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Mahendra Kumar Mehta vs Public Health Engineering ...
2021 Latest Caselaw 2814 MP

Citation : 2021 Latest Caselaw 2814 MP
Judgement Date : 29 June, 2021

Madhya Pradesh High Court
Mahendra Kumar Mehta vs Public Health Engineering ... on 29 June, 2021
Author: Sujoy Paul
           THE HIGH COURT OF MADHYA PRADESH
                          W.P. No.7290/2021
        Mahendra Kumar Mehta & Ors. V/s. State of M.P. & Ors.
                                 -: 1 :-

Indore, dated : 29.06.2021
              Ms. Pallavi Khare, learned counsel for the petitioners.
              Respondent/State    by       Shri   Ayushman   Choudhary,

Government Advocate.

Heard.

Learned counsel for the petitioners submits that although petitioners have submitted representations for grant of Kramonnati and time scale of pay, they intend to prefer fresh representations along with relevant judgments of this Court, which covers the claim of the petitioners. The respondents may be directed to take a decision on the said representations and if petitioners' case is covered, grant them similar benefits.

The Innocuous prayer is not opposed by Shri Ayushman Choudhary, learned Govt. Advocate.

Accordingly, this petition is disposed of with the following directions :-

"(1) Petitioners shall file separate representations mentioning relevant dates and events along with judgments on which reliance is placed and submit it before the respondents No.2 & 3 within 15 days from today.

(2) In turn, respondents No.2 & 3 shall consider the claim of petitioners in the light of judgments annexed with the representations and take a final decision within 60 days therefrom by passing a reasoned and speaking order.

THE HIGH COURT OF MADHYA PRADESH W.P. No.7290/2021 Mahendra Kumar Mehta & Ors. V/s. State of M.P. & Ors.

(3) If petitioners are similarly situated qua Tejulal Yadav, the respondent shall apply principles of parity and grant similar benefits to the petitioners. The entire exercise be completed within 60 days from the date of submission of representations. The outcome shall be communicated to the petitioners."

Petition is disposed of without expressing any opinion on merits of the case.

C.c. as per rules.

(SUJOY PAUL) JUDGE

ns

NEERAJ SARVATE 2021.06.30 10:31:51 +05'30'

 
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