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Madhya Pradesh High Court

Ajazuddin Khan vs Principal Secretary The State Of Madhya ... on 30 October, 2023

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                                1
                           IN       THE       HIGH       COURT OF MADHYA                        PRADESH
                                                           AT INDORE
                                                       BEFORE
                                       HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                 ON THE 30 th OF OCTOBER, 2023
                                                WRIT PETITION No. 14388 of 2010

                           BETWEEN:-
                           AJAZUDDIN KHAN S/O MUNTAZIMUDDIN, AGED
                           ABOUT 64 YEARS, OCCUPATION: RETD. 40, ILIYAS
                           COLONY KHAJRANA INDORE (MADHYA PRADESH)

                                                                                              .....PETITIONER
                           (NONE FOR THE PETITIONER)

                           AND
                           1.      PRINCIPAL SECRETARY THE STATE OF MADHYA
                                   PRADESH AND 02 ORS. GOVT. MAN POWER
                                   PLANNING    VALLABHB    HAWAN     BHOPAL
                                   (MADHYA PRADESH)

                           2.      DIRECTOR   SHRI  GOVINDRAM                  SEXRIYA
                                   INSTITUTE OF TECHNOLOGY AND                 SCIENCE
                                   (MADHYA PRADESH)

                           3.      CHAIRMAN MAN POWER PLANNING BHOPAL
                                   (MADHYA PRADESH)

                                                                                           .....RESPONDENTS
                            (SHRI BHUWAN DESHMUKH- GOVERNMENT ADVOCATE FOR
                            RESPONDENT NO.1 AND SHRI
                            PRABUDDHA ARYA - ADVOCATE FOR RESPONDENT NO.2)

                           This petition coming on for orders this day, the court passed the following:
                                                                 ORDER

The petitioner is seeking a direction for grant of benefit of time scale pay as per the government circular dated 24.01.2008 after completion of 17 years of service on the post of Junior Instructor in the same pay scale and benefit of 6th pay commission, which is applicable from 01.01.2006.

Signature Not Verified

Considering the relief prayed in the petition, the petition is disposed off with Signed by: SOURABH YADAV Signing time: 30-10-2023 17:51:30 2 liberty to the petitioner to submit a representation for redressal of his grievance before the respondent no.2 within the period of one month from today and if such representation is submitted, the same shall be considered and decided by the respondent no.2 within the period of two months from the date of receipt of the representation by passing a reasoned and speaking order. With the aforesaid, the present petition stands disposed off.

(VIJAY KUMAR SHUKLA) JUDGE Sourabh Signature Not Verified Signed by: SOURABH YADAV Signing time: 30-10-2023 17:51:30