Smt. Rati Bai vs State Of Madhya Pradesh Through Its ...
2025 Latest Caselaw 2585 MP

Madhya Pradesh High Court

Smt. Rati Bai vs State Of Madhya Pradesh Through Its ... on 9 January, 2025

Author: Gurpal Singh Ahluwalia

Bench: G. S. Ahluwalia

         NEUTRAL CITATION NO. 2025:MPHC-GWL:497




                                                              1                                   WP-385-2025
                              IN    THE      HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                         BEFORE
                                          HON'BLE SHRI JUSTICE G. S. AHLUWALIA
                                                 ON THE 9 th OF JANUARY, 2025
                                                 WRIT PETITION No. 385 of 2025
                                                SMT. RATI BAI
                                                   Versus
                             STATE OF MADHYA PRADESH THROUGH ITS SECRETARY AND
                                                  OTHERS
                         Appearance:
                               Shri Devendra Kumar Sharma - Advocate for the petitioner.

                               Shri G K Agrawal- Govt. Advocate for the State.

                                                               ORDER

This petition under Article 226 of the Constitution of India has been filed seeking following relief:-

"i- That, a direction may kindly be given to the respondents to give the benefit of regular/minimum pay scale of the post on which the husband of petitioner was working and classified as permanent employees in compliance of order passed by learned labour court dated

6/9/2001 and pay the difference of arrears on fixation of pay from the date of classification along with interest at the rate of 18% p.a. as per the law laid down by the Hon'ble Supreme Court in the case of Ram Naresh Rawat.

ii-Respondents may kindly be directed to grant the benefit of regular pay scale and the benefit as extended in the case of Ram Nareseh Rawat from the date of classification of petitioner along with all the

NEUTRAL CITATION NO. 2025:MPHC-GWL:497

2 WP-385-2025 consequential benefits.

Any other relief which this Hon'ble Court deems fit in the facts and circumstances of the case may also kindly be granted."

2. After arguing the matter at length, in view of the fact that husband of the petitioner had already expired prior to the judgment passed in the case of Ram Naresh Rawat Vs. Ashwini Ray and Ors., (2017)3SCC436 , counsel for the petitioner seeks permission of this Court to withdraw this petition. It is accordingly dismissed as withdrawn.

(G. S. AHLUWALIA) JUDGE

JPS/-