Chain Singh vs Tribal Welfare Department
2021 Latest Caselaw 1123 MP

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                                                            W.P. No.6978/2021


     HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
        (SINGLE BENCH : HON. Mr. JUSTICE VIVEK RUSIA)

                         W.P. No. 6978 of 2021
     (Chain Singh S/o. Shankerlal Dange. V/s. State of M.P. & others)

Date : 26.03.2021 :
              Shri S.R. Porwal, learned counsel for the petitioner.
              Ms. Drishti Rawal, learned Panel Advocate for
respondents/State on advance copy.

The petitioner has filed the present writ petition claiming the benefit of regular pay-scale from the date of initial appointment in the light of the earlier orders passed by this Court.

2. Learned counsel appearing for the petitioner submitted that the same issue has already been decided by order dated 24.08.1992 passed by the M.P. State Administrative Tribunal in O.A.No. 2745/2009 (Madhukant Yadu V/s State of M.P.). The S.L.P. No. 6092/93 preferred against the said order was dismissed by the Supreme Court. He also submitted that similar writ petitions have already been disposed of by this Court by issuing directions in favour of the writ petitioner.

3. Learned counsel for the petitioner has submitted that the concerned respondent be directed to decide the petitioner's claim within a time bound period.

4. Learned counsel for the respondents/State has no objection to the same.

5. In view of the aforesaid, the present writ petition is disposed of by giving liberty to the petitioner to file an appropriate representation to the concerned respondent raising the grievance in respect of the non grant of regular pay-scale/increments from the date of initial appointment. If such a representation is submitted by the petitioner, the concerned respondent will consider and decide it within a period of four weeks from the date of its receipt keeping in

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W.P. No.6978/2021

view the judgment in the matter of Madhukant Yadu (supra) noted above and any other binding judgment on the point and if the petitioner is found to be entitled to the said benefit, the concerned respondent would extend such benefit to him without any delay. Any adverse order will be a reasoned speaking order.

6. This writ petition is accordingly disposed of.

C.C. as per rules.

( VIVEK RUSIA ) JUDGE Alok/-

Digitally signed by Alok Gargav Date: 2021.03.26 18:25:54 +05'30'