Madhya Pradesh High Court

Dr. (Mrs) Rekha Khanna vs The State Of Madhya Pradesh on 1 April, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

           NEUTRAL CITATION NO. 2025:MPHC-IND:8578




                                                             1                             WP-14100-2023
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                  ON THE 1 st OF APRIL, 2025
                                              WRIT PETITION No. 14100 of 2023
                                             DR. (MRS) REKHA KHANNA
                                                       Versus
                                    THE STATE OF MADHYA PRADESH AND OTHERS
                         Appearance:
                                 Shri L. C. Patne - Advocate for the petitioner.

                                 Shri Raghav Shrivastava - G.A for the respondent/State.

                                                                 ORDER

The petitioner is aggrieved by the inaction on the part of the respondents in not extending the petitioner, benefit of circular dated 13/12/2019 issued by the respondent No.1 following the judgment passed by this Court in the case of Pradeep S. Panwar vs. State of M.P and Ors. (W.P No.2020/2016 decided on 4/10/2018) by not extending the benefit of selection grade pay scale of Rs.3700-5700/-(revised to Rs.12000-18300/-) to the petitioner w.e.f 27.7.1998.

After hearing the matter on 3/3/2025, this Court passed following order:-

In the reply, the respondents have stated that since the petitioner was not holding Ph.D degree at the time of appointment and obtained Ph.D after appointment, therefore, his case is not covered by the judgment passed in the caseof Pradeep S. Panwar vs. State of M.P & Ors. (W.P No.2020/2016) . However, counsel for the State prays for time to apprise this Court in

NEUTRAL CITATION NO. 2025:MPHC-IND:8578

2 WP-14100-2023 regard to clause 8(a) of the circular.

List on 5/3/2025.

In pursuant to the said order, counsel for the State could not dispute the fact that the matter is covered by the judgment passed in the case of Pradeep S. Panwar (supra).

In view of the aforesaid, present petition is allowed and it is directed that the petitioner shall be entitled for benefit of selection grade pay of Rs.3700-5700/-(revised to Rs.12000-18300/-) w.e.f 27.7.1998 and thereafter to revise the pay of the petitioner and also to pay the arrears alongwith 6% interest from the date it became due till the payment is made. The said exercise shall be carried within period of 3 months from the date of filing of copy of the order passed today.

With the aforesaid, present petition is allowed and disposed off.

(VIJAY KUMAR SHUKLA) JUDGE