Madhya Pradesh High Court
Shiv Bahadur Singh vs The State Of Madhya Pradesh on 17 September, 2012
WRIT PETITION No.15073/2012 1
17.09.2012
Shri Vinay Pratap Singh, learned Counsel for the
petitioners.
Shri S.K. Shrivastava, learned Panel Lawyer, for the
respondents-State on advance copy.
Heard on the question of admission and interim relief.
By this petition, the petitioners are claiming the benefit of grant of second Kramonnati under the scheme of the State Government. The question involved in this petition already decided by a Bench of this Court in the case of Smt. Prerna W/o Shri Pramod Koranne vs. State of M.P. and others, in W.P. No.6773/2006, decided on 26.04.2007, and subsequently followed by this Court in series of cases, one such order being passed in W.P. No.5756/2008(S), Shri R.C. Chaurasiya & others vs. State of M.P. & others, decided on 26.05.2008. In the case of Smt. Prerna (Supra), the directions given are as under :
"17. Consequently these petitions are allowed. The petitioners are entitled to derive the benefit of second Kramonnati according to the terms and conditions mentioned in the circular dated 21/03/1983 19/4/1999, 02/11/2001 and 03/09/2005. Accordingly, these petitions are disposed of with the following directions:
(i) Clause-3 of policy dated 03/09/2005 fixing the cut of date 01/08/2003 to grant the benefit of second Kramonnati to the WRIT PETITION No.15073/2012 2 teachers is arbitrary, discriminatory, hence quashed.
(ii) Teachers of Education Department or Tribal Welfare Department held entitled to get the benefit of Kramonnati under the policy dated 21/03/1983, 19/04/1999 and 02/11/2001, in accordance with the terms and conditions as specified therein.
(iii) In view of the said directions, if the
orders of recovery passed by the
Government against petitioners are
quashed, and if any amount is recovered from them for said reasons be refunded back to them within three months, with interest @ 6% per annum, on failure to comply the said directions within the aforesaid time, the interest @ 9% per annum will be levyable.
(iv) In some of the cases, the benefit of second Kramonnati has not been allowed to the petitioners, however, on due consideration of their cases, the respondents are directed to do the needful in accordance with the policy dated 21/03/1983, 19/04/1999, 02/11/2001 and 03/09/2005 and settled their claim including post retiral and pensionary benefits within the period of 6 months from today and the arrears thereof be released along with permissible amount of interest under the law."
Keeping in view the aforesaid, the respondents shall examine the case of the petitioners in the light of the aforesaid directions within a period of two months from the date of receipt of certified copy of this order and if it is found that petitioners are also entitled to similar benefit in the light of the law laid-down in the WRIT PETITION No.15073/2012 3 case of Smt. Prerna (supra), an appropriate speaking order be passed. Amount, if any, recovered from the petitioners in pursuance to the impugned action, shall also be refunded in case it is found that petitioners are entitled to similar benefit. Needless to emphasize that order as directed herein above, shall be passed and communicated to the petitioners within two months.
Accordingly, orders impugned in this petition are quashed and in case of petitioners, who have retired from service, necessary action be taken for revision of their pension and other post retiral benefits.
If for any reason whatsoever, the State Government finds that the benefit cannot be extended, it is for the authorities concerned to record the reasons for the same and pass a speaking order.
With the aforesaid, the petition stands allowed and disposed of.
Certified copy as per rules.
(K.K. Trivedi) Judge Skc