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Mahadev Lokhande vs The State Of Madhya Pradesh
2021 Latest Caselaw 5003 MP

Citation : 2021 Latest Caselaw 5003 MP
Judgement Date : 3 September, 2021

Madhya Pradesh High Court
Mahadev Lokhande vs The State Of Madhya Pradesh on 3 September, 2021
Author: Vishal Mishra
                                                                              1




                                                     The High Court Of Madhya Pradesh
                                                                     W.P.No.12652 of 2021
                                                        (Mahadev Lokhande Vs. The State of M.P. & Ors.)

                                        Jabalpur, Dated :03.09.2021
                                              Shri Jitendra Arya, learned counsel for the petitioner.

                                              Shri    Puneet     Shurati,    learned    Panel    Lawyer   for   the

                                        respondents/State.

The petitioner before this Court is aggrieved by the inaction on the

part of the respondents to grant him regular pay scale from the date of

their initial appointment.

Innocuous prayer is made by the petitioner to decide his 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 his representation be considered and decided

but he has also contended that the petitioner may file a fresh

representation along with the copy of the order before the competent

authority/respondent nos. 1 and 4 within a period of 10 days along with

the copy of this order and respondents no.1 and 4 are directed to consider

and decide his representation 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 out come be

communicated within a period of two months.

It is made clear that this Court has not expressed any opinion on the

merits of the case.

Signature Not Verified SAN

Digitally signed by SMT SHALINI SINGH LANDGE Date: 2021.09.06 16:06:36 IST

Accordingly, the petition stands disposed of.

Certified copy as per rules.

(Vishal Mishra) Judge

Sha

Signature Not Verified SAN

Digitally signed by SMT SHALINI SINGH LANDGE Date: 2021.09.06 16:06:36 IST

 
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