MAHESH PRASAD GAUTAM Vs. STATE OF M P

JUDGEMENT

(1.) The issue which crops up for consideration in this petition is as to whether the petitioners who are teachers in School Education Department, would be entitled for benefit of second kramonnati w.e.f. 19.4.1999 or from 1.8.2003, the date from which it is being conferred to the teachers of School Education Department. In context thereof, the petitioners have sought the following relief:

(2.) In series of cases thereafter orders have been passed by the bench of this Court in the light of the direction given in Smt. Prerna (supra).

(3.) It is submitted by learned counsel for the petitioners that petition may be allowed and the respondents may be directed to extend the benefit.