Shashi Dwivedi vs The State of Madhya Pradesh

K.K. Trivedi, J.—It is contended by learned Counsel for the petitioner that in terms of the provisions of Madhya Pradesh Janpad Panchayat Shiksha Karmi (Recruitment and Conditions of Service) Rules, 1998, the petitioner would be entitled to grant of regular pay scale of the post of Shiksha Karmi. However, such a claim is not being considered, therefore, this writ petition is required to be filed. It is contended that identical claim was made before the Indore Bench of this Court in W.P. No. 602/2010 (S) by certain teachers of the similar category namely Mohanlal & others and the said writ petition has been disposed of vide order dated 22.01.2010 directing consideration of the claim of the persons like petitioner. It is, thus, contended that similar treatment may be given to the petitioner.

This Court in the case of Mohanlal (supra) has passed the following order:

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.

Considering the aforesaid, this writ petition is disposed of with similar direction. Let the case of the petitioner be also considered in terms of the directions given by this Court in the case of Mohanlal (supra) within the period prescribed in the said order and decision be communicated to the petitioner.

With the aforesaid, the writ petition is finally disposed of. Certified copy as per rules.