Sushama vs The State Of Madhya Pradesh
2021 Latest Caselaw 4189 MP

                                          1
                                                                   WP No.14089/2021

         High Court of Madhya Pradesh, Jabalpur
                     Bench at Indore
                  Writ Petition No.14089/2021
                        (Sushama w/o Late Gajendra Sharma
                             Amar Singh s/o Somaji Mari
                                       Versus
                     The State of Madhya Pradesh & three others)
Indore, Dated 11.08.2021
      Shri S.R. Porwal, learned counsel for the petitioners.

      Shri Valmik Shakargayen, learned Panel Lawyer for the

respondent / State of Madhya Pradesh, on advance notice.

      This writ petition is heard and disposed of finally with the

consent of the learned counsel for the parties.

                            ORDER

The petitioners have filed the present writ petition claiming

the benefit of regular pay-scale from the date of initial appointment

in the light of the earlier orders passed by this Court.

2. Learned counsel appearing for the petitioners submitted that

the same issue has already been decided by order dated 24.08.1992

passed by the M.P. State Administrative Tribunal in O.A. No.

2745/2009 (Madhukant Yadu V/s State of M.P.). The SLP

No.6092/1993 preferred against this order was dismissed by the

Supreme Court. He also submitted that similar writ petitions have

already been disposed of by this Court by issuing directions in

favour of the writ petitioners.

3. Learned counsel for the petitioners has submitted that the

concerned respondent be directed to decide the petitioners' claim

WP No.14089/2021

within a time bound period.

4. Learned counsel for the respondents has no objection to the

same.

5. In view of the aforesaid, the present writ petition is disposed

of by giving liberty to the petitioners to file an appropriate

representation to the concerned respondent raising the grievance in

respect of the non grant of regular pay-scale/increments from the

date of initial appointment. If such a representation is submitted by

the petitioners, the concerned respondent will consider and decide it

within a period of four weeks from the date of its receipt, keeping in

view the judgment in the matter of Madhukant Yadu (supra) noted

above and any other binding judgment on the point and if the

petitioners are found to be entitled to the said benefit, the concerned

respondent would extend such benefit to the petitioners without any

delay. Any adverse order will be a reasoned speaking order.

6. The writ petition is accordingly disposed of.

(Subodh Abhyankar) Judge Pithawe RC

RAMESH CHANDRA PITHWE 2021.08.11 18:38:45 +05'30'