Madhya Pradesh High Court
Ramesh Prakash Dwivedi vs The State Of Madhya Pradesh on 28 January, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:7919
1 WP-11121-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VINAY SARAF
ON THE 28th OF JANUARY, 2026
WRIT PETITION No. 11121 of 2023
RAMESH PRAKASH DWIVEDI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Rajneesh Gupta, learned counsel for the petitioner.
Ms. Kanak Gaharwar, learned Government Advocate for the
respondent/State.
ORDER
1. The petitioner has approached this Court seeking directions to the respondents to pay the interest on the delayed payment of arrears of salary.
2. The petitioner was working on the post of the Work Charged Handpump Technician in Public Health Engineering Department, Chhatarpur and superannuated on 31.12.2021. Immediately before his superannuation, he was extended the benefit of revised pay scale and it is found that the petitioner was entitled for the revised pay scale. As the petitioner immediately superannuated, the petitioner could not apply for the department for payment of interest on the said amount, however, the arears was duly paid to the petitioner.
3. Learned counsel for the petitioner submits that in identical circumstances, the Coordinate Bench of this Court in W.P.No.11133/2023 Signature Not Verified Signed by: PREETI TIWARI Signing time: 29-01-2026 17:49:07 NEUTRAL CITATION NO. 2026:MPHC-JBP:7919 2 WP-11121-2023 (Atmaram Tiwari Vs. State of M.P. & Ors.) by order dated 02.12.2024 has ordered to pay the interest @6% on the delayed period of payment therein. He prays for similar relief.
4. Learned Government Advocate opposed the petition. However, it is not disputed by learned Government Advocate that the case of Atmaram Tiwari (supra) is identical to the present case.
5. Consideration the same, the present petition is disposed of with a direction to the respondents to pay the interest @6% per annum for the delayed period to the petitioner and the entire exercise be completed within a period of 90 days from the date of receipt of certified copy of this order.
6. With the aforesaid, the writ petition is disposed of.
(VINAY SARAF) JUDGE P/-
Signature Not Verified Signed by: PREETI TIWARI Signing time: 29-01-2026 17:49:07