Uttam Singh Jhade vs The State of Madhya Pradesh

Rajendra Menon, J.—Petitioners claim grant of regular pay scale in accordance to the provisions of Madhya Pradesh Janpad Panchayat Shiksha Karmi (Recruitment and Conditions of Service) Rules, 1998 on the ground that Shiksha Karmis are also entitled to regular pay scale. Question involved in this writ petition has already been considered and decided by the Indore Bench of this Court in W.P. No. 602/2010 (s) - Mohanlal & Others v. State of M.P. and in the said case following directions have already been issued:--

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 petition is also disposed of in identical terms. Respondents are directed to examine the case of the petitioners in the light of directions given in the case of Mohanlal (supra) and decide it within a period of six months as already stipulated in the case of Mohanlal (supra).

With the aforesaid, this petition stands disposed of. C.C. as per rules.