Madhya Pradesh High Court
Mata Prasad Choudhary vs The State Of Madhya Pradesh Judgement ... on 15 April, 2014
1
Writ Petition No.5908/2014
Writ Petition No.5908/2014
15.04.2014
Shri Rajendra Pandey, learned counsel for petitioners.
Heard on admission.
Petitioners by way of present petition seeks direction to the
respondents to consider the claim of the petitioners for grant of
benefit of revision of pay scale as per recommendation of fifth and sixth pay commission in pursuance to circulars dated 20.07.2006, 15.06.2007, 06.06.2008 and 14.07.2008.
It transpire from the documents on record that earlier the petitioners alongwith co-employees have approached this Court vide writ petition No.2517/2014 which was disposed of on 12.02.2014 in the following terms :
"Since parity is sought with Dinkar Pratap Singh Chauhan (supra), therefore, without entering into the merits of the matter the petition is disposed of with a direction to the respondents to consider the case of the petitioners and if found at par with the case of Dinkar Pratap Singh Chauhan (supra) extend the similar benefit to the petitioners.
Let decision be taken within a period of three months from the date of communication of this order."
The petitioners having approached this Court earlier cannot be allowed to file a fresh petition on a plea that certain functionaries of the State were not impleaded as respondents in the earlier writ petition.
2Writ Petition No.5908/2014
Since there is already a direction in earlier writ petition preferred by the petitioners to consider their claim as per decision in writ petition No.5680/2009(s) decided on 23.03.2011 - Dinkar Pratap Singh Chouhan v. State of Madhya Pradesh, no further indulgence is warranted. The petitioners should wait for the outcome on the representation preferred by them and decision taken by the respondents as per direction in writ petition No.2517/2014.
Petition is, therefore, dismissed in limine. No costs.
(SANJAY YADAV) JUDGE anand