BHAIYALAL BHOYAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE claim of the petitioner is squarely covered by a decision of this Court where it has been held that in case an employee is granted a benefit of Kramonnati on account of stagnating on one post for a period of 12 or 24 years, the said benefit cannot be withdrawn on account of subsequent promotion. As per the instructions issued by the State Government, the salary of the person is to be fixed in accordance to the scale of pay on which he was working before the date of his promotion in terms of Fundamental Rule 22 -A. The issue involved in this writ petition has already been decided by this Court in W.P. No. 379/2009, Smt. Santosh Verma v. State of M.P. & others, vide order dated 19.07.2011.

(2.) THE aforesaid writ petition has been disposed of in the following manner:

(3.) WITH the aforesaid, the writ petition is finally disposed of. Certified copy as per rules.