Shobharam Raikwar vs The State Of Madhya Pradesh
2024 Latest Caselaw 15901 MP

Madhya Pradesh High Court

Shobharam Raikwar vs The State Of Madhya Pradesh on 28 May, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        WP No. 26978 of 2018
                                       (SHOBHARAM RAIKWAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 28-05-2024
                                Shri R.K. Patel - Advocate for petitioner.

                                Shri Deepak Sahu - Panel Lawyer for respondent/State.

Learned counsel appearing for respondent/State prays for and is granted a week's time to clarify the position that the last revised pay scale of the petitioner was Rs.8150/- Rs.2100/- and their return in paragraph 4 states that

they have fixed her PPO in terms of the payscale of Rs.7780/- Rs.1990/- in view of the Judgment passed by the Supreme Court in SLP (C) No.16959/2015.

Let the aforesaid clarification be filed on the affidavit of the OIC by the next date.

List the matter in week commencing 01.07.2024.

(VISHAL MISHRA) JUDGE

LR