Madhya Pradesh High Court
Sugrib Singh Bhadoria vs State Of M.P. on 24 February, 2026
1 WP-6053-2012
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 6053 of 2012
(SUGRIB SINGH BHADORIA Vs STATE OF M.P. )
Dated : 24-02-2026
Shri S.P. Sharma - Advocate for the petitioner.
Shri Prabhat Pateriya - Government Advocate for the
respondent/State.
Learned counsel for the respondent/State is directed to seek instructions in view of the submission made by the petitioner that he worked on a higher responsible post and is entitled to 6.25% of the minimum pay of the pay scale w.e.f. Rs.5000-8000/- with effect from 30.08.2016 till the date of his retirement.
Learned counsel for respondent is directed to file the specific reply on above facts and grounds.
List this case after four weeks.
(ANAND SINGH BAHRAWAT) JUDGE Monika Signature Not Verified Signed by: MONIKA SHARMA Signing time: 2/25/2026 6:05:36 PM