petitioners.

(3.) With the aforesaid observation, the writ petition stands disposed of.