MUKESH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD finally with consent.

(2.) THIS writ petition has been filed by the petitioner seeking benefit of the first Kramonnati w.e.f. 27/11/2003.

(3.) THE case of the petitioner is that he was appointed as Hand Pump Mechanic in Work Charge Establishment on 27/11/1991 and has completed about 23 years of service but had not been granted benefit of first Kramonnati which was required to be extended on completion of 12 years of service.