RAMSAROWAR MISHRA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on the question of admission and interim relief. By this petition, the petitioner is claiming the benefit of grant of second Kramonnati under the scheme of the State Government. The question involved in this petition already decided by a Bench of this Court in the case of Smt. Prerna W/o Shri Pramod Koranne vs. State of M.P. and others, in W.P. No.6773/2006, decided on 26.04.2007, and subsequently followed by this Court in series of cases, one such order being passed in W.P. No.5756/2008(S), Shri R.C. Chaurasiya & others vs. State of M.P. & others, decided on 26.05.2008. In the case of Smt. Prerna (Supra), the directions given are as under:

(2.) ACCORDINGLY , order impugned in this petition is quashed and in case of petitioner, who has retired from service, necessary action be taken for revision of his pension and other post retiral benefits.

(3.) IF for any reason whatsoever, the State Government finds that the benefit cannot be extended, it is for the authorities concerned to record the reasons for the same and pass a speaking order. With the aforesaid, the petition stands allowed and disposed of.