PARASRAM BAGHEL Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PETITIONERS are challenging an action of the respondents in denying the benefit of second Kramonnati and proposing to make recovery of benefit already granted, 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 W.P. No. 5756/2008 (s), Shri R.C. Chaurasiya and others Vs. State of M.P. and others, decided on 26.05.2008. In the case of Smt. Prerna (supra) the directions given is as under.

(2.) ACCORDINGLY , orders impugned in this petition are quashed and in the case of petitioners, who have retired from services necessary action be taken for revision of their pension and other post retiral benefits. If for any reason whatsoever, the State Govt. 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.