Mahendra Singh Rajput vs The State Of Madhya Pradesh
2022 Latest Caselaw 5320 MP

Citation : 2022 Latest Caselaw 5320 MP
Judgement Date : 11 April, 2022

Madhya Pradesh High Court

Mahendra Singh Rajput vs The State Of Madhya Pradesh on 11 April, 2022

Author: Milind Ramesh Phadke

                                      1
               IN THE HIGH COURT OF MADHYA PRADESH
                            AT GWALIOR
                               WP No. 6752 of 2022
          (MAHENDRA SINGH RAJPUT Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 11-04-2022
      Shri B.P. Singh, Counsel for the petitioner.

      Shri R.S. Dhakad, Panel Lawyer for the respondent/State.

Instant petition under Article 226 of the Constitution of India has been preferred by the petitioner seeking following reliefs:-

(i.) That, a direction may kindly be given to the respondents to

pay the salary as per graded pay scale of the post of Copyist Clerk to the petitioner from the date of his classification till 31.08.2016 as per settled by the Hon'ble Supreme Court in the case of Ram Naresh Rawat.

(ii) Any other relief, which this Hon'ble Court may deem fit and proper, may also be given to the petitioner.

At the outset, learned counsel for the petitioner placed reliance on the order dated 26.08.2021 (bunch of petitions in which W.P. No.4018/2020(s) Kamta Prasad Vs. State of M.P. and others , is the leading case) and submitted that

issue in question is squarely answered by the said judgment and in pursuance thereof, certain more orders have been passed. He relied upon the orders dated 03.01.2022 passed in W.P. No.28015/2021 and 27.01.2022 passed in W.P. No.16505/2017 and seeks parity.

Learned Government Advocate for the respondents/State fairly submitted that issue involves is identical vis-a-vis cases referred above.

Heard.

In view of the aforesaid, this petition is finally disposed of in terms of the order dated 26.08.2021 passed in W.P. No.4018/2020 and order dated 037.01.2022 passed in W.P. No.28015/2021. Directions as contained therein, shall be made applicable mutatis mutandis to the facts and circumstances of the present case. Parties to act accordingly.

Petition stands allowed and disposed of in above terms.

E-copy/Certified copy as per rules/directions.

(MILIND RAMESH PHADKE) JUDGE

(LJ*) LOKENDRA JAIN 2022.04.11 18:18:29 +05'30'