SURESH KUMAR SONI Vs. STATE OF M P

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 Promod Koranne Vs. State of M.P. and Others, in W.P. No. 6773/06, decided on 26/04/2007, and subsequently followed by this Court in series of cases, one such order being W.P. No. 5756/08(s), Shri R.C. Chaurasiya & Others Vs. State of M.P. & Others, decided on 26/05/2008. In the case of Smt. Prerna the directions given is as under:

(2.) Accordingly, orders impugned in this petition are quashed and in the case of petitioners who have been retired, necessary action be taken for revision of their pension and other post retiral benefits.