DAMODAR PRASAD TANTWAH Vs. STATE OF M.P

JUDGEMENT

(1.) Heard Shri M. R. Verma, learned counsel for the petitioners on the question of admission.

(2.) The petitioners have filed this petition alleging that the second Kramonnati granted to them earlier is being recovered from them and the same is being awarded to the petitioners from 1/8/3, allegedly in view of clause 3 of the circular dtd. 3/9/2005 whereby a cut off date as 1/8/2003 has been prescribed, although the petitioners are entitled to the same in accordance with the circular of the State Government dtd. 19/4/1999.

(3.) It is submitted by the learned counsel for the petitioners that the aforesaid recovery been made from the petitioners is contrary to law in view of the fact that clause 3 of the circular dtd. 3/9/2005 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:-