Munnalal Suman vs The State Of Madhya Pradesh
2025 Latest Caselaw 6941 MP

Madhya Pradesh High Court

Munnalal Suman vs The State Of Madhya Pradesh on 20 June, 2025

         NEUTRAL CITATION NO. 2025:MPHC-GWL:12396




                                                               1                             WP-20713-2025
                             IN       THE      HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                          BEFORE
                                            HON'BLE SHRI JUSTICE ASHISH SHROTI
                                                    ON THE 20th OF JUNE, 2025
                                                 WRIT PETITION No. 20713 of 2025
                                            MUNNALAL SUMAN AND OTHERS
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri K.K. Shrivastava - learned counsel for the petitioners.
                                  Shri    N.K.    Gupta-    learned   Government     Advocate     for    the
                          respondents/State.

                                                                   ORDER

1. The petitioners have 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. 25-03-2011 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;

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(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 petitioners submits that petitioners have been classified as permanent employee vide order dated 25/03/2011 (Annexure-P/1) and as per 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 circular dated 16/10/2024 (Annexure P/2), they are entitled to minimum of pay scale of the post which they are holding. He further submits that the petitioners have not been granted the

aforesaid benefits.

3. Learned counsel for the respondents submits that the petitioners have 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 off granting liberty to the petitioners to make representation before respondent No.3 especially pointing out the details of their claim and also furnish the copy of the Apex Court's judgment and relevant circular before respondent No.3, 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 merits of the case.

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6. With the aforesaid, this writ petition stands disposed off.

(ASHISH SHROTI) JUDGE

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