Chamanlal Songara vs The State Of Madhya Pradesh
2025 Latest Caselaw 7405 MP

Madhya Pradesh High Court

Chamanlal Songara vs The State Of Madhya Pradesh on 26 August, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:23685




                                                                1                                WP-4487-2022
                                IN     THE      HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                          BEFORE
                                         HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                   ON THE 26 th OF AUGUST, 2025
                                                  WRIT PETITION No. 4487 of 2022
                                                   CHAMANLAL SONGARA
                                                          Versus
                                         THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                 Shri Anand Agrawal - Advocate for the petitioner.
                                 Shri Sudarshan Joshi - GA for State.

                                                                 ORDER

The petitioner is claiming the first and second time scale pay on the ground that the petitioner has completed the requisite services.

Counsel for the petitioner argued that the petitioner is entitled for the Kramonnati/time bound pay scale on completion of 10-20 years and 12-24 years. He submitted that the issue involved in the present case is squarely covered by the judgment passed in the case of Tejulal Vs. State of MP ILR 2009 MP 1326 and also the earlier judgment passed by this Court in the case of K.L. Asre Vs. State of MP WP No.1070/2003 decided on 7.11.2005 . On the basis of the aforesaid

judgments, a similar writ petition filed by one Basorilal Sihose was allowed in WP No.483/2025 by the coordinate bench on 10.1.2025, in which the petitioner has been held to be entitled to kramonnati from 1.4.1999 and time bound pay scale with effect from 1.4.2006. He argued that the order passed by the single bench has been affirmed by the division bench by dismissing the writ appeal filed by the State government in WA No.2107/2025 on 23.7.2025. He further argued that the respondents have relied on a Circular dated 21.9.2016, which prescribes the cut-off

NEUTRAL CITATION NO. 2025:MPHC-IND:23685

2 WP-4487-2022 date 1.1.2016 for the grant of time pay scale. The said circular was quashed in para 6 of the judgment passed by the single bench.

Counsel for the State, though, opposed the claim of the petitioner on the ground that the case of the petitioner is not identical to the aforesaid cases.

After hearing learned counsel for parties, this Court deems it expedient to dispose of the petition with liberty to the petitioner to file a detailed and comprehensive representation along with the relevant record and also the judgment passed in the case of Tejulal (supra), K.L.Asre (supra) and the order passed by the single bench in Basorilal Sihose (supra) and also the order passed by division bench in WA No.2107/2025 within 30 days from today and on filing such representation, the competent authority shall consider the case of the petitioner for grant of first and second time scale pay in accordance with law keeping in view the

aforesaid judgments passed by the courts of law within 60 days from the date of filing of the representation by passing a reasoned and speaking order. It is needless to state that if the case of the petitioner is found to be similar to the aforesaid cases, the petitioner shall also be given the same relief in accordance with law.

With the aforesaid, the petition is disposed of.

(VIJAY KUMAR SHUKLA) JUDGE

VM