Madhya Pradesh High Court

Manohar vs The State Of Madhya Pradesh on 9 May, 2024

Author: Pranay Verma

Bench: Pranay Verma

                                                                   1
                           IN    THE          HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE PRANAY VERMA
                                                     ON THE 9 th OF MAY, 2024
                                               WRIT PETITION No. 4724 of 2024

                          BETWEEN:-
                          MANOHAR S/O SIDHHUJI OCCUPATION: NOKRI, R/O:
                          GRAM KANTHAR KHEDI ,TEHSIL BADNAGAR, DIST.
                          UJJAIN (MADHYA PRADESH)

                                                                                                       .....PETITIONER
                          (BY MS. SUMANLATA TAMRAKAR - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                LOK SWATHAYA YANTRIKI VIBHAG VALLABHA
                                BHAWAN, BHOPAL (MADHYA PRADESH)

                          2.    MUKHAY ABHIYANTA LOK SWASTHYA YANTRIKI
                                VIBHAG JAL VIHAR BHAWAN SOUTH TUKOGANJ,
                                INDORE (MADHYA PRADESH)

                          3.    ADIKSHAN YANTRI LOK SWASTHYA YANTRIKI
                                V I B H A G GAUGHAT YANTRA MAHAL MARG,
                                UJJAIN (MADHYA PRADESH)

                          4.    KARYAPALAN YANTRI LOK SWASTHYA YANTRIKI
                                VIBHAG SANDHARAN KHAND N. PA. NI., UJJAIN
                                (MADHYA PRADESH)

                                                                                                    .....RESPONDENTS
                          (BY MR. SUDARSHAN JOSHI - PANEL LAWYER)

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                                    ORDER

By this petition the petitioner has prayed for the following reliefs:

7. उपचार :- यािचकाकता क ओर से िवन ाथना है िक :-

7.1 यह िक, यािचका स्वीकार की जाना न्यायिहत में होकर न्यायोिचत

होगा।

7.2 यह िक पर्थ म िनयुि क्त िदनांक से म.पर्. दैि नक वेत न भोगी कमर्चारी िनयम 1974 के अन्त गर्त पांच वषर् की सेवा के पश्चात् िनयिमत (स्थ ायीकमीर् ) का वेत नमान पर्दान िकये जाने के िलये आदेश िदया जाना न्यायिहत में होकर न्यायोिचत होगा।

7.3 यह िक यािचकाकतार् को हेल्प र पद नाम पर कायर्रत शर्ि मकों को अकुशल शर्ेण ी िनधार्ि रत िकया गया। वषर् 2016 से पूवर् का स्थ ायी कमीर् का वेत नमान तथा वतर्मान तक का स्थ ायीकमीर् का वेत नमान पर्दान िकये जाना न्यायिहत में होकर न्यायोिचत होगा।

7.4 यह िक यािचकाकतार् का सेवाकाल 1989 से पर्ा रंभ हुआ होकर 1989 से 1990 के मध्य जो वेत नमान पर्शासकीय स्वरूप में िनधार्ि रत थे उन्हें वषर् 1990 के केन्दर्ी य वेत नमान में समािहत िकया जाकर 1986 से लागू करने की अनुशंसा की गई थी तदनुसार यािचकाकतार् को केन्दर्ी य वेत नमान पर्दान िकये जाने एवम् स्थ ायी कमीर् के स्वरूप में िविनयिमत िकये जाना न्यायिहत में होकर न्यायोिचत होगा।

7.5 यह िक यािचकाकतार् को स्थ ायी कमीर् का वेत न वषर् 1990 से आरम्भ होकर आगामी वषोर्ं के पुनरीक्षीत / निवन वेत नमान की पातर्त ा वतर्मान तक होने से तदनुसार वेत नमान पर्दान िकये जाना न्यायिहत में होकर न्यायोिचत होगा।

7.6 यह िक यािचकाकतार् को स्थ ायी कमीर् के वेत नमान के साथ समस्त लाभ एवम सुि वधाये पर्ा प्त करने की पातर्त ा है। इसिलये िनयुि क्त िदनांक से िविनयिमत स्थ ायी कमीर् के स्वरूप में समस्त वेत नमान, पुनिरिक्षत वेत नमान, संसाधन सुि वधाये तथा भिवष्य में सेवािनवृि त्त के पश्चात पेंशन एवम उपादान पर्दान िकये जाने की पातर्त ा अनुसार वेत नमान पर्दान िकये जाना न्यायिहत में होकर न्यायोिचत होगा।

2 . Learned counsel for the petitioner has submitted that a similarly situated employee Ram Naresh Rawat claiming similar relief had approached this Court by preferring a writ petition which was allowed. The same was eventually subjected to SLP by respondents before the Apex Court which came to be decided by judgment reported in Ram Naresh Rawat vs. Ashwini Ray and others, (2017) 3 SCC 436. Thereafter, contempt proceedings were initiated by Ram Naresh Rawat and eventually the benefits as claimed for by him have been granted to him by respondents by order dated 02.02.2023.

3. It is the contention of learned counsel for the petitioners that the petitioner is also entitled to similar benefits.

4. Learned counsel for the respondents/State has submitted that the case of the petitioner shall be considered in light of the orders passed in the case of Ram Naresh Rawat.

5. This petition is hence disposed off with a direction to the petitioner to make an application before the respondents/competent authority in respect of

the reliefs as claimed for by him in this petition. The petitioner shall annex all relevant documents along with his application on the basis of which similar treatment is being claimed by him. On making of said application the same shall be decided by respondents in accordance with law by passing a reasoned and a speaking order within a period of three months from the date of making of the application. In case if it is found that case of the petitioner is similar to the case of Ram Naresh Rawat then the benefits to petitioner be extended to him forthwith.

6. With the aforesaid, without expressing any opinion on merits, the petition stands disposed off.

(PRANAY VERMA) JUDGE Anushree