Narendra Kumar Shukla vs The State Of Madhya Pradesh
2022 Latest Caselaw 248 MP

Citation : 2022 Latest Caselaw 248 MP
Judgement Date : 5 January, 2022

Madhya Pradesh High Court

Narendra Kumar Shukla vs The State Of Madhya Pradesh on 5 January, 2022

Author: Sushrut Arvind Dharmadhikari

                                                                             1                         WP-28619-2021
                                                 The High Court Of Madhya Pradesh
                                                          WP No. 28619 of 2021
                                              (NARENDRA KUMAR SHUKLA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       Jabalpur, Dated : 05-01-2022
                                              Shri Ravendra Kumar Tiwari, learned counsel for the petitioner.

                                              Shri Manish Kholia, learned P.L. for the respondents/State.

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

Innocuous prayer is made by the petitioner to decide his petition in the

light of judgment passed in W.A.No.346/2008 (Smt. Usha Ranawat Vs. State of M.P. and others) decided on 18.12.2006.

Counsel appearing for the State fairly submits that he has no objection and submitted that the representation of the petitioner be considered and decided but he has also contended that the petitioner may file fresh representation along with the copy of the order before the competent authority within a period of 10 days along with the copy of this order and competent authority is directed to consider and decide his representation in accordance with law taking into consideration the order passed in

W.A.No.346/2008 (Smt. Usha Ranawat Vs. State of M.P. and others) and the outcome be communicated to the petitioner within a period of two 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

L.R.

Signature Not Verified SAN

Digitally signed by LALIT SINGH RANA Date: 2022.01.05 17:37:55 IST