Dr. O.P. Gupta vs The State Of Madhya Pradesh
2025 Latest Caselaw 5839 MP

Madhya Pradesh High Court

Dr. O.P. Gupta vs The State Of Madhya Pradesh on 21 March, 2025

         NEUTRAL CITATION NO. 2025:MPHC-JBP:14170




                                                              1                            WP-10242-2025
                              IN        THE     HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                           BEFORE
                                                HON'BLE SHRI JUSTICE VIVEK JAIN
                                                   ON THE 21st OF MARCH, 2025
                                                 WRIT PETITION No. 10242 of 2025
                                                      DR. O.P. GUPTA
                                                          Versus
                                        THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Shri Sandeep Koshta - Advocate for the petitioner.
                                   Shri Abhishek Singh - Govt. Advocate for the respondents / State.

                                                                  ORDER

The grievance of the petitioner is that he has not been granted benefit of 6th Pay Commission pay scale though he is pensioner of respondents No. 2 to 4 and retired on 31.07.2006. The petitioner relies on the judgment passed in WP No.17007/2016 placed on record as (Annexure P-4) so also judgments in WP No.5537/2020 and WP No.39916/2024 to submit that he is entitled to the said benefits.

2. Learned Govt. Advocate appearing on behalf of the State on

advance copy does not object to issuance of directions to university to decide the representation submitted by the petitioner in accordance with law.

3. In view of the above, this petition is disposed of directing the respondents No. 2 to 4 to consider and decide the representation (Annexure P-3) dated 24.01.2025 within a period of two months from the date of production of copy of this order which will be strictly in accordance with the

NEUTRAL CITATION NO. 2025:MPHC-JBP:14170

2 WP-10242-2025 Rules and circulars and also the orders passed by this Court in cases of other employees who are similarly situated. The respondents shall pass a speaking order and communicate it to the petitioner. The petition stands disposed of.

(VIVEK JAIN) JUDGE

nks