Anand Randive vs The State Of Madhya Pradesh
2025 Latest Caselaw 8421 MP

Madhya Pradesh High Court

Anand Randive vs The State Of Madhya Pradesh on 25 April, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:10970




                                                               1                               WP-13571-2025
                                IN    THE      HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                          BEFORE
                                         HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                    ON THE 25 th OF APRIL, 2025
                                                 WRIT PETITION No. 13571 of 2025
                                                      ANAND RANDIVE
                                                          Versus
                                         THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                 Shri L.C. Patne - advocate for the petitioner.
                                 Shri Bhuwan Deshmukh - GA for the State.

                                                                 ORDER

The instant petition has been filed under Article 226 of the Constitution of India seeking directions to the respondents to grant the benefit of selection grade pay scale of Rs.3700-5700/- (revised to Res. 12000-18900/- ) w.e.f. 29.11.2000 and benefit of pay band IV i.e. placement in the pay scale of Rs. 37400-67000/- + AGP 9000 /- and to refix the pay of the petitioner and to release arrears thereof alongwith interest @ 12% p.a.

2. Counsel for the petitioner argued that the matter is covered by the judgment passed by the coordinate bench in case of (Pradeep Singh Vs. The State

of M.P. and others) passed in WP No.2020/2016 decided on 04.10.2018 . He further argued that after the said judgment the State government had issued circular dated 13.12.2019 Annexure-P/3. It is further argued that one identically placed employee Dr. Manohar Lal Kumawat, Assistant Professor Commerce, Govt. P.G. College, Dhar has been granted the benefit of the said judgments and the circular. He further said that the similar controversy has been resolved by this Court in the case of (Dr. Mrs. Archana Sharma Vs. The State of M.P.) passed in WP

NEUTRAL CITATION NO. 2025:MPHC-IND:10970

2 WP-13571-2025 No.15635/2023 decided on 01.04.2025.

3. After hearing learned counsel for the petitioner, this court deems it expedient to dispose the present petition with liberty to the petitioner to file a detailed and comprehensive representation along with the aforesaid judgments before the respondent No.2, The Commissioner of Higher Education, Bhopal within a period of 15 days from today. If such representation is submitted within the aforesaid period, the respondent No.2 shall consider and decide the said representation keeping in view the judgments passed in case of Pradeep Singh (Supra) and Dr. Mrs. Archana Sharma (Supra) and also circular dated 13.12.2019 Annexure-P/3 within a period of 60 days from the date of receipt of the representation. If the petitioner is found to be entitled with similarly placed employees i.e. Pradeep Singh and Dr. Mrs. Archana Sharma, the petitioner shall

also be granted the similar benefits. If the authorities found that petitioner is not entitled for the said pay and his case is not identical with the said employee, authorities shall pass a reasoned and speaking order which shall be communicated with the petitioner.

With the aforesaid, present petition is disposed off.

(VIJAY KUMAR SHUKLA) JUDGE

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