PREMSUKH RATNERE Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) LAWYERS are abstaining the work. Perused the record.

(2.) IT is seen that the point involved in this petition has already been put to rest by the Tribunal long back in Madhukant Yadu Vs. State of Madhya Pradesh, in O.A. No. 2745/1989, decided on 24.08.1992. Said decision was assailed by the State Government by preferring an SLP before the Apex Court, which was registered as SLP No. 6892/1993 and the same has been dismissed on 03.01.1999. Later on, the Principal Seat as well as the Benches at Gwalior and Indore have decided hundreds of petitions in the light of the said decision and, therefore, there is no reason why petitioners can be deprived of the benefit, which was extended in the case of Madhukant Yadu to similarly other co -employees.

(3.) THIS Court also in a Division Bench decision in the case of State of MP and others Vs. Beni Singh Rathod, W.P. No. 648/2002, decided on 01.05.2002 has also affirmed the aforesaid decision, which is also applicable in this petition.