Bhagwan Singh Pal vs Shri Sanjay Kumar Shukla
2021 Latest Caselaw 3182 MP

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                 THE HIGH COURT OF MADHYA PRADESH
                           Conc No.427/2020
              (BHAGWAN SINGH PAL VS. SHRI SANJAY KUMAR
                           SHUKLA & ORS.)
                                       Lok Adalat
                                Through Video Conferencing

         Gwalior, Dated : 10-07-2021

               Shri Nitin Agrawal, learned counsel for the petitioner.

               Shri R.K.Upadhyay, learned counsel for the respondents.

In view of the fact that the petitioner has been granted

minimum pay scale without increment in the light of the judgment

passed by the Supreme Court in the case of Ram Naresh Rawat Vs.

Ashwini Ray reported in 2017 (Vol 3) SCC 436, it is submitted by

the counsel for the petitioner that this petition has rendered

infructuous.

Accordingly, this contempt petition is dismissed as

infructuous.

         (G.S. Ahluwalia)                                            (K.S. Tomar)
             Member                                                    Member

Pj'S/-

             PRINCEE
             BARAIYA
             2021.07.14
             16:14:37 +05'30'