SUSHIL CHAND JAIN Vs. STATE OF M.P

JUDGEMENT

(1.) FEELING aggrieved by the order dated 5.2.2002 issued by the third respondent holding the petitioners in-eligible for extending the benefit of Kramonnati, the petitioners approached to the M.P. State Administrative Tribunal, Jabalpur in Original Application No. 804/2002. On abolition of the Tribunal the matter has reached this Court for adjudication.

(2.) THE petitioners are Lower Division Clerks. They were appointed in the year 1972 and were eligible for consideration under the Kramonnati Scheme of the State Government. The petitioners alleged that though their cases were considered for higher pay scale under the Kramonnati Scheme but the benefit has been denied to them arbitrarily and illegally. The petitioners alleged that the rejection of their claim on the basis of un- communicated adverse entries is contrary to the various judgments of the Supreme Court.

(3.) THE respondents placed on record the minutes of the Departmental Promotion Committee and the marks obtained by the various persons. The Departmental Promotion Committee fixed marks for different grades they fixed different marks. It considered the ACRs of the last five years of all the eligible candidates. The minimum marks fixed for extending the benefit of Kramonnati Scheme were 12 marks. The petitioners on the basis of their last five years' ACRs secured only 11 marks. Accordingly, their cases were rejected by the DPC.