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Judgment
Rajendra Menon, Judge
The case of the petitioner is that the benefit of Kramonnati granted to her has been withdrawn after grant of promotion and this has resulted in reduction of salary of the petitioner in lower pay scale. It is contended that the controversy involved in this petition has already been decided by this Court in W.P. No.379/2009 (s) (Smt. Santosh Verma Vs. State of M.P. and Others) decided on 19.7.2011. It is further contended that the benefit as has been granted by this Court in the case of Smt. Santosh Verma (supra) be extended to the petitioner also.
Considering the aforesaid and examining the facts, since identical claim has already been decided by this Court in the case of Smt. Santos Verma (supra), this petition is finally allowed and as directed in the case of Smt. Santos Verma (supra), similar treatment be granted to the petitioner in the following manner :
The respondents are directed to revise the salary of the petitioner on his promotion on the post of UDT and Head Master in appropriate manner in terms of the circular dated 18.08.2005 issued by the State Government, protecting the interest of the petitioner of grant of kramonnati, pay scale, and calculate the salary of the petitioner on the basis of last pay drawn by her and re-fix and revise the same in the appropriate scale of promotional post.
Arrears, if any, be calculated and paid to the petitioner within a period of three months from the date of receipt of certified copy of this order.
The petitioner to furnish the certified copy of this order along with a copy of the order passed in the case of Smt. Santos Verma (supra) before the respondent authorities for compliance. With the aforesaid, the writ petition is allowed and disposed of accordingly,. Certified copy as per rules.