Citation : 2022 Latest Caselaw 1243 MP
Judgement Date : 27 January, 2022
1
The High Court Of Madhya Pradesh
WP No. 1449 of 2022
(TEERATH LAL PANCHESHJWAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Jabalpur, Dated : 27-01-2022
Heard through Video Conferencing.
Mr. Jitendra Arya, learned counsel for the petitioner.
Smt.Gulabkali Patel, Govt. Advocate for the respondent/State- on
advance copy.
Heard on the question of admission through video conferencing. 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 petitioner is squarely covered by the order dated 18.12.2006 passed in 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.
Signature Not Verified (S. A. DHARMADHIKARI) JUDGE SAN
Digitally signed by HEMANT SARAF Date: 2022.01.27 17:01:12 IST
HS
Signature Not Verified SAN
Digitally signed by HEMANT SARAF Date: 2022.01.27 17:01:12 IST
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