Mohan Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6308 MP

       The High Court of Madhya Pradesh
                     Bench at Indore


                    W.P. No.16084/2021

1. Mohan Singh S/o Madan Singh Nagar ,
Aged 62, Occupation-Retired, R/o177,
Dharmraj Colony, Indore(M.P.)

2.Ratan Singh S/o Shri Suraj Sinbh Pawar
Agged 62 years , Occupation -Retired,
R/oH.No. 50, Village Rojdi,
Tehsil-Hatod, Indore(M.P.)

3.Chedoo S/o Shri Shiv Singh,
Aged 61 years, Occupation-in service,
R/o 227/4 Gandhi Ngar, Indore(M.P.)

Vs.
1.The State of Madhya Pradesh
Through Principal Secretary
Public health Engineering
Department Vallabh Bhawan
Bhopal (MP)

2.Engineer in Chief
Public Health Engineering Department
Banganga, Njear Palash Hotel
Bhopal (MP)

3.Chief Engineering
Public Health Engineering
Department
Jal Vihar Colony Yashwant Niwas
Indore (MP)

Indore:01.10.2021
      Ms. Pallavi Khare, learned counsel for the petitioners.
      Shri Shrey Raj Saxena, learned Dy.AG for the State.
      Petitioners have filed the present petition seeking benefit
of Kramonnati/Time Bound Pay Scale on completion of 10-20
years of service.
      According to the petitioners they were appointed
in the year 1988 to 1991 as Lineman in the contingency paid
              The High Court of Madhya Pradesh

                               Bench at Indore
                               W.P. No.16084/2021


      establishment. They are entitled for the said benefit in the light
      of the judgment passed by this Court in the case of Teju Lal
      Yadav vs. State of M.P reported in ILR (2009) MP 1326
      decided on 23.01.2009.
            Similarly placed persons have approached this court by
      way of WP No.6537/2018 which was disposed of vide order
      dated 9.8.2019 with direction to grant the benefit in the light of
      the judgment passed by this Court in the case of Teju Lal Yadav
      (supra). The said order was challenged by the State in Writ
      Appeal No.867/2020 which was dismissed by order dated
      18.9.2020, therefore, the judgment passed in the case of Tejulal
      has attained finality.
            Learned counsel appearing for the State submits that the
      present petition may be disposed of by directing the
      respondents No.2 & 3 to consider the case of the petitioners in

the light of the Tejulal's case and the judgment passed in the case of State of M.P & ors. vs. Phoolsingh & ors. -WA no.867/2020 decided on 18.9.2020.

In view of the above, the petition is disposed of with direction to the respondents No.2 & 3 to consider and decide the case of the petitioners within a period of sixty days from the date of production of certified copy of this order along with detailed representation. Needless to say that the petitioners be extended the said benefits within four weeks thereafter.

C.c as per rules.

(Vivek Rusia) Judge

pn

PREETHA NAIR 2021.10.01 17:12:38 +05'30'