Bansingh Baghel vs State Of Madhya Pradesh
2025 Latest Caselaw 10387 MP

Madhya Pradesh High Court

Bansingh Baghel vs State Of Madhya Pradesh on 17 October, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:30648




                                                              1                             WP-40797-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        BEFORE
                                       HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                 ON THE 17th OF OCTOBER, 2025
                                                WRIT PETITION No. 40797 of 2025
                                                   BANSINGH BAGHEL
                                                        Versus
                                         STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Shri Santosh Pandey learned counsel for the petitioner

                                   Shri Rajwardhan Gawde learned counsel for the respondent/state.

                                                                  ORDER

The petitioner before this Court have filed this present petition claiming regular pay scale from the date of initial appointment by virtue of judgment delivered by M.P. State Administrative Tribunal in the case of Madhukant Yadu and others v/s State of M.P. in O.A. No. 2745/89 , dated 24.08.1992 as has been granted in the cases of other identically placed employees.

2. Learned counsel for the petitioner has also stated before this Court

that the aforesaid judgment has been affirmed by the Apex Court in SLP No.6892/93. The petitioner also contended that this petition be disposed of in terms of the order dated 05.05.04 passed in W.P. No. 561/04 (Smt Pushpa Mishra v/s State of M.P.) wherein the respondents have been directed to pass a reasoned and cogent order.

3. Keeping in view the judgment delivered in the case of Madhukant

NEUTRAL CITATION NO. 2025:MPHC-IND:30648

2 WP-40797-2025 Yadu (supra), learned counsel for the petitioners has prayed for disposal of their representation.

4. Learned counsel for the respondent/State has fairly stated before this Court that the controversy involved in the present case is covered by the judgment delivered in the case of Madhukant Yadu and others v/s State of M.P (supra) and he has not objected to the reasonable prayer made by the counsel for the petitioner.

5. Resultantly, without commenting upon merits of the case, the present writ petition stands disposed of with a direction to the respondents to consider the petitioner's claim by passing a reasoned and cogent order and if the petitioner is entitled for the benefit, the same shall be extended to him, as has been extended in other identical matters. The aforesaid exercise shall be

completed within a period of four months from the date of receipt of certified copy of this order.

6. With the aforesaid directions the writ petition stands disposed of.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh