Kadam Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 8772 MP

                                    1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                                BEFORE
              HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                            ON THE 1st OF JULY, 2022

                    WRIT PETITION No. 22958 of 2019

        Between:-
        KADAM SINGH S/O SHRI VANMALI , AGED
        ABOUT 50 YEARS, OCCUPATION: SERVICE
        JALALPUR  POST   MOTIZEEL   (MADHYA
        PRADESH)

                                                             .....PETITIONER
        (BY SHRI B.P. SINGH - ADVOCATE)

        AND

1.      THE STATE OF MADHYA PRADESH PRINCIPAL
        SECRETARY VALLABH BHAWAN, BHOPAL
        (MADHYA PRADESH)

2.      ENGINEER  IN    CHIEF PUBLIC   WORKS
        DEPARTM ENT 27-28 FIRST FLOOR NIRMAN
        BHAWAN ARERA HILLS BHOPAL (MADHYA
        PRADESH)

3.      CHIEF       ENGINEER     PUBLIC   WORKS
        D E PA R T M E N T NORTH  ZONE  THATIPUR
        MORAR GWALIOR (MADHYA PRADESH)

4.      EXECUTIVE   ENGINEER            PUBLIC WORKS
        D EPARTM EN T DIVISION          NO 1 GWALIOR
        (MADHYA PRADESH)

                                                          .....RESPONDENTS
        (BY SHRI G.P. CHAURASIYA - GOVERNMENT ADVOCATE)

      This petition coming on for admission this day, th e court passed the
following:
                                     ORDER

Instant petition under Article 226 of the Constitution of India has been preferred by the petitioner seeking following reliefs:-

(i) That, a direction may kindly be given to the respondents to pay the salary as per revised pay scale of the post of the Chowkidar to the petitioner from the date of his classification as has been given to Shri Suresh Sharmka, Shri Pawan Kumar Jain and Shri Girwar Singh Kushwaha.

(ii) Any other relief, which this Hon'ble Court may deem fit and proper, may also be given to the petitioner.

At the outset, learned counsel for the petitioner placed reliance on the order dated 26.08.2021 (bunch of petitions in which W.P. No.4018/2020(s) Kamta Prasad Vs. State of M.P. and others , is the leading case) and

submitted that issue in question is squarely answered by the said judgment and in pursuance thereof, certain more orders have been passed. He relied upon the orders dated 03.01.2022 passed in W.P. No.28015/2021 and seeks parity.

Learned Government Advocate for the respondents/State fairly submitted that issue involves is identical vis-a-vis cases referred above.

Heard.

In view of the aforesaid, this petition is finally disposed of in terms of the order dated 26.08.2021 passed in W.P. No.4018/2020 and order dated 27.01.2022 passed in W.P. No.28015/2021. Directions as contained therein, shall be made applicable mutatis mutandis to the facts and circumstances of the present case. Parties to act accordingly.

Petition stands allowed and disposed of in above terms.

(MILIND RAMESH PHADKE) JUDGE neetu NEETU SHASHANK 2022.07.04 17:20:04 +05'30'