SHANKERDAS VAISHNAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally.

(2.) The petitioner before this Court have filed this present petition claiming benefit of IInd Kramonnati by virtue of executive instructions issued by State Government dated 21.03.1983 and 19.04.1999. The contention of learned counsel for the petitioner is that this case is squarely covered by judgment delivered in W.P.No.6773 of 2006(S) in the case of Smt.Prerna Koranne Vs. State of M.P. and others passed on 26.04.2007.

(3.) Learned government advocate has fairly stated before this Court that the matter is squarely covered by the judgment delivered in the case of Smt Prerna Koranne (supra), wherein in identical circumstances the teachers of Education Department or Tribal Welfare Department were held entitled to receive the benefits of IInd Kramonnati under the policy dated 21.03.1983 and 19.04.1999 and 02.11.2001.