Ramkrishna Shankheria vs The State Of Madhya Pradesh
2022 Latest Caselaw 1615 MP

                                                                      1
                                         IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                   BEFORE
                                            HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
                                                           ON THE 4th OF FEBRUARY, 2022

                                                       WRIT PETITION No. 19171 of 2020

                                             Between:-
                                             RAMKRISHNA SHANKHERIA S/O SHRI
                                             MANGLOO PRASAD SHANKHERIA , AGED
                                             ABOUT 66 YEARS, OCCUPATION: RETD.
                                             ASSISTANT TEACHER JANPAD PRIMARY
                                             SCHOOL RAJEGAON BLOCK MOHKHED
                                             DISTT.   CHINDWARA M.P.  (MADHYA
                                             PRADESH)

                                                                                                  .....PETITIONER
                                             (BY SHRI JITENDRA ARYA, ADVOCATE)

                                             AND

                                    1.       THE STATE OF MADHYA PRADESH THRO.
                                             THE SECRETARY SCHOOL EDUCATION
                                             DEPARTMENT VALLABH BHAWAN BHOPAL
                                             (M.P.) (MADHYA PRADESH)

                                    2.       S E C R E T A R Y FINANCE DEPARTMENT
                                             VALLABH BHAWAN BHOPAL (MADHYA
                                             PRADESH)

                                    3.       JOINT DIRECTOR TREASURY AND PENSION
                                             ACCOUN T DIVISION JABALPUR (MADHYA
                                             PRADESH)

                                    4.       DISTRICT      EDUCATION       OFFICER
                                             C H H I N D W A R A DISTT.CHHINDWARA
                                             (MADHYA PRADESH)

                                                                                                .....RESPONDENTS
                                             (BY SHRI SOURABH SONI, PANEL LAWYER )
                                                         (Heard through Video Conferencing)
                                           This petition coming on for admission this day, the court passed the
                                    following:
                                                                       ORDER

The petitioner before this Court is aggrieved by the inaction on the part of the respondents to grant him regular pay scale from the date of his initial appointment.

Learned counsel for the petitioner submits that the case of the Signature Not Verified SAN petitioner is squarely covered by the order dated 18.12.2006 passed in Digitally signed by TRUPTI GUNJAL Date: 2022.02.05 12:07:47 IST

W.A.No. 346/2008 (Smt. Usha Ranawat V.s State of M.P. and others).

Learned Panel Lawyer for the respondent/State has no objection to 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 respondents 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.

(S. A. DHARMADHIKARI) JUDGE TG /-

Signature Not Verified SAN

Digitally signed by TRUPTI GUNJAL Date: 2022.02.05 12:07:47 IST