SUBHASH KUMAR DUBEY Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) Petitioner was initially appointed on 17.12.1971 as accountant cum clerk. On 27.6.1995 he was promoted to the post of Head Clerk. Thereafter on 5.8.1998 the petitioner got second promotion to the post of Camp Coordinator. The petitioner retired from service on attaining the age of superannuation on 30.6.2008 from the post of Junior Accounts Officer. After his retirement petitioner preferred a representation to the respondents for grant of two Kramonnati on completion of 12 years and 24 years of service in accordance with circular dated 17.4.1999. Since no decision was taken on the representation, petitioner preferred W.P. No. 7970/2010 (S). The petition was disposed of on 6.5.2011 with the direction to the respondents to consider the claim of petitioner for grant of Kramonnati Pay scale after completion of 12 years and 24 years of service in accordance with the policy within a period of 3 months.

(3.) In pursuance thereto respondents on 1.8.011 passed an order holding that the petitioner while in service had earned two promotions was not entitled for the benefit of first Kramonnati under the scheme of 1999.