POORAN LAL MALVIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) LEARNED counsel for the petitioner, on the question of admission.

(2.) THE petitioner has filed this petition alleging that the respondent authorities have wrongly withdrawn the second krammonnati awarded to the petitioner and consequently recovering the excess amount paid to him although the petitioner is entitled to the second krammonnati in accordance with the circular of the State Government dated 19.4.1999, moreso in view of the fact that clause 3 of the circular dated 3.9.2005 fixing the cut off date as 1.8.2003 for grant of second krammonnati has been set aside by this Court in the case of Smt. Prerna vs. State of M.P. and Others, W.P No.6773/2006, decided on 26.4.2007, in the following terms:-

(3.) WITH the aforesaid direction, the petition filed by the petitioner stands disposed of.