CHANDRABHAN SINGH BAGHEL Vs. STATE OF M.P

JUDGEMENT

(1.) THE petitioner has filed this petition under Article 226 of the Constitution for following relief: -

(2.) SHRI Prateep Visoriya learned counsel for the petitioner submits that by communication dated 15/06/2002 AnnexureP/2, petitioner was given financial up -gradation/Kramonnati on completion of 24 years of service w.e.f. 19/04/1999. By placing reliance on the said order, Shri Visoriya submits that petitioner was given second financial up -gradation/ Kramonnati in the scale of Rs. 5500 -175 -9000 from 19/04/1999.

(3.) IN the return, it is stated that the petitioner is entitled for Kramonnati benefits only from 01/08/2003, the date from when the circular dated 03/09/2005 was made applicable.