Rai Singh vs Chief Engineer Public Health ...
2025 Latest Caselaw 5841 MP

Madhya Pradesh High Court

Rai Singh vs Chief Engineer Public Health ... on 21 March, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:7446




                                                               1                               WP-9218-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        BEFORE
                                       HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                   ON THE 21st OF MARCH, 2025
                                                 WRIT PETITION No. 9218 of 2025
                                                   RAI SINGH
                                                     Versus
                            CHIEF ENGINEER PUBLIC HEALTH ENGINEERING DEPARTMENT
                                                 AND OTHERS
                           Appearance:
                                   Ms.Pooja Bhogle, learned counsel for the petitioner.
                                   Shri Kushagra Jain, learned counsel for the respondent/state.

                                                                   ORDER

Learned counsel for the petitioner submits that the petition may be disposed of in terms of the court order dated 15.01.2025 passed in WP No.40717/2024 (Onkar Lal Rawat and Ors Vs. State of MP and Ors).

It is argued that the petitioner has been classified but the petitioner is not being granted minimum pay scale from the date of classification as per the judgment passed by the Apex Court in the case of Ram Naresh Rawat vs

Sri Ashwini Ray And Ors reported in (2017) 3 SCC 436. The petitioner has already filed a representation Annexure P/3.

Considering the aforesaid, this Court deems it expedient to dispose of the present petition with a direction to the respondent no.3 to consider and decide the pending representation of the petitioner Annexure P/3 keeping in view of the judgment passed by the Apex Court in the case of Ram Narsh Rawat (supra) and also the order passed by this Court in WP No.40717/2024

NEUTRAL CITATION NO. 2025:MPHC-IND:7446

2 WP-9218-2025

within the period of 60 days from the date of filing of a copy of the order passed today.

With the aforesaid direction, the present petition stands disposed of.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh