Citation : 2021 Latest Caselaw 4737 MP
Judgement Date : 26 August, 2021
1 WP-16083-2021
The High Court Of Madhya Pradesh
WP-16083-2021
(JAGANNATH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Indore, Dated : 26-08-2021
Shri Amol Shrivastava, learned counsel for the petitioner.
Shri Ranjeet Sen, learned Panel Lawyer for the respondent/State.
Heard through Video Conferencing.
The petitioners are before this Court seeking parity in the matter of the extension of benefit of 2nd Kramonnati after completion of 24 years of
service as awarded to similarly situated work charge employees in compliance of the order passed by the co-ordinate Bench of this Court in WP No.6537/2018 and by the Division Bench of this Court in WA No.867/2020.
The petitioner has also filed a representation (Annexure P/5) seeking parity in the matter of the extension of the aforesaid benefits addressed to the respondent No.3.
In view of the aforesaid, it shall be expedient to relegate the petitioner to respondent No.3 seeking decision on pending representation (if not already decided).
In case petitioner submits certified copy of the order passed today alongwith copy of pending representation before respondent No.3 within a week, respondent no.3 shall address the same and decide it in accordance with law with due advertance to the judgment rendered by the co-ordinate Bench and Division Bench (Supra) and benefits extended to the similarly situated employees within a period of eight weeks from the said date.
With the aforesaid observation, this writ petition disposed of.
(ROHIT ARYA) JUDGE
Vibha
Signature Not Verified SAN
Digitally signed by VIBHA PACHORI Date: 2021.08.27 10:19:30 IST
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!