BHAGWAN DAS TIWARI 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.) In the considered opinion of this Court, since a law is laid down in the case of Smt. Prerna (supra) in respect of grant of second kramonnati and respective directions have been issued, it is for the competent authority to dwell upon the same and pass a reasoned and cogent order. Let the same be done within a period of three months from the date of communication of this order.The petition is thus disposed of finally in above terms. There shall be no costs.