Bal Krashna Batham vs The State Of Madhya Pradesh
2025 Latest Caselaw 9190 MP

Madhya Pradesh High Court

Bal Krashna Batham vs The State Of Madhya Pradesh on 13 September, 2025

           NEUTRAL CITATION NO. 2025:MPHC-GWL:21805




                                                               1                              WP-25096-2023
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                 BEFORE LOK ADALAT
                                       HON'BLE SHRI JUSTICE PUSHPENDRA YADAV
                                                          &
                                     SHRI SAMEER KUMAR SHRIVASTAVA, ADVOCATE
                                                ON THE 13th OF SEPTEMBER, 2025
                                                 WRIT PETITION No. 25096 of 2023
                                                BAL KRASHNA BATHAM
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                   Shri Kabir Quraishi - Advocate for the petitioner.
                                   Shri Dilip Awasthi - Govt. Advocate for the respondents/State.

                                                                   ORDER

This petition has been filed by the petitioner seeking following reliefs

-

"(i) That, the respondents may kindly be directed to pay the Minimum graded pay Scale of the post of Filter Operator as difference of salary w.e.f. 07.09.1993 to 20.04.2003 & difference of arrear of revised pay scale w.e.f. 01.01.2016 to 14.12.2016 to the petitioner as per law laid down by the Hon'ble Supreme Court in the case of Ram Naresh Rawat alongwith interest and cost.

(ii) Any other relief, which this Hon'ble Court may deem fit and proper, may also be given to the petitioner."

Learned counsel for the parties submit that identical matter has already been decided by the Coordinate Bench of this Court in W.P.No.17068/2025 and similar directions may be issued in the present case.

Accordingly, this petition is disposed of with direction to the petitioner to make a representation especially pointing out the details of his claim along

NEUTRAL CITATION NO. 2025:MPHC-GWL:21805

2 WP-25096-2023 with relevant judgment/circular, if any, before respondent No.3 and / or any other competent authority, who in turn, shall decide the claim of the petitioner within a period of 90 days from the date of production of certified copy of this order along with representation. While considering the petitioner's case, the respondent no.3/competent authority shall keep in account the order passed by this Court in W.P. No.7295 of 2019 (Vishnu Kushwaha Vs. State of M.P. & Ors. ) and in W.P. No.5055 of 2016 (Ram Babu Joshi Vs. The State of M.P. & Ors.).

                                 (PUSHPENDRA YADAV)               (SAMEER KUMAR SHRIVASTAVA)
                                       MEMBER                               MEMBER
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