Smt. Saroj Shrivastava vs The State Of Madhya Pradesh
2025 Latest Caselaw 5840 MP

Madhya Pradesh High Court

Smt. Saroj Shrivastava vs The State Of Madhya Pradesh on 21 March, 2025

           NEUTRAL CITATION NO. 2025:MPHC-JBP:14058




                                                            1                             WP-8941-2025
                             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. 8941 of 2025
                                          SMT. SAROJ SHRIVASTAVA AND OTHERS
                                                         Versus
                                       THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri Aayush Tiwari - Advocate for petitioner.
                                  Shri Anubhav Jain - Government Advocate for the respondents/State.

                                                                ORDER

Petitioners have filed present writ petition under Article 226 of the Constitution of India making a prayer that petitioners be granted regular pay scale from initial date of appointment as per judgment passed in Writ Appeal No.346/2008 [Smt. Usha Ranawat Vs. State of Madhya Pradesh and another].

2. Learned counsel appearing for the petitioners submits that petitioners were appointed on the post of Up-shikshak in the year 1984 to

1988 and were regularized on 06.7.2005. They preferred representations (Annexure-P/3) before the Assistant Commissioner, Seoni, but same is pending for consideration. Petitioners case is covered by judgment passed in WA No.346/2008 [Smt. Usha Ranawat Vs. State of Madhya Pradesh and another].

3. Learned Government Advocate appearing for State does not deny

NEUTRAL CITATION NO. 2025:MPHC-JBP:14058

2 WP-8941-2025 the aforesaid proposition.

4. I have heard learned counsel for the parties.

5. In view of aforesaid circumstances, this writ petition can be disposed of directing the respondent/competent authority to consider and decide the case of the petitioners in light of judgment passed in Writ Appeal No.346/2008 [Smt. Usha Ranawat Vs. State of Madhya Pradesh and another] by passing a reasonable and speaking order within a period of 45 days from date of receipt of certified copy of the order passed today.

6. No opinion is expressed on the merits of the case.

7. With aforesaid direction, this writ petition is disposed of.

8. Certified copy as per rules.

(VIVEK JAIN) JUDGE

Priya.P