Smt. Jhabiya vs The State Of Madhya Pradesh
2021 Latest Caselaw 7434 MP

                                                                    1                                      WP-21487-2021
                                  The High Court Of Madhya Pradesh
                                           WP No. 21487 of 2021
                                        (SMT. JHABIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                      Jabalpur, Dated : 15-11-2021
                                Mr. Narendra K. Sharma, learned counsel for the petitioner.

                                Mr. Vijayendra Singh Choudhary, learned Panel Lawyer for the respondent/State.

Petitioner has filed the present Writ Petition for grant of regular pay-scale from the date of initial appointment i.e. from 12.12.1986. Petitioner is relying on the judgment passed by this Court in the matter Madhukant Yadu V/s. State of M.P. in O.A. No.2745/1989.

C ounsel appearing for the State Government submits that if petitioner files

representation, State will consider the matter as per the law laid by this Court in the aforesaid matter.

In view of the above, Writ Petition is disposed off with a direction that if petitioner files a representation along with the copy of the order passed today before the respondents within fifteen days from today, the concerned authority shall consider and decide the representation within a period of 60 days from the date of receipt of the same.

No opinion is expressed on merits of the case.

With the aforesaid direction, this petition is disposed off. C.C as per rules.

                                                                                                (VISHAL DHAGAT)
                                                                                                     JUDGE

                      nd




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Date: 2021.11.16
16:50:09 IST