VAIDYANATH PANDEY Vs. STATE OF M P

JUDGEMENT

(1.) The issue which crops up for consideration in this petition is as to whether the petitioner who is teacher 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 petitioner has sought the following relief:

(2.) The issue in respect of the date from which the teachers would be entitled for the benefit of second Kramonnati came up for consideration in the case of Smt. Prerna W/o Shri Pramod Koranne Vs. State of Madhya Pradesh [W.P.No.6773/2006(s)] decided on 26.4.2007; wherein it was held:

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