Madhya Pradesh High Court
Ravendra Tiwari vs The State Of Madhya Pradesh on 27 August, 2019
Author: Nandita Dubey
Bench: Nandita Dubey
THE HIGH COURT OF MADHYA PRADESH
W.P. No.16972/2019
(RAVENDRA TIWARI Versus THE STATE OF MADHYA PRADESH)
Jabalpur, Dated: 27.8.2019
Shri Bhupendra Mishra, learned counsel for the petitioner.
Shri Paritosh Gupta, learned Government Advocate for the
respondents/State.
Heard.
The petitioner was appointed as Instructor (contingent employee) in the year 1992 in the School Education Department with a fixed salary of Rs.105/- per month vide Annexure P/1. In the year 2002, a circular was issued for absorbing Aupcharikettar Shikshak on the post of Guruji at Shiksha Guarantee School with salary Rs. 2500/- per month as per Annexure P/2. Thereafter, vide circular dated 15.4.2008 and 03.5.2008 the Guruji Teachers were absorbed in the post of Samvida Shala Shikshak, Grade-III.
It is the claim of the petitioner that he was absorbed as Assistant Teacher, Grade-III on 22.6.2017 and he filed a representation/application before the concerned authority for extending the benefit of regular pay scale from his initial date of appointment, in the light of the order passed in W.A. No.346/2018 (Smt. Usha Ranawat vs. State of M.P. and others). However, no decision was taken by the respondent on his application/representation. It is prayed that the respondent No.4/District Education Officer, Rewa, District Rewa be directed to decide his representation at an early date.
Learned Government Advocate for the respondent/State has no objection to the same.
In view of the aforesaid, this petition is disposed of with a direction to the respondent No.4/District Education Officer to decide the claim of the petitioner in the light of order passed by the Division Bench of this Court in the case of Smt. Usha Ranawat (supra). In case the petitioner is found entitled and similarly situated, the benefits may be extended to him, and in case the authority finds the benefit cannot be extended, a detailed order may be passed in this regard informing the petitioner. The whole exercise be completed within a period of 90 days from the date of receipt of certified copy of the order passed today.
It is made clear that this Court has not opined on the merits of the case.
With the aforesaid direction, this petition stands disposed of. Certified copy as per rules.
(Nandita Dubey) Judge ak Digitally signed by ASHISH KOSHTA DN: c=IN, o=MP HIGH COURT, ou=GOVERNMENT, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=7ee89d31e9df06bf1b73a726c9eea38a87e6fe5e9 822d3548a2545743653d019, serialNumber=c4daa1d227b8af4922dde70e5d7fac9f3449 368cd9024cf39d0f7e421b35bb46, cn=ASHISH KOSHTA Date: 2019.08.27 16:41:07 +05'30' Adobe Reader version: 11.0.8