Narayan Prasad Sharma vs The State Of Madhya Pradesh
2025 Latest Caselaw 5558 MP

Madhya Pradesh High Court

Narayan Prasad Sharma vs The State Of Madhya Pradesh on 13 March, 2025

         NEUTRAL CITATION NO. 2025:MPHC-JBP:13279




                                                                 1                          WP-8841-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          BEFORE
                                               HON'BLE SHRI JUSTICE VIVEK JAIN
                                                   ON THE 13th OF MARCH, 2025
                                                  WRIT PETITION No. 8841 of 2025
                                        NARAYAN PRASAD SHARMA AND OTHERS
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                              Shri Arvind Kumar Pathak - Advocate for the petitioners.
                              Shri K.S. Baghel - G.A. for the respondent - State.

                                                                     ORDER

The present petition has been filed seeking the benefit of minimum of the pay-scale without increments in terms of the judgment of the Supreme Court in the case of Ramnaresh Rawat Vs. Ashwani Ray & others reported in (2017) 3SCC 436.

It is contended that the petitioner was classified employee even prior to conferment of state of Sthai Karmi in accordance with policy dated 07.10.2016. Therefore, he is entitled to get minimum of the pay scale from

the date of such classification.

Any classification order prior to 07.10.2016 has not been placed on record along with this petition. Therefore, this petition is disposed of directing the petitioners to submit representation before the respondent Nos.2 to 5 & 7 indicating the date of classification prior to 07.10.2016 and if the petitioners have indeed been classified prior to 07.10.2016, then their case be dealt with as per judgment of the Supreme Court in the case of Ramnaresh

NEUTRAL CITATION NO. 2025:MPHC-JBP:13279

2 WP-8841-2025 Rawat (Supra).

Let the exercise be completed within two months.

(VIVEK JAIN) JUDGE

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