Madhya Pradesh High Court
Babulal Pachouri vs The State Of Madhya Pradesh on 19 March, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 WP-6655-2021
The High Court Of Madhya Pradesh
WP-6655-2021
(BABULAL PACHOURI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Gwalior, Dated : 19-03-2021
Shri Hemant Rana, learned counsel for the petitioners.
Shri Devendra Chowbey, learned Government Advocate for the
respondents/State.
In this petition under Article 226 of Constitution of India, the grievance of the petitioners is that their pay scales have been reduced by the respondents and the first representation before the respondents have been filed by them in the year 2020 and without explaining the day to day delay, the instant petition has been filed.
Learned counsel for the petitioners submits that the petitioners have been representing their grievances before the respondents since 2009, but the said representations have not been filed by them. He prays for and is granted two weeks time to file earlier representations submitted by the petitioners before the respondents.
List this matter after two weeks, as prayed for.
(S. A. DHARMADHIKARI) JUDGE Durgekar Digitally signed by SANJAY N SANJAY N DURGEKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, DURGEKA ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, R 2.5.4.20=148d33096a059f4adb584e1 b0b1d3a3616b3e020c6aff92108afad4 76190e841, cn=SANJAY N DURGEKAR Date: 2021.03.19 17:05:54 +05'30'