VEENA SINGH Vs. LABOUR DEPARTMENT

JUDGEMENT

(1.) The petitioner before this Court who is a retired Government Servant, has filed this present writ petition being aggrieved by the order dated 16/9/2004 by which benefit of kramonnati granted to him on 15/7/2003 has been withdrawn.

(2.) The petitioner has attained the age if superannuation. While he was in service, he was conferred with the benefit of kramonnati by the respondents. The only reason assigned by the respondents in the return that they have withdrawn the benefit of kramonnati as the petitioner has not complied with the subsequent promotion order dated 15/7/2003. The petitioner was granted benefit of kramonnati in the pay scale of Rs.4500-7000 and he was promoted in the pay scale of Rs.4500-7000.

(3.) Learned counsel for the petitioner has drawn attention of this Court towards the order passed by this Court in the case of Lokendra Kumar Agrawal v. State of Madhya Pradesh and another reported in 2010 (2) MPHT 163 .