Ramsuresh Kushwaha vs The State Of Madhya Pradesh
2022 Latest Caselaw 1933 MP

                                                                         1
                                          IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                     BEFORE
                                                      HON'BLE SHRI JUSTICE ATUL SREEDHARAN
                                                              ON THE 11th OF FEBRUARY, 2022

                                                         WRIT PETITION No. 3277 of 2022

                                             Between:-
                                             RAMSURESH KUSHWAHA S/O LATE SHRI
                                             RAMPRATAP KUSHWAHA , AGED ABOUT 63
                                             YEARS, OCCUPATION: RETIRED AS AN ASSISTANT
                                             TEACHER GOVERNMENT MIDDLE SCHOOL
                                             DAGDEEHA     BLOXK     SOHAWAL     SANKUL
                                             GOVERNMENT HIGHER SECONDARY SCHOOL
                                             DAGDIHA DISTRICT SATNA M.P. (MADHYA
                                             PRADESH)

                                                                                                      .....PETITIONER
                                             (BY SHRI RAHUL MISHRA, LEARNED ADVOCATE)

                                             AND

                                     1.      THE STATE OF MADHYA PRADESH THROUGH IT
                                             PRINCIPAL SECRETARY SCHOOL EDUCATION
                                             DEPARTMENT MANTRALAYA VALLABH BHAWAN
                                             BHOPAL MP (MADHYA PRADESH)

                                     2.      THE   COMMISSIONER PUBLIC INSTRUCTIONS
                                             GOUTAN NAGAR BHOPAL M.P. (MADHYA
                                             PRADESH)

                                     3.      JOINT DIRECTOR TREASURY AND ACCOUNT
                                             DIVISION REWA DISTRICT REWA M.P. (MADHYA
                                             PRADESH)

                                     4.      DISTRICT EDUCATION OFFICER SATNA DISTRICT
                                             NARSINGHPUR M.P. (MADHYA PRADESH)

                                     5.      DISTRICT PENSION OFFICER SATNA R/O VILLAGE
                                             BAHELIYA BHAT, POLICE STATION RAMPUR
                                             BAGHELAN DISTRICT SATNA M.P. (MADHYA
                                             PRADESH)

                                     6.      PRINCIPAL GOVT. HIGHER SECONDARY SCHOOL
                                             DAGDEEHA BLOCK SUHAWAL DISTRICT SATNA
                                             M.P. (MADHYA PRADESH)

                                     7.      THE BLOCK EDUCATION OFFICER SATNA BLOCK
                                             SOHAWAL DISTRICT SATNA M.P. (MADHYA
                                             PRADESH)

                                                                                                   .....RESPONDENTS
                                             (BY SHRI MANEESH KHOLIA, LEARNED PANEL LAWYER )
                                                             (Heard through Video Conferencing)

Signature Not Verified
                                           This petition coming on for admission and interim relief this day, the court
  SAN



                                     passed the following:
Digitally signed by SHYAMLEE SINGH
SOLANKI
Date: 2022.02.15 15:37:53 IST
                                                                          ORDER

Learned counsel for the petitioners submits that the petitioners are seeking a direction for grant of benefit of IInd Kramonnati pay scale, which were not provided as per circular dated 19/04/1999.

The only prayer put forth by learned counsel for the petitioner is that this

case be also considered in light of the order of this court passed in Writ Petition No.6773/2006 (S) (Smt. Prerna, Wife of Shri Pramod Koranne and others Vs. State of M.P. and others ) decided on 26.1.2007.

Under the circumstances, this case is being disposed of by requesting the respondents to examine the petitioners' claim in the light of the aforesaid directions issued by this court in the aforementioned case of Smt. Prerna (supra) and if the case of the petitioner is covered by the aforementioned judgment, similar relief as was granted to petitioner Prerna, be extended to the petitioners within a period of 90 days from the date, on which the certified copy of this order is placed before him. This Court is not passing any observations or findings on the merits of the case. Case of the petitioners be decided strictly in accordance with law in the light of the said judgment, if applicable to the petitioners.

With these observations, the petition stands finally disposed of. C c as per rules

(ATUL SREEDHARAN) JUDGE shyamly

Signature Not Verified SAN

Digitally signed by SHYAMLEE SINGH SOLANKI Date: 2022.02.15 15:37:53 IST