Vijay Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 3444 MP

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               The High Court Of Madhya Pradesh
                         WP No. 5571 of 2022
                         (VIJAY SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 10-03-2022
       Shri B.P. Singh, Counsel for the petitioner.

       Shri Sanjay Sharma, Govt. Advocate for the respondent/State.

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

i.That, impugned order dated 22.01.2020 Annexure P-1 may kindly be declared as illegal and the same may kindly be quashed. And a direction may kindly be given to the respondents to pay the minimum of the graded pay scale to the petitioner of the classified post Telephone Attendant from the date of his classification as held by the Hon'ble Supreme Court in the case of Ram Naresh Rawat. 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.

ABDUR RAHMAN 2022.03.11 18:10:24 +05'30'

(MILIND RAMESH PHADKE) JUDGE ar