SARJE RAO INDURKAR Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD Shri A.D. Mishra, learned counsel for the petitioner and Shri S.M. Lal, learned G.A. for the State.

(2.) THE petitioner has filed this petition claiming the following reliefs: -

(3.) IT is stated that rejection of the petitioner's claim is absolutely misconceived inasmuch as the petitioner has completed necessary years of service in the establishment of the respondents and therefore, he is entitled to second Kramonnati. It is further submitted by the learned counsel for the petitioner that the claim of the petitioner could not have been rejected on the basis of his service record as the only criteria necessary and required was completion of 24 years of service on the post.