RAMKISHAN MALI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) According to the petitioner he was appointed on 12/02/1974 as Oilman and thereafter he was promoted on the post of Operator-II vide order dated April 1979. On attaining the age of superannuation, he had been retired from service on 31/08/2013. According to the petitioner during his entire service career he was not granted the benefit of Kramonnati as per Circular dated 17/03/1999 and 19.04.1999. Now after 5 years of retirement, he submitted representation to the Respondent No.2 on 18/07/2018 On the basis of said representation, the Chief Engineer directed the Executive Engineer to consider the case of the petitioner.

(3.) Learned counsel for the petitioner submits that the similar issue has been decided by this Court in the case of Gendalal and others v/s The State of M.P. and others [Writ Petition No.461 of 2018] vide order dated 16.05.2018. Therefore, the petition may be disposed of with the direction to the Respondents to consider his representation and pass the order.