SAKHARAM BARDE 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 after retirement from service, 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 passed in 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.) In that view of the matter this petition is allowed, order impugned cancelling the second kramonnati granted to the petitioners and the consequential order of recovery effected are quashed. Respondents are directed to refund the aforesaid amount to the petitioners in accordance to the order passed, in paragraph 17(iii) in the case of Smt. Prerna .