Bhukkan Patidar vs The State Of Madhya Pradesh
2022 Latest Caselaw 557 MP

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                                         The High Court Of Madhya Pradesh
                                                   WP No. 418 of 2022
                                            (BHUKKAN PATIDAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                Indore, Dated : 12-01-2022
                                        Heard through Video Conferencing.

                                        Shri Nilesh Joshi, learned counsel for the petitioner .
                                        Shri Ranjeet Sen, learned Govt, Advocate for the respondent/State.

This writ petition is heard and disposed of finally with the consent of the learned counsel for the parties.

01. The petitioner has filed the present writ petition claiming the benefit of regular pay-scale from the date of initial appointment in the light of the earlier orders passed by this Court.

02. Learned counsel appearing for the petitioner submitted that the same issue has already been decided by order dated 24.08.1992 passed by the M.P. State Administrative Tribunal in O.A.No.2745/2009 (Madhukant Yadu V/s State of M.P.) . The S.L.P. No.6092/93 preferred against this order was dismissed by the Supreme Court. He also submitted that similar writ petitions have already been disposed of

by this Court by issuing directions in favour of the writ petitioner.

03. Learned counsel for the petitioner has submitted that the concerned respondent be directed to decide the petitioner's claim within a time bound period.

04. Learned counsel for the respondents has no objection to the same.

05. In view of the aforesaid, the present writ petition is disposed of by giving liberty to the petitioner to file an appropriate representation to the concerned respondent raising the grievance in respect of the non grant of regular pay-scale/increments from the date of initial appointment. If such a representation is submitted by the petitioner, the Signature Not Verified SAN concerned respondent will consider and decide it within a period of four Digitally signed by JYOTI CHOURASIA Date: 2022.01.13 11:15:47 IST

weeks from the date of its receipt keeping in view the judgment in the matter of Madhukant Yadu (supra) noted above and any other binding judgment on the point and if the petitioner is found to be entitled to the said benefit, the concerned respondent would extend such benefit to him without any delay. Any adverse order will be a reasoned speaking order.

06. The writ petition is accordingly disposed of. C.c. as per rules.

(PRANAY VERMA) JUDGE

jyoti

Signature Not Verified SAN

Digitally signed by JYOTI CHOURASIA Date: 2022.01.13 11:15:47 IST