Bashir Kha vs The State Of Madhya Pradesh
2024 Latest Caselaw 21461 MP

Madhya Pradesh High Court

Bashir Kha vs The State Of Madhya Pradesh on 7 August, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                          1                         WP-21001-2024
                            IN    THE     HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                              ON THE 7th OF AUGUST, 2024
                                            WRIT PETITION No. 21001 of 2024
                                           BASHIR KHA AND OTHERS
                                                   Versus
                                  THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                 Ms.Madhu Khandelwal -Advocate for petitioner.

                                 Shri Rajwardhan Gawde - GA for State on advance notice.

                                                           ORDER

The petitioners are seeking a direction to the respondents to consider the services rendered by the petitioners as daily wager as qualifying service for pension and other benefits. In support of submissions, the petitioners have relied on a judgment passed by the Apex Court in the case of Netram Sahu Vs. State of Chhattisgarh CA No.1254/2018 decided on 23.3.2018.

Considering the aforesaid submissions, the present petition is disposed off with liberty to the petitioners to submit fresh detailed and comprehensive representation along with the copy of the judgment passed by the Apex Court to respondent No.4 within one month from today and if such representation is submitted, the respondent No.4 shall consider and decide the said representation within two months thereafter

2 WP-21001-2024 by passing a reasoned and speaking order.

With the aforesaid, writ petition is disposed off.

(VIJAY KUMAR SHUKLA) JUDGE

VM