Rajendra Prasad Pandey vs The State Of Madhya Pradesh
2021 Latest Caselaw 2825 MP

                                        1                               WP-9229-2021
                 The High Court Of Madhya Pradesh
                            WP-9229-2021
             (RAJENDRA PRASAD PANDEY Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Jabalpur, Dated : 29-06-2021
         Heard through Video Conferencing.

         Shri Bhanu Pratap Yadav, counsel for the petitioner.
         Shri D.D. Bhave, learned Panel Lawyer for the respondent/State.

Heard finally with the consent of learned counsel for the parties. Seeking regular pay scale from the initial date of appointment on the

post of Assistant Teacher, this petition has been preferred by the petitioner for appropriate directions in the light of the order passed by this Court in Writ Appeal No. 346/2008 (Smt. Usha Ranawat vs. State of M.P. and others) decided on 18.12.2008 and also as per the order passed by Hon'ble the Apex Court on 19.2.2015 in Civil Appeal No. 930/2008.

After hearing learned counsel for both the parties, it is directed that the representation (Annexure P/3) filed by the petitioner shall be considered by the respondents/concerned authority in the light of the aforesaid judgments, and if petitioner is found eligible, the benefits be released in his favour within

a period of four months from the date of production/receipt of certified copy/e-copy of this order. However, in case the petitioner is not found entitled for the benefits, a reasoned order be passed within the aforesaid period and the same be also communicated to him.

With the aforesaid observation, this petition stands disposed of. Certified copy/e-copy as per rules/directions.

(NANDITA DUBEY) JUDGE

b Digitally signed by BHARTI GADGE Date: 2021.06.29 16:24:41 +05'30'