Lalaram and another vs The State of M.P. and Others

S.K. Gangele, J.—Heard on I. A. No. 302 of 2013. Considering the averments made in the application, the application (I. A. No. 302 of 2013) is hereby allowed.

Also heard on admission.

The grievance of the petitioners in this petition is in regard to grant of benefit of first time-bound promotion (Kromonnati) after completion of 12 years of service.

The benefit was granted to the petitioners but subsequently after coming into force Central Pay Commission w.e.f. 01/01/1986 benefit was withdrawn. Similarly situated other persons have filed Writ Petition No. 5069 of 2009(S) [Lakhan Singh Tomar and Others Vs. State of Madhya Pradesh & Others] before this Court. That writ petition was allowed by the Division Bench of this Court vide order dated 14-12-2011. Against the aforesaid order, a SLP was filed before the Hon''ble Supreme Court which was registered as Special Leave to Appeal (Civil) CC No. 14937/2012. The SLP was also dismissed by the Hon''ble Supreme Court vide order dated 07-09-2012.

In this view of the matter, the petition of the petitioners is disposed of with a direction that the petitioners shall submit a representation before the competent authority and the competent authority shall decide the representation of the petitioners in the light of the order passed by Division Bench of this Court in the case of Lakhan Singh Tomar and Others Vs. State of Madhya Pradesh & Others [Writ Petition No. 5069 of 2009(S)] within a period of three months from the date of receipt of copy of this order. If the petitioners are found suitable then they shall be granted similar benefits. No order as to costs.