MUNAWAR JAHAN Vs. SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) The petitioners are working as Assistant Teachers in the School of Mahatma Gandhi Urdu Middle School, Ratlam which is receiving grant in aid from the State Government. According to the petitioners, they are entitled for the benefit of Kramonnati at par with the State Government employee. The petitioners have completed more than 24 years of service, therefore, they are entitled for first and second Kramonnati after completion of 12 and 24 years of service. The petitioners have placed reliance over the order passed in the case of Smt. Kusum Bhandari Vs. State of M.P. and others passed in Writ Petition No.5272 of 2009 in which vide order dated 12.01.2017 this Court has directed the District Education Officer to examine the petitioner's case afresh in the light of the Circular dated 08.05.2015 within a period of three months from the receipt of certified copy and if the petitioners are found entitled, necessary benefits be given to them. The operative portion of the order is reproduced below :-

(2.) Shri Mangal, learned Govt. Advocate submits that in Writ Petition No.3272 of 2009, petitioner (Smt. Kusum Bhandari) claimed benefit of 5th and 6th Pay Commission, but in the present case the petitioners are claiming benefit of Kramonnati. Hence, case of the petitioners are not covered by order dated 12.01.2017.

(3.) The present petition is also disposed of directing the petitioners to submit a fresh representation to the District Education Officer, Ratlam along with certified copy of this order and other documents. If such representation are filed, the same shall be considered by the District Education Officer, Ratlam in the light of the circular issued by the Government in respect of grant of kramonnati. The Respondents shall also decide whether staff working under the non Government aided educational institute are entitled for the benefit of kramonnati at par with government employees.