Smt Rajkumari Suryavanshi vs The State Of Madhya Pradesh
2025 Latest Caselaw 2284 MP

Madhya Pradesh High Court

Smt Rajkumari Suryavanshi vs The State Of Madhya Pradesh on 30 July, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

           NEUTRAL CITATION NO. 2025:MPHC-IND:19919




                                                              1                              WP-28599-2025
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                       BEFORE
                                      HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                   ON THE 30th OF JULY, 2025
                                                WRIT PETITION No. 28599 of 2025
                                           SMT RAJKUMARI SURYAVANSHI
                                                      Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri Mahesh Kumar Choudhary - Counsel for the petitioner.

                                  Shri Kushagra Jain - Dy. G.A. for the respondent/State.

                                                                  ORDER

The petitioner is aggrieved by non grant of the same pay scale which is being granted to other similarly situated employees as per the Government circular dated 07/10/2016.

Counsel for the petitioner submits that the present petition may be disposed off in the terms of the order dated 16.07.2025, passed in the case of Mohanlal Vs. the State of M.P. and Ors. in W.P. No. 25482/2025.

It is further submitted that the issue involved in the present case has

already been decided in the case of Ganesh vs. Public Health Engineering Department and Ors. in W.P No.18321/2019.

After hearing counsel for the parties, the present petition is disposed of with liberty to the petitioner to submit a fresh representation alongwith the copy of the order passed today and copy of the order passed in the case of Ganesh (supra) before the competent authority of the respondents within

NEUTRAL CITATION NO. 2025:MPHC-IND:19919

2 WP-28599-2025 period of 15 days from today and if such representation is submitted within the aforesaid period, the authority shall consider and decide the same in accordance with law and keeping in view the judgment passed by the Apex Court in the case of Ganesh (supra) within period of 60 days from the date of receipt of representation by passing a reasoned and speaking order which shall be communicated to the petitioner.

(VIJAY KUMAR SHUKLA) JUDGE

Vindesh