Kamlesh Kumar Nayak vs The State Of Madhya Pradesh
2023 Latest Caselaw 708 MP

                                                                  1
                                   IN    THE      HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                             BEFORE
                                               HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                     ON THE 11 th OF JANUARY, 2023
                                                    WRIT PETITION No. 30188 of 2022

                                  BETWEEN:-
                                  KAMLESH KUMAR NAYAK S/O SHRI BABUL LAL
                                  NAYAK, AGED ABOUT 62 YEARS, OCCUPATION: ASST.
                                  TEACHER WORKING AS GOVERNMENT PRIMARY
                                  SCHOOL    TEERBHATHA     (KHADARA)    BLOCK
                                  GHODADONGRI 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, TROUGH THE
                                        S E C R E TA R Y VALLABH BHAWAN BHOPAL
                                        (MADHYA PRADESH)

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

                                  4.    THE    BLOCK       EDUCATION           OFFICER,
                                        GHOD AD ON GR I DISTRICT BETUL        (MADHYA
                                        PRADESH)

                                                                                          .....RESPONDENTS
                                  (BY SHRI JITENDRA SHRIVASTAVA - PANEL LAWYER

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

Signature Not Verified
  SAN
                                  following:
                                                                   ORDER

Digitally signed by TULSA SINGH Date: 2023.01.11 16:52:44 IST

The petitioner before this Court is aggrieved by the inaction on the part of the respondents to grant them regular pay scale from the date of their initial appointment.

Learned counsel for the petitioners submits that the case of the petitioners is 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 Panel Lawyer for the respondent/State has opposed the prayer made in the petition.

Under these circumstances, the petitioners are 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.

(VIVEK AGARWAL) JUDGE ts

Signature Not Verified SAN

Digitally signed by TULSA SINGH Date: 2023.01.11 16:52:44 IST