FATTURAO S/O SUKHLALRAO YELE Vs. STATE OF M.P.

JUDGEMENT

(1.) REGARD being had to the similitude in the controversy involved in the matter, the above mentioned cases were heard analogously together and a common order is being passed. The facts of W.P. No. 1840/2012 are being narrated as under :

(2.) LEARNED counsel appearing for the petitioner submits that the benefit of second kramonnati which is given to the petitioner, can not be withdrawn on his promotion to the next higher post. In this regard he has placed reliance upon the circular of the State Government dated 18.8.2005 and the orders of this Court dated 19.7.2011 passed in W.P. No.379/2009 and dated 21.9.2012 passed in W.P. No.8290/2011.

(3.) THE Principal Seat of this Court by order dated 19.7.2011 in the matter of Smt. Santosh Verma Vs. State of M.P. & others passed in W.P. No.379/2009 has taken the view that on account of the subsequent promotion the benefit of the kramonnati can not be withdrawn, and that the amount the petitioner was drawing in excess to the maximum of the amount of the pay scale of promotional post, should be allowed to the petitioner as personal pay. This Court in the matter of Smt. Santosh Verma (supra) has held as under :