Vijay Kumar Dahate vs The State Of Madhya Pradesh
2021 Latest Caselaw 2588 MP

                                                1                              WP-8358-2021
                        The High Court Of Madhya Pradesh
                                   WP-8358-2021
                (VIJAY KUMAR DAHATE AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

       1
       Jabalpur, Dated : 21-06-2021
                     Heard through Video Conferencing.
                     Shri Rahul Mishra, learned counsel for the petitioners.
                     Shri Sachin Jain PL for the respondent / State on advance copy.

Learned counsel for the petitioners submits that the petitioners are seeking a direction for grant of benefit of IInd Kramonnati pay scale, which

were not provided as per circular dated 19/04/1999.

The only prayer put forth by learned counsel for the petitioner is that this case be also considered in light of the order of this court passed in Writ Petition No.6773/2006 (S) (Smt. Prerna, Wife of Shri Pramod Koranne and others Vs. State of M.P. and others ) decided on 26.1.2007.

Under the circumstances, this case is being disposed of by requesting the respondents to examine the petitioners' claim in the light of the aforesaid directions issued by this court in the aforementioned case of Smt. Prerna (supra) and if the case of the peritonitis is covered by the aforementioned

judgment, similar relief as was granted to petitioner Prerna, be extended to the petitioners within a period of 90 days from the date, on which the certified copy of this order is placed before him.

This Court is not passing any observations or findings on the merits of the case. Case of the petitioners be decided strictly in accordance with law in the light of the said judgment, if applicable to the petitioners.

With these observations, the petition stands finally disposed of. C c as per rules

(ATUL SREEDHARAN) JUDGE Digitally signed by AMOL N MAHANAG Date: 2021.06.21 17:08:30 +05'30'