Dashrath Prasad Kushwaha vs The State Of Madhya Pradesh
2025 Latest Caselaw 6823 MP

Madhya Pradesh High Court

Dashrath Prasad Kushwaha vs The State Of Madhya Pradesh on 18 June, 2025

         NEUTRAL CITATION NO. 2025:MPHC-JBP:26072




                                                                1                                   WP-18388-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         BEFORE
                                              HON'BLE SHRI JUSTICE VIVEK JAIN
                                                    ON THE 18th OF JUNE, 2025
                                                WRIT PETITION No. 18388 of 2025
                                       DASHRATH PRASAD KUSHWAHA AND OTHERS
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                              Ms. Srishti Singh - Advocate for the petitioners.
                              Ms. Shikha Sharma - Government Advocate for the respondent - State.

                                                                    ORDER

The present petitioners were engaged initially as daily rated employees in the Water Resources Department and it is their case that they were classified on 16.08.2011 and a list of classified employees has been placed on record at page 13 to 27 of the Writ Petition.

2. By relying upon the said list of classified employees issued by the Executive Engineer, Water Resources Department, Chhindwara, it is contended that all the petitioners have been classified on 16.08.2011 on the

posts against which they are working and the capacity in which they are working. The petitioners submit that they be granted the benefit of minimum of the pay scale without increment in terms of judgment of the Hon'ble Supreme Court in the case of Ramnaresh Rawat Vs. Ashwini Ray and Others reported in 2017 3 SCC 436 till the date they were granted the benefit of policy dated 07.10.2016.

3. Learned counsel for the State opposes the prayer on the ground that

NEUTRAL CITATION NO. 2025:MPHC-JBP:26072

2 WP-18388-2025 it needs to be verified that whether the list of the employees filed by the writ petitioners in the present petition indeed stands valid or not or whether the classification still stands intact or not.

4. Upon hearing learned counsel for the parties, and looking to the nature of prayer made by the petitioners, the petition is disposed off with the following directions:-

i. The State would be at liberty to verify the list of classified employees placed on record at page 13 to 27 of the Writ Petition.

ii. If the classification Orders of the writ petitioners stands intact, then the petitioners be granted benefits of pay fixation and pay as per the judgment of Supreme Court in the case of Ramnaresh Rawat (supra)

from the date of classification upto the date the petitioners were granted benefit of policy dated 07.10.2016.

iii. Let the entire action be completed within a period of two months from the date of production of certified copy of this Order.

(VIVEK JAIN) JUDGE

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