The State Of Madhya Pradesh vs Kishore Kumar Tiwari
2023 Latest Caselaw 4527 MP

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               IN THE HIGH COURT OF MADHYA PRADESH
                            AT GWALIOR
                                 WA No. 293 of 2023
             (THE STATE OF MADHYA PRADESH AND OTHERS Vs KISHORE KUMAR TIWARI)

  Dated : 21-03-2023
          Shri M.P.S.Raghuvanshi, learned Additional Advocate General for the

  petitioners/State.
          Issue notice.
          Shri Prashant Sharma, learned counsel present in the court accepts the
  notice on behalf of the respondent and prays for short time to file short reply

with list of dates and factual synopsis on three counts:-

1. In absence of challenge to order dated 04.08.2012 relief for entitlement of senior pay scale w.e.f. 26.03.1997 and in ignorance of State Government circular dated 11.10.1999.

2. W.P.No.2238 of 2016 filed for extension of benefit of senior pay scale w.e.f. 26.03.1997 as against w.e.f. 24.7.1998 granted on 04.08.2012 (Annexure P/4) i.e. after four years of award of pay scale.

3. Entitlement of second selection grade after 11 years of service ignoring the ACR of 2004 on the strength of judgment in the case of Dev Dutt Vs. UOI reported in (2008) 8 SCC 725.

List after two weeks.

       (ROHIT ARYA)                                   (SATYENDRA KUMAR SINGH)
          JUDGE                                                JUDGE

  SP


SANJEEV
KUMAR PHANSE
2023.03.23
15:07:10 +05'30'