Vishnu Kumar Kewat vs The State Of Madhya Pradesh
2025 Latest Caselaw 1757 MP

Madhya Pradesh High Court

Vishnu Kumar Kewat vs The State Of Madhya Pradesh on 18 July, 2025

          NEUTRAL CITATION NO. 2025:MPHC-GWL:14920




                                                               1                              WP-27105-2025
                              IN       THE    HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                           BEFORE
                                             HON'BLE SHRI JUSTICE ASHISH SHROTI
                                                    ON THE 18th OF JULY, 2025
                                                WRIT PETITION No. 27105 of 2025
                                                 VISHNU KUMAR KEWAT
                                                         Versus
                                       THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Mr. Krishna Kant Shrivastava - Advocate for the petitioner.

                                   Mr. N.K. Gupta - GA for the State.

                                                                   ORDER

The petitioner has filed this writ petition praying for the following reliefs:-

"(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 petitioners are working and classified as permanent employees as w.e.f. 19-11-2010 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 Hon'ble Supreme Court in the case of Ramnaresh Rawat (Supra);

(ii) That, the respondents may kindly be directed to regularize the services of the petitioners and make the member of GPF;

(iii) Cost of this petition may kindly be awarded; and

(iv) Any other relief which this Hon'ble Court deem fit in the facts and circumstances of the case may kindly be granted to the petitioners."

2. Learned counsel for the petitioner submits that petitioner has been classified as permanent employee vide order, dated 19.11.2010 and as per

NEUTRAL CITATION NO. 2025:MPHC-GWL:14920

2 WP-27105-2025 judgment of the Apex Court delivered in the case of Ram Naresh Rawat vs. Sri Ashwini Ray & Ors reported in (2017) 3 SCC 436 and also pursuant to the concerned circular, he is entitled to minimum of pay scale of the post which he is holding. He further submits that the petitioner has not been granted the aforesaid benefits.

3. Learned counsel for the respondents submits that the petitioner has not even approached before the competent authority claiming aforesaid benefit and no direction is required to be issued in this petition.

4. In view of the aforesaid, the instant writ petition is disposed of granting liberty to the petitioner to make representation before respondent No.3 and / or any other competent authority especially pointing out the details of his claim and also furnish the copy of the Apex Court's judgment

and relevant circular before respondent No.3 and / or any other competent authority, who in turn, shall decide the claim of the petitioner within a period of 90 days from the date of production of certified copy of this order along with representation.

5. It is made clear that this Court has not expressed any opinion on the merit of the case.

(ASHISH SHROTI) JUDGE

bj/-