Saroj Kumar Mishra vs State of Madhya Pradesh

Rajendra Menon, J.—It is the case of the petitioners that according to the provisions of M.P. Janpad Panchayat Shiksha Karmi (Recruitment and Conditions of Service) Rules, 1998, the petitioners are entitled to regular pay scale of Shiksha Karmi but as their claim for grant of regular pay scale is not being considered, this writ petition is filed. It is stated that in identical situation, the Indore Bench of this Court in W.P. No. 602/2010(S) has decided the matter and in the aforesaid case namely Mohanlal & others v. State of M.P. & others, the petition was disposed of vide order dated 22/01/2010 and certain directions were issued. The order passed in the case of Mohanlal (supra) reads as under:--

Accordingly, without commenting upon the merits of the matter, I am inclined to dispose of this petition with liberty to the petitioners to file a detailed representation with supporting documents before the competent Authority of the respondents. On receipt of such representation the Competent Authority of the respondents shall take an appropriate decision on the said representation and pass appropriate orders in regard to the petitioners'' claim within a period of 6 months from the date of receipt of such representation.

Keeping in view the aforesaid, this writ petition is also disposed of in identical terms. 3. The respondents shall examine the case of the petitioners and also in accordance to the directions issued in the case of Mohanlal (supra) as reproduce hereinabove and communicate the decision to the petitioners within a period as already indicated by this Court in the case of Mohanlal (supra).

With the aforesaid, petition is allowed and disposed of. Certified copy as per rules.