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Nandkishore Jhade vs The State Of Madhya Pradesh
2021 Latest Caselaw 5595 MP

Citation : 2021 Latest Caselaw 5595 MP
Judgement Date : 17 September, 2021

Madhya Pradesh High Court
Nandkishore Jhade vs The State Of Madhya Pradesh on 17 September, 2021
Author: Vishal Dhagat
                                                             1                          WP-17688-2021
                               The High Court Of Madhya Pradesh
                                          WP-17688-2021
                                 (NANDKISHORE JHADE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      1
                      Jabalpur, Dated : 17-09-2021
                              Heard through Video Conferencing.
                              Mr. Pawan Choudhary, learned counsel for the petitioner.
                              Ms. Sonali Biswas, learned PL for the respondent/State- on advance

copy.

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

of the respondents to grant them regular pay scale from the date of their initial appointment.

Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the order dated 18.12.2006 passed in W.A. No. 346/2008 (Smt. Usha Ranawat V.s State of M.P. and others).

Learned Panel Lawyer for the respondent/State has opposed the prayer made in the petition.

Under these circumstances, the petitioner is directed to file a fresh representation along with all the relevant documents/ judgments before the

concerned respondent within a period of two weeks from the date of receipt of certified copy of this order. In turn, the said respondent shall decide the same in accordance with law and keeping in view the order dated 18.12.2006 passed in W.A. No. 346/2008 (Smt. Usha Ranawat V.s State of M.P. and others) by passing a reasoned and speaking order within a further period of three 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.

(VISHAL DHAGAT) Signature Not JUDGE SAN Verified

Digitally signed by VARSHA CHOURASIYA Date: 2021.09.21 11:13:28 IST 2 WP-17688-2021 VD

Signature SAN Not Verified

Digitally signed by VARSHA CHOURASIYA Date: 2021.09.21 11:13:28 IST

 
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