Rati Bai vs The State Of Madhya Pradesh
2024 Latest Caselaw 21042 MP

Madhya Pradesh High Court

Rati Bai vs The State Of Madhya Pradesh on 2 August, 2024

Author: Vivek Rusia

Bench: Vivek Rusia

                                                            1                          WP-21920-2024
                             IN     THE     HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                        BEFORE
                                            HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                ON THE 2 nd OF AUGUST, 2024
                                               WRIT PETITION No. 21920 of 2024
                                                     RATI BAI
                                                      Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Mr. Vinay Kumar - Advocate for the petitioner.

                                  Mr. G K Agrawal - Government Advocate for the respondent - State.

                                                             ORDER

The petitioner has filed this petition seeking direction to the respondents to pay the differences of wages in light of judgment of Hon'ble Supreme Court in the case of Ram Naresh Rawat Vs. Ashwani Ray (2017) SCC 436 and the circular issued by State Government on 07.10.2017.

Learned counsel for the petitioner placed reliance on the judgment passed by the co-ordinate Bench in the case of Kamla Devi Karn Vs. State of M.P. & others in W.P.No.15641/2024 . Husband of the petitioner was

classified as a permanent employee on 07.09.2006 and thereafter he died on 07.09.2014 and Ramnaresh (supra) judgment came in 2017 and the circular came on 07.10.2017, therefore, petitioner's husband would not get the benefit of said judgment and policy. So far as the judgment passed in the case of Kamla Devi (supra) is concerned, in which the husband of Kamla Devi was retired from service on 31.03.2017 and died on 01.06.2022, therefore, he was

2 WP-21920-2024 in service when the circular dated 07.10.2017 came into the force.

In view of the above, this petition stands dismissed.

(VIVEK RUSIA) JUDGE

bj/-