Madhya Pradesh High Court
Ganesh Prasad Shivankar vs The State Of Madhya Pradesh on 2 July, 2018
1 WP-14220-2018
The High Court Of Madhya Pradesh
WP-14220-2018
(GANESH PRASAD SHIVANKAR Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 02-07-2018
Shri Kabir Paul, learned counsel for the petitioner.
Shri N.S. Chauhan, learned Govt. Advocate for the respondent No.1/State.
The petitioner has filed the present writ petition praying for grant of benefit on account of revised pay scale as per the recommendations of the 5th and 6th Pay Commission.
Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by this Court in W.P. No.7088/2016 decided on 18.07.2017. For extending the said benefit, the petitioner being similar situated employee, entitle for the same benefit. The petitioner has already submitted representation (Annexure P-6) to the respondent No.2 on 19.06.2018, petitioner therefore, prays that an appropriate direction may be given to the respondent No.2 to consider and decide the same as expeditiously as possible inthe light of the judgment passed by this Court in W.P. No.7088/2016.
Thus, in view of the submission made by learned counsel for the petitioner, petition filed by the petitioner is disposed of with a direction to respondent No.2 to consider and decide the representation submitted by the petitioner Annexure P-6 within a period of three months from the date of receipt of certified copy of this order in accordance with law in light of judgment passed in W.P. No.7088/2016 decided on 18.07.2017.
Certified copy as per rules.
(MISS VANDANA KASREKAR) JUDGE manisha Digitally signed by MANISHA ALOK SHEWALE Date: 2018.07.03 11:01:41 +05'30'