Smt. Anisa Bano vs The State Of Madhya Pradesh
2022 Latest Caselaw 1608 MP

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                                 HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
                                                          W.P. No.1802/2022
                                       Smt.Anisa Bano W/o Hafiz Khan Vs. State of M.P. and Others

                                Indore, Dated:- 04/02/2022

                                      Heard through Video Conferencing.

                                      Ms. Archna Upadhyay, learned counsel for the petitioner.

                                      Shri Chetn Jain, learned Panel Lawyer for the respondent/State

on advance copy.

The petitioner has filed the present petition seeking regular

pay-scale after completion of three years' service.

According to the petitioner, similar controversy has been put to

rest by this Court in W.P. No.1297/2014 vide order dated 16.6.2014.

According to the petitioner, vide order dated 4.9.2014 the petitioners

in the aforesaid writ petition have been granted the said benefit and

the petitioner being similarly placed employee is also entitled for the

same benefit and she has submitted her representation vide Annexure

P/5 to respondent No.4 but the same has not been considered so far.

Learned Panel Advocate appearing for the respondents/State on

advance copy submits that at this stage, the petition may be disposed

of directing the respondents to consider and decide the representation

of the petitioner in the light of judgment passed by this Court in W.P.

No.1297/2014.

The submission made by learned Panel Advocate appears to be

reasonable. Let the authorities apply their mind in this matter and take Signature Not Verified SAN

Digitally signed by NEERAJ SARVATE Date: 2022.02.07 18:48:19 IST

HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE W.P. No.1802/2022 Smt.Anisa Bano W/o Hafiz Khan Vs. State of M.P. and Others

a decision preferably within a period of 60 days from the date of

production of certified copy of this order. It is made clear that this

Court has not expressed any opinion on the merits of the case.

With the aforesaid, this petition stands disposed of.

C.c. as per rules.

(PRANAY VERMA) JUDGE ns

Signature Not Verified SAN

Digitally signed by NEERAJ SARVATE Date: 2022.02.07 18:48:19 IST