Indralal Charmkar (Saket) vs The State Of Madhya Pradesh
2025 Latest Caselaw 2588 MP

Madhya Pradesh High Court

Indralal Charmkar (Saket) vs The State Of Madhya Pradesh on 9 January, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

         NEUTRAL CITATION NO. 2025:MPHC-JBP:878




                                                                   1                                     WP-39626-2024
                              IN    THE        HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           BEFORE
                                             HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                    ON THE 9 th OF JANUARY, 2025
                                                   WRIT PETITION No. 39626 of 2024
                                        INDRALAL CHARMKAR (SAKET) AND OTHERS
                                                        Versus
                                       THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                             Shri S. K. Singh - Advocate for petitioners.
                             Shri Swapnil Ganguly - Deputy Advocate General for respondents/State.

                                                                       ORDER

This petition is filed seeking the following reliefs:-

"(i) The Hon'ble Court may kindly be pleased to direct the respondents to pay minimum of pay scale Rs.4440-7440 grade pay Rs. 1300/- since the date of their classification i.e.20.06.2011 and also pay them arrears of salary from the said date with all consequential benefit (As per Annexure P/2 & P/3), in the interest of justice.

(ii) To grant any other relief which may deem fit and proper in the facts and circumstances of the case."

It is the case of petitioners that the petitioners have already been given the benefit of classified employees since 20.06.2011, but they are also entitled to

benefit of minimum of the pay scale in terms of the judgment of the Hon'ble Supreme Court in Ram Naresh Rawat Vs. Ashwini Ray and Others reported in (2017) 3 SCC 436.

Considering the aforesaid, this petition is disposed of by directing the respondents to consider the representation of the petitioners and decide the issue of entitlement of the petitioners for minimum of the regular pay scale without increment from the date of classification till the date of declaration as Sthayi

NEUTRAL CITATION NO. 2025:MPHC-JBP:878

2 WP-39626-2024 Karmi and pass a speaking order in accordance with law within a period of 90 days from the date of receipt of certified copy of this order.

It is made clear that, this Court has not expressed any opinion on merits of the case and the respondents shall be at liberty to examine the record and take appropriate decision in accordance with law.

With the aforesaid directions, the petition is disposed of.

(VISHAL MISHRA) JUDGE

L.Raj