Madhya Pradesh High Court
Smt. Raisa Begam vs The State Of Madhya Pradesh on 20 March, 2026
Author: Vishal Dhagat
Bench: Vishal Dhagat
NEUTRAL CITATION NO. 2026:MPHC-JBP:23388
1 WP-23902-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 20th OF MARCH, 2026
WRIT PETITION No. 23902 of 2024
SMT. RAISA BEGAM AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Rajesh Prasad Dubey - Advocate for petitioners.
Shri Praveen Namdeo - Government Advocate for respondents/State.
ORDER
Petitioners have filed this petition under Article 226 of the Constitution of India making following prayer :
"A. To issue a writ of mandamus directing the respondents to give the seniority from initial date of appointment. and accordingly benefit of gratuity and retiral dues.
B. Grant any other relief as deemed fit and proper in the circumstances of this case, along with the cost of this writ petition be also awarded."
2. It is submitted by counsel appearing for petitioners that petitioners are seeking seniority from initial date of appointment alongwith all consequential benefits.
3. Government Advocate appearing for respondents/State submitted that if petitioners prefer a representation, then same shall be examined by Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 2026-03-23 10:37:07 NEUTRAL CITATION NO. 2026:MPHC-JBP:23388 2 WP-23902-2024 competent authority in accordance with law and result will be communicated to petitioners.
4. Heard the counsel for the parties.
5. Considering facts and circumstances of the case, petition is disposed off with following directions :
(i) Petitioners are directed to file a fresh representation alongwith documents supporting their claim.
(ii) If representation is filed within a period of 15 days, then respondents shall proceed further to decide representation in accordance with law within further period of 90 days. If petitioners are found entitled, then benefits be granted to them within further 30 days.
(iii) Reasonable and speaking order be passed, which may be communicated to petitioners.
(iv) Court has not expressed any opinion on merits of the case and order be passed in accordance with law.
6. With aforesaid direction, writ petition is disposed off.
(VISHAL DHAGAT) JUDGE vkt Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 2026-03-23 10:37:07