Madhya Pradesh High Court
Shiv Shankar Beldar vs The State Of Madhya Pradesh on 22 February, 2022
Author: Sushrut Arvind Dharmadhikari
1
IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
ON THE 22nd OF FEBRUARY, 2022
WRIT PETITION No. 20553 of 2021
Between:-
1. SHIV SHANKAR BELDAR S/O SHRI SARJU BELDAR
, AGED ABOUT 34 YEARS, OCCUPATION: ASSTT.
GRADE III GOVT. NEHRU H.S. MAHARAJPUR
DISTRICT CHHATARPUR (MADHYA PRADESH)
2. VIPIN DIXIT S/O SHRI HARISHCHANDRA DIXIT
OCCUPATION: GRAD II O/O DISTRICT EDUCATION
OFFICER DISTRICT CHHATARPUR M.P. (MADHYA
PRADESH)
3. KAJI SAJJID HUSSAIN S/O SHRI KAJI ZAHID
HUSSAIN , AGED ABOUT 50 YEARS, OCCUPATION:
GRAD II O/O GOVT.H.S SCHOOL NO. 2 DISTRICT
CHHATARPUR M.P. (MADHYA PRADESH)
4. UMESH SHRIVASTAVA S/O SHRI SHIVCHARANLAL
SHRIVASTAVA , AGED ABOUT 49 YEARS,
OCCUPATION: ASST. GRAD III O/O DISTRICT
EDUCATION OFFICER DISTRICT CHHATARPUR
M.P. (MADHYA PRADESH)
5. ANIL RAI S/O LAKHANLAL RAI , AGED ABOUT 31
YEARS, OCCUPATION: ASST. GRAD III O/OGOVT.
H.S SCHOOL KHAIRAKALA DISTRICT
CHHATARPUR M.P. (MADHYA PRADESH)
6. VIJAY KUMAR ARJARIYA S/O SHRI KAILASH
NARAYAN ARJARIYA , AGED ABOUT 54 YEARS,
OCCUPATION: ASST. GRAD III O/OGOVT. H.S
SCHOOL SATAI DISTRICT CHHATARPUR M.P.
(MADHYA PRADESH)
7. SHIV KUMAR KHARE S/O SHRI D.P KHARE , AGED
ABOUT 57 YEARS, OCCUPATION: ACCO. GOVT.
ADHAYAPAK SHIKSHAKA MAHAVIDYALA
DISTRICT CHHATARPUR M.P. (MADHYA
PRADESH)
8. RAGHVENDRA SINGH S/O SHRI BUDDH SINGH ,
AGED ABOUT 42 YEARS, OCCUPATION: ASST.
GRADE III O/O DISTRICT EDUCATION OFFICER
DISTRICT CHHATARPUR M.P. (MADHYA
PRADESH)
9. ROHIT KHARE S/O SHRI K.N KHARE , AGED
ABOUT 42 YEARS, OCCUPATION: ASST. GRADE III
O/O DISTRICT EDUCATION OFFICER DISTRICT
CHHATARPUR M.P. (MADHYA PRADESH)
Signature Not Verified
SAN
10. HARIOM PRAJAPATI S/O SHRI PYARELAL
PRAJAPATI , AGED ABOUT 32 YEARS,
Digitally signed by VARSHA
OCCUPATION: ASST. GRADE III O/O H.S SCHOOL
CHOURASIYA
Date: 2022.02.23 10:08:37 IST PANAGAR DISTRICT CHHATARPUR M.P.
(MADHYA PRADESH)
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11. PRADEEP KUMAR VISHWAKARMA S/O SHRI
RAMDAS VISHWAKARMA , AGED ABOUT 42
YE A R S , OCCUPATION: ASST. GRADE III O/O
BLOCK EDUCATION OFFICER BADAMALHARA
DISTRICT CHHATARPUR M.P. (MADHYA
PRADESH)
12. SANJAY ASATI S/O SHRI J.P ASTATI , AGED ABOUT
42 YEARS, OCCUPATION: ASST. GRADE III O/O H.S
SCHOOL HATWARA DISTRICT CHHATARPUR M.P.
(MADHYA PRADESH)
13. ASUTHOSH RAWAT S/O SHRI JANKI PRASAD
RAWAT , AGED ABOUT 44 YEARS, OCCUPATION:
ASST. GRADE III DISTT. EDUCATION AND
TRAINING CENTRE NOWGAON DISTRICT
CHHATARPUR M.P. (MADHYA PRADESH)
.....PETITIONERS
(BY SHRI PRAVEEN KUMAR VERMA, LEARNED COUNSEL FOR THE
PETITIONERS)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
PRINCIPAL SECRETARY SCHOOL EDUCATION
DEPARTMENT VAALLABH BHAWAN, BHOPAL M.P.
(MADHYA PRADESH)
2. DISTRICT EDUCATION OFFICER SCHOOL
EDUCATION DEPARTMENT DISTRICT
CHHATARPUR M.P. (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI MUKUND AGRAWAL, LEARNED PANEL LAWYER FOR THE
RESPONDENTS/STATE)
T h is petition coming on for admission this day, the court passed the
following:
ORDER
Learned counsel for the petitioners submits that the petitioners are entitled
for increment from the date of passing of the typing examination. In support of his
submission, he has placed reliance on the judgment passed by Full Bench of this
Court in the case of Manoj Kumar Purohit vs. State of M.P. 2016 (1) MPLJ
449 and also placed reliance on the order dated 19.2.2018 passed by the Division
Bench in Writ Appeal No.37/2018 (Anuroop Singhai and others vs. State of M.P.
and others) against which the SLP has also been dismissed.
Signature Not Verified
It is considered to be appropriate to dispose of the petition with a direction
SAN
Digitally signed by VARSHA
to the petitioners to submit a representation before before the competent authority
CHOURASIYA
Date: 2022.02.23 10:08:37 IST
of the respondents within a period of two weeks from today and if such
representation is submitted within the aforesaid period, the competent authority of
the respondents shall consider and decide the claim of the petitioners keeping in
view the aforesaid judgment of Full Bench in the case of Manoj Kumar Purohit
(supra) and the judgment of Division Bench passed in the case of Anuroop
Singhai (supra) within a period of two months thereafter.
It is made clear that if there is no legal impediment, the petitioners will be
granted benefit of increment from the date of passing of the typing examination as
held by this Court within a period of one month from the date of passing of the
order by the said authority.
With the aforesaid, the petition is disposed of.
(S. A. DHARMADHIKARI)
JUDGE
vc
Signature Not Verified
SAN
Digitally signed by VARSHA
CHOURASIYA
Date: 2022.02.23 10:08:37 IST
