Badrilal S/o Dal Singh Verma vs State Of M.P. & Ors.

Petitioner before this Court has 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 24.08.92 as has been granted in the cases of other identically placed employees.

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.

Keeping in view the judgment delivered in the case of Madhukant Yadu and others v/s State of M.P., learned counsel for the petitioner has prayed for disposal of his representation.

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. and he has not objected to the reasonable prayer made by the counsel for the petitioner.

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 his, 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.

With the aforesaid directions the writ petition stands disposed of.

Certified copy as per rules.