Gopal Awasthi vs The State Of Madhya Pradesh
2022 Latest Caselaw 2104 MP

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 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
            WRIT PETITION NO.23854 OF 2021
  (Gopal Awasthi and Others vs The State of Madhya Pradesh)


Indore, Dated 15.02.2022
     Ms. Pallavi Khare, learned counsel for the petitioners.
     Mr. Valmik Sakergayen, learned counsel for the
respondents/State.
     With the consent of parties, heard finally.
                        ORDER

By this writ petition filed under Article 226 of the Constitution of India, the petitioners are claiming the benefits of Kramonnati and time bound payscale, as they have completed requisite years of service as per Government Circulars dated 19.04.1999 and 24.01.2008.

Counsel for the petitioners has submitted that the issue involved in the present case is squarely covered by the judgment of this Court in the case of Tejulal Yadav Vs. State of Madhya Pradesh reported in (2009) ILR MP 132 and judgment dated 07.11.2005 passed in Writ Petition (S) No.1070/2003 (K.L. Asre Vs. State of Madhya Pradesh). It is further submitted that the petitioners have already submitted their representations before th respondents and the same is pending.

In view of the aforesaid submission, the present petition is disposed of with a direction to the respondent No.3 to consider and decide the representations of the petitioners, in accordance with law, preferably within a period of two months from the date of communication of

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE WRIT PETITION NO.23854 OF 2021 (Gopal Awasthi and Others vs The State of Madhya Pradesh)

this order.

It is made clear that this Court has not expressed any opinion on the merits of the case.

With the aforesaid, the present petition stands disposed of. Certified copy as per Rules.

                                                (VIJAY KUMAR SHUKLA)
  Arun/-                                               JUDGE

ARUN NAIR
2022.02.15 19:06:54
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