Mahesh Gupta vs The State Of Madhya Pradesh
2023 Latest Caselaw 11129 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                                 ON THE 18 th OF JULY, 2023
                                             WRIT PETITION No. 12940 of 2023

                          BETWEEN:-
                          MAHESH GUPTA S/O LATE SHRI MADANLAL GUPTA,
                          AGED-64 YEARS, OCCUPATION: SERVICE, R/O PATEL
                          NAGAR DHARMSHALA KE PASS, SHIVPURI (MADHYA
                          PRADESH)

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

                          AND
                          1.    STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY, WATER RESOURCE
                                DEPARTMENT, VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          2.    PRAMUKH ABHIYANTA JAL SANSADHAN VIBHAG
                                BHOPAL (MADHYA PRADESH)

                          3.    MUKHYA ABHIYANTA JAL SANSADHAN VIBHAG
                                BHOPAL (MADHYA PRADESH)

                          4.    KARYAPALAN YANTRI LIGHT MACHINERY JAL
                                SANSADHAN VIBHAG DATIA (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI S.S. KUSHWAH- 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 representation (Annexure P/1) be decided by the respondent authorities for Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 19-Jul-23 3:17:27 PM

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) 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 Chandni

Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 19-Jul-23 3:17:27 PM