Dr. Nahid Parvin Sheikh vs The State Of Madhya Pradesh
2023 Latest Caselaw 12336 MP

                                                            1
                          IN     THE        HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                      BEFORE
                                      HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                                                ON THE 2 nd OF AUGUST, 2023
                                             WRIT PETITION No. 18430 of 2023

                         BETWEEN:-
                         DR. NAHID PARVIN SHEIKH W/O MUKHTAR AHMAD
                         SHEIKH, AGED ABOUT 55 YEARS, OCCUPATION:
                         SERVICE ASST. SURGEON VETERINARY SERVICES R/O
                         RASALPURA MHOW DISTT. INDORE (MADHYA
                         PRADESH)

                                                                                        .....PETITIONER
                         (BY SHRI YASHPAL RATHORE, ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH STATION
                               HOUSE OFFICER VALLABH BHAWAN BHOPAL
                               (MADHYA PRADESH)

                         2.    D I R E C T O R VETERINARY DEPARTMENT
                               KAMDHENU BHAWAN, KOLAR ROAD, BHOPAL
                               (MADHYA PRADESH)

                         3.    DIRECTOR ANIMAL HEALTH AND VETERINARY
                               BIOLOGICALS INSTITUE MHOW DIST. INDORE
                               (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                         (BY MS. HARSHLATA SONI, PANEL LAWYER)

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

1] In the present petition, a prayer is made for grant of second time scale pay on completion of 16 years of service with effect from 09.10.2023.

2] Counsel for the petitioner submits that the issue involved in the

Signature Not Verified Signed by: MONI RAJU Signing time: 8/2/2023 6:28:36 PM

present case is covered by judgment passed in the case of Baby John vs. State of M.P. and others reported in 2013 (2) MPHT 484 and also order passed by co-ordinate Bench of this Court in the case of P.C. Solanki vs. State of M.P. in W.P. No.11105/2018 dated 29.11.2019. The petitioner has already submitted a representation to the concerned respondent.

3] After hearing learned counsel for the petitioner, without commenting upon the merits of the matter, the writ petition is disposed of with a direction to the respondent(s) to consider and decide the representation of the petitioner for grant of second time scale pay/up-gradation keeping in view the order passed by the co-ordinate Bench of this Court in the case of P.C. Solanki (supra) and

also judgment passed in the case of Baby John (supra) within a period of three months from the date of communication of the order and if the petitioner is found entitled, the relief shall be granted to him.

The Writ Petition stands disposed of.

C.c. as per rules.

(SUBODH ABHYANKAR) JUDGE moni

Signature Not Verified Signed by: MONI RAJU Signing time: 8/2/2023 6:28:36 PM