Ravi vs The State Of Madhya Pradesh
2021 Latest Caselaw 5468 MP

-1-                                          WP No.18904/2021

HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
                          WP NO.18904/2021
1.Ravi, s/o Shri Dagdu
Aged about 52 years
occupation In service, R/o
Asravad Galaxy park Indore (MP)


2.Gautam, s/o Shri Limbaji
Aged about 58 years,
occupation In service R/o
32 New Panchsheel colony
Musakhedi, Indore (MP)


3.Laxmi Prasad, s/o Shri Moduram
Verma, Aged about 57 years
occupation In service, R/o
E-9, Jalvihar Colony, Indore (MP)


4.Phoolsingh s/o Laxmansingh
Thakur Aged about 66 years,
occupation Retired, R/o
PHE Store, Mushakhedi,
Indore (MP


5.Dharamraj s/o Bhawarlal Jawa
Aged about 65 years,
occupation Retired R/o 28/4
New Palasia, hariajn colony
Indore (MP)


6.Raju s/o Ramchandra Babiskar
Aged about 58 years
occupation In service, R/o
Gandhi Hall Tank, MG Road
 -2-                                           WP No.18904/2021

Indore (MP)
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 EngineeringPublic Health Engineering
Department
Jal Vihar Colony Yashwant Niwas
Indore (MP)


15.09.2021: (Indore):
      Shri Amol Shrivastava, 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
1987 to 1989 as Lineman in the contingency paid 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
 -3-                                             WP No.18904/2021

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) Digitally signed by HARI KUMAR JUDGE C G NAIR Date: 2021.09.15 17:13:15 +05'30' hk/