SUBHASH CHANDRA KANWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) BY filing this petition, the petitioner has prayed for grant of benefit of Kramonnati in the scale of Rs. 10,000/ - -15,200/ - w.e.f. 19.04.1999, the date when the enabling circular for grant of Kramonnati was issued by the State Government.

(2.) BY drawing attention of this court on DPC proceeding for Kramonnati (Annexure P/3), it is contended that petitioner was within the zone of consideration for said benefit, but was not considered on the ground that his five years ACRs were not available before the DPC/ Screening Committee. It is contended that the eligibility and entitlement of the candidate was not in dispute. The only reason for non -grant of benefit to petitioner was non -availability of relevant ACRs. It is contended that petitioner cannot be deprived for said reason because ACRs are kept by the departmental authority.

(3.) I have heard learned counsel for the parties and perused the record.