Madhya Pradesh High Court
Jagdish Prasad Patkar vs The State Of Madhya Pradesh on 29 November, 2017
1
WP No.17716/2017
(Jagdish Prasad Patkar & Others v. State of MP & Others)
Gwalior, Dated : 29.11.2017
Shri Alok Bandhu Shrivastava, learned counsel for
the petitioners.
Vivek Jain, learned Govt. Advocate for the
respondents/ State.
Heard.
The petitioners are claiming parity with order dated 10.10.2017 passed in WP No.6716/2017.
The petitioners, work charged employees serving on the post of Time Keeper, have approached this court for a limited relief of the nature of writ of mandamus commanding the respondents to decide their pending representation (Annexure P/6) in the light of the judgment rendered by this court in W.P.No.16741/2003 (Annexure P/1), whereunder according to the petitioners similarly situated employees have been given the benefit of pay scale 515-800 and corresponding pay scale revised from time to time.
Without commenting upon the submissions so advanced, the petitioners are set at liberty to approach respondents No.2 & 3 seeking audience on the aforesaid plea of parity alongwith relevant documents. Respondents No.2 and 3 shall consider the representation and other documents and shall take a decision themselves or forward the same to the competent authority for decision thereupon.
With the aforesaid, writ petition stands disposed of. It is made clear that this court has not expressed any opinion on merits of the case.
Certified copy as per rules.
(Vivek Agarwal) Judge meh/-
MEHFOOZ AHMED 2017.11.30 12:26:42 +05'30'