Madhya Pradesh High Court
Sanjay Jain vs The State Of Madhya Pradesh on 30 January, 2023
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIVEK AGARWAL
ON THE 30 th OF JANUARY, 2023
WRIT PETITION No. 15423 of 2003
BETWEEN:-
1. SANJAY JAIN S/O SHRI G.C. JAIN OCCUPATION:
TEACHER GOVT. PRIMARY SCHOOL
JAISSINAGAR SAGAR (MADHYA PRADESH)
2. DEVENDRA KUMAR S/O SHRI HARI SHANKER
MISHRA OCCUPATION: ASSTT. TEACHER GOVT.
PRIMARY SCHOOL DUGARIA JAISSINAGAR
SAGAR (MADHYA PRADESH)
3. VIR SINGH S/O SHRI BABULAL OCCUPATION:
TEACHER GOVT. PRIMARY SCHOOL JHIDDLA
SAGAR (MADHYA PRADESH)
4. KU. RAMAKANTI CHOUBEY D/O NOT MENTION
OCCUPATION: ASSTT. TEACHER GOVT. PRIMARY
SCHOOL SANODHA SAGAR (MADHYA PRADESH)
5. DHARAM CHAND JAIN OCCUPATION: ASSTT.
TEACHER GOVT. PRIMARY SCHOOL DHURA
SAGAR (MADHYA PRADESH)
.....PETITIONERS
(SHRI PRAVEEN VERMA - ADVOCATE IS ABSENT)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
SECRETARY SCHOOL EDUCATION DEPARTMENT
VALLABH BHAWAN BHOPAL (MADHYA PRADESH)
2. DISTRICT EDUCATION OFFICER SAGAR
DISTRICT SAGAR (MADHYA PRADESH)
Signature Not Verified
3. COLLECTOR SAGAR SAGAR (MADHYA PRADESH)
SAN
Digitally signed by PUSHPENDRA PATEL .....RESPONDENTS
Date: 2023.01.30 20:15:39 IST
(BY SHRI SHIV KUMAR SHRIVASTAVA - GOVERNMENT ADVOCATE)
2
Th is petition coming on for hearing this day, th e court passed the
following:
ORDER
None for the petitioners.
Petitioners' contention is that petitioners were appointed as Assistant Teachers on ad hoc basis. By way of Pay Revision Rules, pay of Assistant Teachers was revised from Rs.1200-2040 to Rs.4000-6000 and, therefore, petitioners are entitled to pay-scale of Rs.4000-6000 as is decided by the Madhya Pradesh Administrative Tribunal, Jabalpur vide order dated 05.06.2000 passed in O.A. No.1872 of 1998 (Chironjilal Sharma Vs. State of Madhya Pradesh and others).
Respondents have filed their reply and in para 4, they have stated that orders have been duly complied with and petitioners during probation period were given fixed pay of Rs.1200/- and, thereafter, on completion of their probation, they have been granted the benefit of the revised pay-scale of Rs.4000-6000.
In view of such admission, this petition can be disposed of with a direction to the respondents that if said benefit is not extended to the petitioners then, on successful completion of probation, petitioners will be entitled to draw their emoluments in the pay-scale of Rs.4000-6000 made admissible for the Assistant Teachers.
In above terms, this writ petition is disposed of.
Signature Not Verified SAN (VIVEK AGARWAL)
JUDGE
Digitally signed by PUSHPENDRA PATEL pp
Date: 2023.01.30 20:15:39 IST