Kshama Singh Maravi vs The State Of Madhya Pradesh
2023 Latest Caselaw 1487 MP

                                                                     1
                                            IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                                BEFORE
                                                  HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                       ON THE 25 th OF JANUARY, 2023
                                                       WRIT PETITION No. 1490 of 2023

                                       BETWEEN:-
                                       KSHAMA SINGH MARAVI S/O NANDRAM SINGH, AGED
                                       ABOUT 59 YEARS, OCCUPATION: ASSISTANT TEACHER
                                       GOVERNMENT PRIMARY SCHOOL, GHUIDADAR
                                       SANKUL KENDRA GOVT. HR. SEC. SCHOOL BILASPUR,
                                       BLOCK    PUSHPARAJGARH    DISTRICT    ANUPPUR
                                       (MADHYA PRADESH)

                                                                                             .....PETITIONER
                                       (BY SHRI VINAYAK PRASAD SHAH - ADVOCATE)

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

                                       2.    THE   COMMISSIONER          TRIBAL    AFFAIRS
                                             D EPARTM EN T SATPURA       BHAWAN,   BHOPAL
                                             (MADHYA PRADESH)

                                       3.    THE JOINT DIRECTOR TREASURY ACCOUNT AND
                                             PEN S I O N REWA DIVISION REWA (MADHYA
                                             PRADESH)

                                       4.    THE ASSISTANT    COMMISSIONER  TRIBAL
                                             WELFARE   DEPARTMENT DISTRICT ANUPPUR
                                             (MADHYA PRADESH)

                                       5.    THE DISTRICT TREASURY OFFICER DISTRICT
                                             ANUPPUR (MADHYA PRADESH)

                                       6.    THE BLOCK DEVELOPMENT OFFICER BLOCK
Signature Not Verified
                                             PUSHPARAJGARH DISTRICT ANUPPUR (MADHYA
  SAN
                                             PRADESH)
Digitally signed by PUSHPENDRA PATEL

                                       7.    THE PRINCIPAL GOVT. HR.SECONDARY SCHOOL
Date: 2023.01.25 19:59:28 IST



                                             B ILAS PUR BLOCK PUSHPRAJGARH DISTRICT
                                                                   2
                                             ANUPPUR (MADHYA PRADESH)

                                                                                                     .....RESPONDENTS
                                       (BY SHRI MANAS MANI VERMA - GOVERNMENT ADVOCATE)

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

Petitioner has filed this writ petition under Article 226 of the Constitution o f India seeking regular pay scale from the initial date of appointment on the post of Teacher, this petition has been preferred by the petitioners seeking appropriate directions in the light of the order passed by this Court in the case o f Usha Ranawat and Pankaj Saxena in Writ Appeal No. 346/2008

decided on 18.12.2008 and also as per the order passed by Hon'ble the Apex Court on 19.2.2015 in Civil Appeal No. 930/2008.

After hearing learned counsel for both the parties and on consideration of the judgment of this Court as well as the judgment passed by the Hon'ble Supreme Court, it is directed that the claim of the petitioner shall be considered in the light of the said judgments and if she is found eligible, it be released in favour of the petitioner within a period of four months. If the case of the petitioner is not found similar to the aforesaid cases, appropriate reasoned order be passed affording an opportunity to the petitioner within the time so specified.

With the aforesaid observation, this petition stands disposed off. C.C. as per rules.

                                                                                                 (VIVEK AGARWAL)
Signature Not Verified
  SAN                                                                                                 JUDGE
                                       pp
Digitally signed by PUSHPENDRA PATEL
Date: 2023.01.25 19:59:28 IST