Rajendra Kumar Rajle vs The State Of Madhya Pradesh
2021 Latest Caselaw 5622 MP

                                 1                              WP-18242-2021
        The High Court Of Madhya Pradesh
                   WP-18242-2021
  (RAJENDRA KUMAR RAJLE AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Jabalpur, Dated : 17-09-2021
      Heard through Video Conferencing.

      Shri Ashok Kumar Gupta, learned counsel for the petitioner.
      Shri Kaustubh Singh, learned Panel Lawyer for the respondent/State.

The petitioners, who are the employees working on Work-Charged Contingency Paid Establishment, have filed present petition claiming

Kramonnati/ time bound promotion pay scale on completion of 10-20 years and 12-24 years of service.

Learned counsel for the petitioner submits that the issue involved in the present case is covered by the judgment passed by this Court in the case of Gendalal and others Vs. State of M.P and others decided on 16.05.2018 in W.P.No.461/2018 and the issue is covered by the judgement passed in the case of Teju Lal Yadav Vs. State of M.P and others , reported in ILR (2009) M.P 1326 decided on 23.01.2009. It is further submitted that the petitioners have already submitted representations and the same be directed to

be decided by the District Education Officer, District-Khandwa in light of the aforesaid judgment.

Learned Panel Lawyer for the respondent/State submits that the representations of the petitioner shall be considered by the said authority keeping in view the judgment passed in the case of Teju Lal Yadav (supra) and Gendalal (supra).

Considering the aforesaid submissions, the present petition is disposed of with a direction to the respondent no.4 to consider and decide the representations of the petitioners keeping in view the order dated 16.05.2018 passed in the case of Gendalal (supra) and also the judgment passed in the case of Teju Lal Yadav (supra) within a period of three months from the date of communication of the order.

It is made clear that this Court has not expressed any opinion on merits 2 WP-18242-2021 of the case.

With the aforesaid, present petition is disposed of.

(VIJAY KUMAR SHUKLA) JUDGE

anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2021.09.17 17:00:09 IST