Avdhesh Kumar Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 6975 MP

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                     BEFORE
                                   HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                                 ON THE 28 th OF APRIL, 2023
                                              WRIT PETITION No. 9845 of 2023

                           BETWEEN:-
                           AVDHESH KUMAR SHARMA S/O LATE SHRI
                           VIDHICHANDRA SHARMA, AGED ABOUT 60 YEARS, 3,
                           JANKI VIHAR SAKULAR ROAD HOTEL YUVRAJ
                           MARRIAGE GARDEN KE SAMNE SHIVPURI (MADHYA
                           PRADESH)

                                                                                         .....PETITIONER
                           (BY SHRI C.R. ROMAN - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH PRINCIPAL
                                 SECRETARY BHOPAL (MADHYA PRADESH)

                           2.    PRAMUKH    ABHIYANTA WATER RESOURCE
                                 DEPARTMENT BHOPAL (MADHYA PRADESH)

                           3.    MUKYA     ABHIYANTA WATER    RESOURCE
                                 DEPARTMENT BHOPAL (MADHYA PRADESH)

                           4.    KARYAPALAN    YANTRI WATER  RESOURCE
                                 DEPARTM ENT THATIPUR GWALIOR (MADHYA
                                 PRADESH)

                                                                                      .....RESPONDENTS
                           (SHRI RAVINDRA DIXIT - GOVERNMENT ADVOCATE FOR STATE)

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

By way of the present petition under Article 226 of the Constitution of India a limited prayer has been made by the counsel for the petitioner that the representation (Annexure P/1) be decided by the respondent authorities for Signature Not Verified Signed by: PAWAN KUMAR Signing time: 28-04-2023 06:33:06 PM

grant of pay scale akin to Class-III post to which the petitioner belongs and which has been accorded to the similar situated persons in view of the order passed in W.P. No.13540/2010, R.K. Lakhera and Ors. vs. State of M.P. and Ors., decided on 13.12.2012.

The prayer so made by the counsel for the petitioner is not opposed by the learned Government Advocate.

The innocuous prayer made by the counsel for the petitioner is exceeded t o and the petition is disposed of with the directions to the respondent authorities to decide the representation (Annexure P/1) dated 22.03.2021 made by the petitioner, in the light of the judgment passed in W.P. No.13540/2010

as expeditiously as possible preferably within a period of two months from the date of receipt of certified copy of this order.

With the aforesaid, the petition stands disposed off. Certified copy as per rules/directions.

(MILIND RAMESH PHADKE) JUDGE pwn*

Signature Not Verified Signed by: PAWAN KUMAR Signing time: 28-04-2023 06:33:06 PM