PURUSHOTTAM BARVE Vs. STATE OF MP & ORS.

JUDGEMENT

(1.) The petitioner, who had attained the age of superannuation while serving as an Accounts Superintendent has filed this writ petition claiming second kramonnati in pursuance to the circulars issued by the State Government dated 21.03.1983 and 19.04.1999. The case of the petitioner is that he was promoted to the post of Accountant from the post of UDC and the promotion to the post of Accountant was made in the same pay scale i.e., Rs.4000-6000.

(2.) Considering the aforesaid, learned counsel for the petitioner submits that the issue involved in this writ petition is squarely covered by the decision of Single Bench in the matter of Sriram Gokhale vs. State of M. P. and others decided on 23.08.2013 passed in W. P. No.9841/2011.

(3.) Learned counsel for the petitioner at the out set has drawn the attention of this Court towards a judgment delivered in the case of State of M.P. & Ors. Vs. Ramkrishna (WA No.55/2012) and his contention is that in similar circumstances involving the same controversy, a Division Bench of this Court has upheld the judgment delivered by the Single Bench, by which the impugned order passed by the respondents in the similar circumstances of the case, has been set aside. The Division Bench of this Court in the case of State of M.P. & Ors. Vs. Ramkrishna (WA No.55/2012) has held as under :-