Harish Namdev vs The State Of Madhya Pradesh
2023 Latest Caselaw 14129 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                               ON THE 28 th OF AUGUST, 2023
                                             WRIT PETITION No. 21852 of 2023

                          BETWEEN:-
                          HARISH NAMDEV S/O LATE SHRI N.S. NAMDEV, AGED
                          ABOUT 59 YEARS, OCCUPATION: SERVICE N 47
                          THATIPUR COLONY 6 LINES R.K PURI GWALIOR
                          (MADHYA PRADESH)

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

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

                          2.    PRAMUKH ABHIYANTA , LOK NIRMAN VIBHAG
                                NIRMAN BHAWAN ARERA HILLS BHOPAL
                                DISTRICT BHOPAL (MADHYA PRADESH)

                          3.    MUKHY ABHIYANTA LOK NIRAMAN VIBHAG
                                UTTAR PARIKSHETRA THATIPUR, GWALIOR
                                (MADHYA PRADESH)

                          4.    KARYPALAN YANTRI, LOK NIRMAN VIBHAG
                                SAMBHAG GWALIOR (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI K.S. TOMAR - GOVERNMENT ADVOCATE)

                                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 Signature Not Verified Signed by: NEETU SHASHANK Signing time: 8/28/2023 7:14:23 PM

representation (Annexure P/1) dated 12.07.2023 be decided by the respondent authorities for 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 12.07.2023 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 of. E-copy/Certified copy as per rules/directions.

(MILIND RAMESH PHADKE) JUDGE neetu

Signature Not Verified Signed by: NEETU SHASHANK Signing time: 8/28/2023 7:14:23 PM