BALRAM SINGH THAKUR Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Petitioners are challenging an action of the respondents in denying the benefit of second Kramonnati and proposing to make recovery of benefit already granted, the question involved in this petition already decided by a Bench of this Court in the case of Smt. Prerna W/o Shri Pramod Koranne Vs. State of M.P. and others in W.P. No. 6773/2006, decided on 26.01.2007, and subsequently followed by this Court in series of cases, one such order being W.P. No. 5756/2008 (s), Shri R.C. Chaurasiya and others Vs. State of M.P. and others, decided on 26.05.2008. In the case of Smt. Prerna the directions given is as under.

(3.) Keeping in view the aforesaid, the respondents shall examine the case of petitioners in the light of the aforesaid directions within a period of two months from the date of receipt of certified copy of this order and if it is found that petitioners are also entitled to similar benefit in the light of law laid down in the case of Smt. Prerna , an appropriate speaking order be passed. Amount, if any, recovered from the petitioners in pursuance to the impugned action, shall also be refunded in case it is found that petitioners are entitled to similar benefit. Needless to emphasize that order as directed hereinabove shall be passed and communicated to the petitioners within two months.