Chaitram Thakre vs The State Of Madhya Pradesh
2024 Latest Caselaw 3617 MP

Madhya Pradesh High Court

Chaitram Thakre vs The State Of Madhya Pradesh on 7 February, 2024

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                         1
                              IN THE HIGH COURT OF MADHYA PRADESH
                                           AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE SANJAY DWIVEDI
                                           ON THE 7 th OF FEBRUARY, 2024
                                            WRIT PETITION No. 788 of 2024

                         BETWEEN:-
                         CHAITRAM THAKRE S/O SHRI NANAJI THAKRE, AGED
                         ABOUT 59 YEARS, OCCUPATION: WORKING ASSISTANT
                         TEACHER O/O SANKUL PRINCIPAL GOVT HR. SEC.
                         SCHOOL MOHABARA TEHSIL KEOLARI DISTRICT
                         SEONI O/O SANKUL PRINCIPAL, GOVT. HR. SEC.
                         SCHOOL MOHABA R/O BICHUWA KEOLARI SEONI
                         (MADHYA PRADESH)

                                                                                    .....PETITIONER
                         (BY SHRI SACHIN PANDEY - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               PRINCIPAL SECRETARY SCHOOL EDUCATION
                               DEPARTMENT VALLABH BHAWAN BHOPAL
                               (MADHYA PRADESH)

                         2.    COMMISSIONER,    PUBLIC   INSTRUCTIONS
                               DIRECTORATES BHOPAL (MADHYA PRADESH)

                         3.    JOINT DIRECTOR, DIRECTORATES, PUBLIC
                               INSTRUCTIONS JABALPUR (MADHYA PRADESH)

                         4.    DISTRICT EDUCATION OFFICER, SEONI DISTRICT
                               SEONI (MADHYA PRADESH)

                         5.    SANKUL PRINCIPAL,. GOVT HR SEC. SCHOOL
                               MOHABARA TEHSIL KEOLARI DISTRICT SEONI
                               (MADHYA PRADESH)

                                                                                 .....RESPONDENTS
                         (BY SHRI RITWIK PARASHAR - GOVERNMENT ADVOCATE)

                               This petition coming on for admission this day, th e court passed the
                         following:
Signature Not Verified
Signed by: RAGHVENDRA
SHARAN SHUKLA
Signing time: 2/8/2024
11:14:05 AM
                                                              2
                                                              ORDER

Learned counsel for the petitioner by the instant petition is claiming that the petitioner has not been granted the regular pay scale from the date of appointment. He submits that the law is settled in this regard and to substantiate his case he is relying upon an order passed by the High Court in WP No. 9257/2023-Rajesh Kumar Jain vs. The State of M.P. and others decided on 1st of May, 2023 in which the Court relying upon an order passed by the Division Bench in the case of Smt. Usha Ranawat Vs. State of Madhya Pradesh - Writ Appeal No. 346/2008 directed the respondents to consider and decide the case of the petitioner therein in the light of the judgment passed

in the case of Smt. Usha Ranawat (supra). He submits that the same benefit may also be granted to the petitioner.

Considering the aforesaid, this petition is disposed of directing petitioner to make a representation to the competent authority within a period 15 days from today and if the same is done the competent authority shall consider the said representation within a period of 60 days in the light of the law laid down by the Division Bench in the case of Smt. Usha Ranawat (Supra) and if petitioner is otherwise found entitled, the benefit of regular pay scale be granted to him from the date of his initial date of appointment. It is further directed that the arrears, if any, shall also be paid to the petitioner within a further period of 30 days after determining the entitlement of the petitioner for regular pay scale.

With the aforesaid, this petition is disposed of.

(SANJAY DWIVEDI) JUDGE RAGHVENDRA