MAHESH KUMAR SHRIVASTAVA Vs. STATE OF M.P

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution, the petitioner has prayed for grant of Kramonnati benefits on completion of 12 and 24 years of service respectively.

(2.) RESPONDENT has filed his return and stated that the petitioner's name was there in the zone of consideration but could not be considered because certain ACRs were not available for the year ending 1993, 1997 and 1998. The petitioner was earlier dismissed from service on 31.12.2005 and, therefore, his ACRs for the year ending 2006, 2007, 2008, 2009, 2010 and 2011 are not available.

(3.) SHRI Arun Katare submits that petitioner has already been reinstated and, therefore, his case was placed for consideration before the screening committee. If the respondent has not written the ACRs, the petitioner cannot be blamed or deprived. The respondent is required to place the ACRs before the screening committee and consider his case for grant of Kramonnati benefits.