Mahesh Singh Raghuvanshi vs The State Of Madhya Pradesh
2023 Latest Caselaw 12231 MP

                                                             1
                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE ANAND PATHAK
                                                ON THE 1 st OF AUGUST, 2023
                                              WRIT PETITION No. 17929 of 2023

                           BETWEEN:-
                           MAHESH SINGH RAGHUVANSHI S/O LT. SHRI MOHAN
                           SINGH, AGED ABOUT 62 YEARS, OCCUPATION: RETD.
                           TIME KEEPAR/STHAL SAHAYAK WATER RESOURCES
                           DEPARTMENT DIVISION GUNA (MADHYA PRADESH)

                                                                                          .....PETITIONER
                           (BY SHRI ALOK BANDHU SHRIVASTAVA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY WATER RESOURCES
                                 DEPARTMENT MANTRALAYA VALLABH BHAWAN
                                 BHOPAL (MADHYA PRADESH)

                           2.    ENGINEER IN CHIEF WATER RESOURCE
                                 DEPARTMENT BHOPAL (MADHYA PRADESH)

                           3.    CHIEF  ENGINEER     WATER    RESOURCE
                                 DEPARTMENT GWALIOR (MADHYA PRADESH)

                           4.    EXECUTIVE ENGINEER WATER RESOURCE
                                 DEPARTMENT MORENA (MADHYA PRADESH)

                           5.    DISTRICT TREASURY OFFICER GUNA (MADHYA
                                 PRADESH)

                                                                                        .....RESPONDENTS
                           (BY SHRI M.S. JADOUN - GOVERNMENT ADVOCATE)

                                 Th is petition coming on for hearing this day, th e court passed the
                           following:
                                                              ORDER

1. Through this petition, petitioner is seeking direction to count his past Signature Not Verified Signed by: RASHID KHAN Signing time: 03-08-2023 12:00:17 PM

services rendered by the petitioner w.e.f. 13.11.1987 to 31.12.1996 when he worked as daily wager employee.

2. Learned counsel for the petitioner submitted that the petitioner wants to count his past services for the aforesaid period as daily wage employee and in support of his submissions, he referred the judgment rendered by the Hon'ble Court in the case of State of M.P. Vs. Raisa Begum in Special Leave Petition (Civil) No.(CC4671/2012) delivered on 23.03.2012 and Full Bench decision of this Court in the case of Mamta Shukla Vs. State of M.P. reported in 2011 (3) MPLJ 210. Therefore, counsel for the petitioner seeks parity vis-a-vis order dated 16.01.2013 passed in Writ Petition No.1029/2023 by

the Coordinate Bench of this Court.

3. Learned Government Advocate for the State opposed the prayer.

4. Heard.

5. Considering the above submissions, this petition is disposed of with a direction to the petitioner to file representation alongwith certified copy of this order before the competent authority. In turn, the said competent authority shall consider and decide the same in light of judgments passed by Apex Court and this Court by passing a reasoned and speaking order within a period of three months from the date of passing of this order in accordance law.

6. With the aforesaid directions, the petition stands disposed of.

(ANAND PATHAK) JUDGE Rashid

Signature Not Verified Signed by: RASHID KHAN Signing time: 03-08-2023 12:00:17 PM