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Smt Uma Devi vs State Of Madhya Pradesh
2021 Latest Caselaw 7934 MP

Citation : 2021 Latest Caselaw 7934 MP
Judgement Date : 29 November, 2021

Madhya Pradesh High Court
Smt Uma Devi vs State Of Madhya Pradesh on 29 November, 2021
Author: Sushrut Arvind Dharmadhikari
                                                                           1                          WP-25760-2021
                                             The High Court Of Madhya Pradesh
                                                      WP No. 25760 of 2021
                                              (SMT UMA DEVI AND OTHERS Vs STATE OF MADHYA PRADESH AND OTHERS)


                                    Jabalpur, Dated : 29-11-2021
                                            Shri Amit Kumar Chaturvedi, learned counsel for the petitioners.

                                            Shri Manish Kholia, learned Panel lawyer for the respondents/State.

The petitioners before this Court are aggrieved by the inaction on the part of the respondents to grant them regular pay scale from the date of their initial appointment.

Innocuous prayer is made by the petitioners to decide their petition in the light of judgment passed in W.A.No.346/2008 (Smt. Usha Ranawat Vs. State of M.P. and others) decided on 18.12.2006.

Counsel appearing for the State fairly submits that he has no objection and submitted that the representation of the petitioners be considered and decided but he has also contended that the petitioners may file fresh representations along with the copy of the order before the competent authority/respondent No.4 within a period of 10 days along with the copy of this order and respondent No.4 is directed to consider and decide their

representations in accordance with law taking into consideration the order passed in W.A.No.346/2008 (Smt. Usha Ranawat Vs. State of M.P. and others) and the outcome be communicated to the petitioners within a period of two months.

It is made clear that this Court has not expressed any opinion on the merits of the case.

Accordingly, the petition stands disposed of. Certified copy as per rules.

(S. A. DHARMADHIKARI) JUDGE

TG /-

Signature Not Verified SAN

Digitally signed by TRUPTI GUNJAL Date: 2021.11.30 12:11:16 IST

 
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