[Cites 1, Cited by 0]
Madhya Pradesh High Court
Shivansh Kumar Ahirwar vs The State Of Madhya Pradesh on 5 February, 2026
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
NEUTRAL CITATION NO. 2026:MPHC-JBP:10304
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE MANINDER S. BHATTI
ON THE 5 th OF FEBRUARY, 2026
WRIT PETITION No. 3904 of 2026
SHIVANSH KUMAR AHIRWAR AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Bharat Deep Singh Bedi - Advocate for the petitioners.
Shri Dayaram Vishwakarma - Govt. Advocate for the State.
ORDER
The petitioners have filed this petition seeking following reliefs:-
"7.1 Issue an appropriate writ, order, or
direction directing the respondents to extend
the benefit of the judgments passed in by the
Hon'ble High Court of Madhya Pradesh, in
the case of Wasim Akram and Others Vs.
State of Madhya Pradesh,Writ Petition No.
12125/2021, and in the State of MP. &Others
Vs. Dilliraj Bhilala (WA No. 1498/2024),
Indore Municipal Corporation Vs. Vinita
Tiwari (WA No. 2977/2025),and Amrit Lal
Sahu & Others Vs. State of Chhattisgarh
(WPS No. 6436/2021) and WP no.
12125/2021 judgement dated06/01/2026
passed by the Hon'ble High Court of MP to
the petitioners mutatis mutandis .
7.2 Issue an appropriate writ, order, or
direction quashing and setting aside the
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action of the respondents in paying reduced
salary tothe petitioners during the period of
probation by applying the GAD Circular
dated 12.12.2019, being illegal, arbitrary, and
unconstitutional.
7.3 Issue an appropriate writ, order, or
direction declaring that the petitioners is
entitled to 100% of the minimum pay scale /
full salary attached to the post of Sub
Engineer (Civil) from the date of his initial
appointment, notwithstanding them
probationary status.
7.4 ue an appropriate writ, order, or direction
directing the respondents to release the
differential amount of salary / arrears to the
petitioners after recalculating his pay by
granting full salary, along with all
consequential service and monetary benefits,
within a stipulated time period.
7.5 Issue an appropriate writ, order, or
direction directing payment of 18% interest
on the arrears of salary at a reasonable rate,
as this Hon'ble Court may deem fit, from the
date the amount became due till the date of
actual payment
7.6 to grant any other relief/reliefs which this
Hon'ble Court deems fit and proper, under
the facts and circumstances of the case, in
favour of the petitioners and against the
respondents;
7.7 And Cost of proceedings.
2 . The counsel for the petitioners contends that the petitioners are
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willing to move fresh individual representations before respondent Nos 2 &
3 respectively and in such eventuality, respondent Nos. 2 & 3 be directed to
decide the same within a stipulated time in the light of the order dated
28.4.2025 passed in W.A. No. 1498 of 2024 (Annexure P-4), order dated
31.10.2025 passed in W.A. No. 2977 of 2025 (Annexure P-5) and order
dated 19.11.2025 passed in W.P.S. No. 6436 of 2021 (Annexure P-6).
3 . The aforesaid innocuous prayer is not opposed by the counsel for
the respondents.
4 . In view of the aforesaid innocuous prayer, without expressing any
view on the merit of the case, the petition stands disposed of with direction
that if petitioner No. 1 prefers a fresh representation before respondent No. 2
and petitioner No. 2 prefers a fresh representation before respondent No. 3,
highlighting their aforesaid grievance within 15 days from today, the same
shall be dealt with by respondent No. 2 & 3 respectively within a further
period of 60 days by passing a well reasoned and speaking order in
accordance with law in the light of the order dated 28.4.2025 passed in W.A.
No. 1498 of 2024 (Annexure P-4), order dated 31.10.2025 passed in W.A.
No. 2977 of 2025 (Annexure P-5) and order dated 19.11.2025 passed in
W.P.S. No. 6436 of 2021 (Annexure P-6).
5 . If petitioners are found entitled and there is no impediment or
embargo, the aforesaid benefits be extended to them within a further period
of 30 days without compelling him to revisit this Court for the said purpose,
otherwise reasons be communicated to the petitioner within the said period.
6 . It is reiterated that this Court has not expressed any view on the
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merit of the case and respondent Nos. 2 & 3 shall be at liberty to deal with
the representations of the petitioners, in their own wisdom, in accordance
with law.
(MANINDER S. BHATTI)
JUDGE
PB
