MOHAMMED ALI Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Manoj Kumar Chourasiya, learned counsel for the petitioner.

(2.) Shri Shivam Hazari, learned PL for respondent -State.

(3.) The present petition has been filed being aggrieved by the inaction of the respondents in not extending the benefit of first and second krammonati as per the scheme of the State dtd. 17.3.1999/19.4.1999 and dtd. 27/29.3.2001.