Madhya Pradesh High Court
Siya Ram Sharma vs The State Of Madhya Pradesh Thr on 3 July, 2015
(1 )
W.P. No.4098/2015
(Siya Ram Sharma Vs. State of MP and Others)
3/07/2015
Shri B.P.Singh, Advocate for the petitioner.
Shri R.B.S.Tomar, G.A. for the respondents-State.
Heard on admission.
Learned counsel for the petitioner, as well as, learned Government Advocate fairly submit that the controversy involved in this petition, is squarely covered by the order passed by this Court in W.P.No.2821/2015, therefore, this writ petition may be disposed of on the same terms.
Accordingly, the writ petition is disposed of with the following directions:-
1. The petitioner shall file a fresh representation before respondents along with the proof of acquiring permanent status by way of classification. The respondents shall verify and if petitioner's permanent status remains intact, he shall be given similar treatment, i.e., grant of regular pay scale attached to the permanent post from the date of classification as permanent employee.
2. The respondents shall also grant increments attached to the pay scale and if rules permit, extend benefit of DA in favour of the petitioner.
(2 ) W.P. No.4098/2015 (Siya Ram Sharma Vs. State of MP and Others)
3. The respondents shall also pass a speaking order regarding claim of grant of seniority to the petitioner from the date of classification as permanent employee.
4. If for any justifiable reason, the petitioner is not found entitled for any of the benefits claimed, a detailed and reasoned order be passed and communicated to the petitioner. The aforesaid exercise be completed within 120 days from the date of production of certified copy of this order along with the representation.
5. It is made clear that it will not be open to the respondents to deny relief to the petitioner on the ground that they were not litigants in W.A. No. 1266/2010 and other similar matters, which were decided on merits, if they are otherwise similarly situated.
(Rohit Arya)
(and) Judge