MOHAR SINGH RAGHUWANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking following reliefs:-

(2.) It is submitted by the counsel for the petitioner that petitioner has retired on 30.6.2017 from the post of Physical Training Instructor. Initially petitioner was required to work for a period of two years and thereafter his date of regular appointment was treated to be the date of appointment and accordingly earlier the department was treating the date of appointment of the petitioner as 25.9.1978.

(3.) However, by order dated 24.12.2018 which was passed in the light of the orders by the Supreme Court, the date of appointment of the petitioner was changed from 25.9.1978 to 24.7.1976. Accordingly, the petitioner was entitled for second Kramonnati on completion of 24 years i.e. on 24.7.2000, however, he has been granted second Kramonati w.e.f. 1.8.2003. Accordingly, the petitioner has made a representation, Annexure P/4, which was duly received by the respondents on 1.8.2019, however, no heed has been paid and said representation is still pending and accordingly, it is prayed that respondents be directed to decide the said representation by a speaking order and award the arrears of second Kramonati in accordance with law.