Madhya Pradesh High Court
Swechchha Awasthy vs The State Of Madhya Pradesh on 7 May, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-15628-2017
(SWECHCHHA AWASTHY Vs THE STATE OF MADHYA PRADESH)
4
Jabalpur, Dated : 07-05-2018
Shri Jagat Singh, learned counsel for the petitioner.
Shri Rohit Jain, learned GA for the respondents/State.
Heard learned counsel for the petitioner on IA No.1114/2018, an application for payment of salary.
sh Learned counsel for the petitioner submits that the petitioner has e filed the present petition challenging the order of termination. This ad Court vide order dated 11/10/2017 has stayed the operation of the Pr impugned order. However, after staying the operation of the impugned order, the petitioner is continued in service, but respondents have not a hy paid the salary. Therefore, the present application is filed for issuance of an appropriate direction to release the salary of the petitioner.
ad Respondents have filed their reply and in the reply it is stated M that as there is no specific order by his Court given to the respondents to pay salary to the petitioner, therefore, the salary is not being paid to of the petitioner.
rt Learned counsel for the petitioner submits that as the petitioner ou is performing his duties, therefore, he is entitled to get the salary.
In view of the aforesaid, respondents are directed to pay the C salary of the petitioner during pendency of this petition within a period h of 15 days from the date of receipt of certified copy of the order ig passed today.
H Looking to the controversy involved in the matter, petition be listed for final hearing at motion stage on 05/07/2018.
A type copy of this order be served to the Government Advocate for necessary action.
Certified copy as per rules.
(MISS VANDANA KASREKAR) JUDGE manju Digitally signed by MANJU CHOUKSEY Date: 2018.05.08 10:58:22 +05'30' sh e ad Pr a hy ad M of rt ou C h ig H