Bagji Ninama vs The State Of Madhya Pradesh
2025 Latest Caselaw 3879 MP

Madhya Pradesh High Court

Bagji Ninama vs The State Of Madhya Pradesh on 13 August, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:21953




                                                              1                             WP-30234-2025
                              IN        THE   HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                         BEFORE
                                        HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                  ON THE 13th OF AUGUST, 2025
                                                WRIT PETITION No. 30234 of 2025
                                                      BAGJI NINAMA
                                                         Versus
                                        THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Shri Khen Chand Raikwar - Advocate for the petitioner.

                                   Shri Mukesh Parwal GA for State.

                                                                  ORDER

1. The petitioner has filed the present writ petition claiming the benefit of regular pay-scale from the date of initial appointment in the light of the earlier orders passed by this Court.

2. Learned counsel appearing for the petitioner submitted that the same issue has already been decided by order dated 24.08.1992 passed by the M.P. State Administrative Tribunal in O.A.No. 2745/2009 (Madhukant Yadu V/s State of M.P.) . The S.L.P. No. 6092/93 preferred

against this order was dismissed by the Supreme Court. He also submitted that similar writ petitions have already been disposed of by this Court by issuing directions in favour of the writ petitioners.

3. Learned counsel for the petitioner has submitted that the concerned respondent be directed to decide the petitioner's claim within a time bound period.

NEUTRAL CITATION NO. 2025:MPHC-IND:21953

2 WP-30234-2025

4. Learned counsel for the respondents has no objection to the same.

5. In view of the aforesaid, the present writ petition is disposed of by giving liberty to the petitioner to file an appropriate representation to the concerned respondent raising the grievance in respect of the non grant of regular pay-scale/increments from the date of initial appointment. If such a representation is submitted by the petitioner, the concerned respondent will consider and decide it within a period of four weeks from the date of its receipt keeping in view the judgment in the matter of Madhukant Yadu (supra) noted above and any other binding judgment on the point and if the petitioner is found to be entitled to the said benefit, the concerned respondent would extend such benefit to him without any delay. Any adverse order will

be a reasoned speaking order.

6. The writ petition is accordingly disposed of. C.C. as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

MK