PARATH LAL PATLE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) 06.01.2012 The petitioner has filed this petition being aggrieved by the fact that he has been given second Krammonnati under the policy of the State w.e.f. 1.8.2003 though he is entitled for the same on completion of 24 years of service as the stipulation contained in Clause 3 of the circular dated 3.9.2005 has been set aside by this Court in the decision rendered 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:-

(2.) IN view of the aforesaid, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner approaches the authority by filing a fresh representation within two weeks bringing to their notice the entire facts as well as the order passed by this Court in the case of Smt. Prerna (supra) alongwith a copy of the order passed today and a copy of the petition, the concerned authority shall consider and decide the same expeditiously in accordance with law preferably within a period of three months thereafter. It is made clear that in case the authority finds that the petitioner is not entitled to the same, he shall record such reasons and communicate it to the petitioner. With the aforesaid direction, the petition filed by the petitioners stands disposed of.