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Madhya Pradesh High Court
Smt. Anita Shukla vs The State Of Madhya Pradesh on 25 February, 2026
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
NEUTRAL CITATION NO. 2026:MPHC-JBP:16410
1 WP-5884-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE MANINDER S. BHATTI
ON THE 25th OF FEBRUARY, 2026
WRIT PETITION No. 5884 of 2026
SMT. ANITA SHUKLA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Ms. Neelima Gupta - Advocate for the petitioner.
Shri Girish Kekre - G.A. for the State.
ORDER
This petition has been filed by the petitioner seeking following
reliefs:-
"1. That this Hon'ble Court may be
pleased to issue a writ, order or direction in
the nature of mandamus directing the
Respondents to grant to the Petitioner the
First Higher Time Scale Pay of Rs.15600-
39100 + Grade Pay Rs. 6600/- with effect
from04.03.2022 and to pass consequential
orders for fixation of pay accordingly.
2. That the Respondents be directed to
calculate and pay to the Petitioner all arrears
of pay, allowances and other monetary
NEUTRAL CITATION NO. 2026:MPHC-JBP:16410
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benefits arising out of fixation of pay from
04.03.2022 till actual payment, together with
interest thereon at the rate of 9% per annum
or at such rate as this Hon'ble Court may
deem fit.
3. That the Respondents be directed to
give effect to the fixation of pay for all
service and pensionary consequences,
including but not limited to pension, gratuity,
provident fund, leave encashment and other
terminal benefits, arising out of grant of the
First Higher Time Scale Pay from
04.03.2022.
4. That this Hon'ble Court may be
pleased to grant interim directions pendente
lite directing the Respondents to
provisionally compute and release the arrears
to the Petitioner and to take all necessary
interim steps to protect the Petitioner's
pensionary and other terminal benefits until
final disposal of thispetition.
5. That the Respondents be directed to
consider and decide the Petitioner's
representations dated 25.03.2025 and
NEUTRAL CITATION NO. 2026:MPHC-JBP:16410
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25.06.2025 in_ accordance with law within a
time fixed by this Hon'ble Court and to
communicate the same to the Petitioner.
6. That this Hon'ble Court may be
pleased to award costs of this petition to the
Petitioner and to pass such other or further
order(s) as this Court may deem fit and
proper in the circumstances of the case."
2 . The counsel for the petitioner contends that highlighting the
aforesaid grievance, the petitioner is willing to move fresh representation
before respondent No.3/Commissioner, Directorate, Public Health and
Medical Education Department, Bhopal and in such eventuality, respondent
No. 3 be directed to decide the same within a stipulated time in the light of
circular dated 7.11.2009 contained in Annexure P-2 and schedule attached to
circular dated 7.11.2009 contained in Annexure P-3.
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 the petitioner prefers a fresh representation highlighting aforesaid
grievance before respondent No.3 within 30 days from today, the same shall
be dealt with by respondent No. 3 within a further period of 60 days by
passing a well reasoned and speaking order in accordance with law in the
light of circular dated 7.11.2009 contained in Annexure P-2 and schedule
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attached to circular dated 7.11.2009 contained in Annexure P-3
5 . If petitioner is found entitled and there is no impediment or
embargo, the relief claimed by the petitioner in the representation, be
extended to him 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
merit of the case and respondent No. 3 shall be at liberty to deal with the
representation of the petitioner, in his own wisdom, in accordance with law.
(MANINDER S. BHATTI)
JUDGE
PB
