Jayram Pawar vs The State Of Madhya Pradesh
2023 Latest Caselaw 1406 MP

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                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE ANAND PATHAK
                                              ON THE 24 th OF JANUARY, 2023
                                             WRIT PETITION No. 1760 of 2023

                          BETWEEN:-
                          JAYRAM PAWAR S/O SHRI DOULAT PAWAR, AGED
                          ABOUT 62 YEARS, OCCUPATION: ASST. TEACHER
                          WORKING AS GOVERNMENT PRIMARY SCHOOL
                          GHEESI BAGLA BLOCK SHAHPUR DISTRICT BETUL
                          (MADHYA PRADESH)

                                                                                        .....PETITIONER
                          (BY SHRI JITENDRA ARYA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                THE    SECRETARY    TRIBAL    WELFARE
                                DEVELOPMENT     DEPARTMENT     VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    THE FINANCE DEPARTMENT THROUGH THE
                                S E C R E TA R Y VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          3.    ASSISTANT COMMISSIONER TRIBAL WELFARE
                                DEVELOPMENT DEPARTMENT BETUL DISTRICT
                                BETUL (MADHYA PRADESH)

                          4.    THE BLOCK EDUCATION OFFICER SHAHPUR
                                DISTRICT BETUL (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SMT. GULAB KALI PATEL - GOVERNMENT ADVOCATE)

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

The petitioner before this Court is aggrieved by the inaction on the part

Signature Not Verified Signed by: POONAM MANEKAR Signing time: 1/25/2023 2:57:54 PM

of the respondents to grant him regular pay scale from the date of his initial appointment.

Learned counsel for the petitioner submits that the case of the petitioner i s squarely covered by the order dated 18.12.2006 passed in W.A. No. 346/2008 (Smt. Usha Ranawat V.s State of M.P. and others).

Learned Government Advocate for the respondent/State has opposed the prayer made in the petition.

Under these circumstances, the petitioner is directed to file a fresh representation along with all the relevant documents/judgments before the concerned respondent within a period of two weeks from the date of receipt of

certified copy of this order. In turn, the said respondent shall decide the same in accordance with law and keeping in view the order dated 18.12.2006 passed in W.A. No. 346/2008 (Smt. Usha Ranawat V.s State of M.P. and others) by passing a reasoned and speaking order within a further period of three months.

It is made clear that this Court has not expressed any opinion on the merits of the case.

Accordingly, the petition stands disposed of. Certified copy as per rules.

(ANAND PATHAK) JUDGE pnm

Signature Not Verified Signed by: POONAM MANEKAR Signing time: 1/25/2023 2:57:54 PM