Sachindra Kumar Chathrvedi vs The State Of Madhya Pradesh
2024 Latest Caselaw 15566 MP

Madhya Pradesh High Court

Sachindra Kumar Chathrvedi vs The State Of Madhya Pradesh on 24 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                 ON THE 24 th OF MAY, 2024
                                             WRIT PETITION No. 17015 of 2022

                           BETWEEN:-
                           SACHINDRA KUMAR CHATHRVEDI S/O DEVENDRA
                           KUMAR CHATURVEDI, AGED ABOUT 61 YEARS,
                           OCCUPATION:  RETIRED   ASSISTANT    STATISTIC
                           OFFICER WOMEN AND CHILD DEVELOPMENT
                           DEPARTMENT REWA DISTRIC REWA (M.P.) (MADHYA
                           PRADESH)

                                                                                      .....PETITIONER
                           (BY SHRI LAVKUSH PRASAD MISHRA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 THE PRINCIPAL SECRETARY WOMEN AND CHILD
                                 DEVELOPMENT DEPARTMENT MANTRALAYA
                                 VALLABH BHAWAN BHOPAL, M.P. (MADHYA
                                 PRADESH)

                           2.    THE     DIRECTOR, WOMEN    AND   CHILD
                                 DEVELOPMENT      DEPARTMENT BHOPAL(M.P.)
                                 (MADHYA PRADESH)

                           3.    THE COLLECTOR, R EWA DISTRICT REWA M.P.
                                 (MADHYA PRADESH)

                           4.    THE JOINT DIRECTOR, WOMEN AND CHILD
                                 DEVELOPMENT DEPARTMENT, REWA DISTRICT
                                 REWA M.P. (MADHYA PRADESH)

                           5.    THE DISTRICT PROGRAM OFFICER, WOMEN AND
                                 CHILD DEVELOPMENT DEPARTMENT, REWA
                                 DISTRICT REWA M.P. (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           (BY SHRI SOURABH SONI - PANEL LAWYER)

                                 This petition coming on for admission this day, th e court passed the
Signature Not Verified
Signed by: ASHWANI
PRAJAPATI
Signing time: 25-05-2024
11:11:21
                                                                  2
                           following:
                                                                  ORDER

Learned counsel for the petitioner submits that petitioner was appointed as an adhoc employee in the Madhya Pradesh Panchayat and Social Welfare Department. He was given adhoc appointment as Assistant Statistical Officer in the pay scale of Rs.860-20-900-25-1100-30-1210-40-1330, and since his adhoc appointment was regularised subsequently, he is entitled to computation of that period of adhoc employment for the purpose of grant of third time scale of pay on completion of 30 years.

Coordinate Bench applying the ratio of the judgment in case of Dr. Saiyad Ghazanafar Ishtiaque Vs. State of M.P. and others [2018(4) MPLJ

589], has allowed similar petitions in regard to similarly situated persons in Writ Petition No. 8883 of 2023 (Neeraj Kumar Mishra Vs. The State of Madhya Pradesh and another) and Writ Petition No.8913 of 2023 (Satendra Kumar Singh Vs. The State of Madhya pradesh and another).

Accordingly, in the same terms, this petition deserves to be and is allowed. Ratio of the said judgment shall be applicable to the petitioner's case also. He will be entitled to third time scale of pay on completion of 30 years of service or as per the Finance Department Circular.

In above terms, petition is allowed and disposed of.

(VIVEK AGARWAL) JUDGE A.Praj.