Madhya Pradesh High Court
Smt. Guru Sharan Malhotra vs The State Of Madhya Pradesh on 12 September, 2014
WRIT PETITION No.13107/2014 1
12.09.2014
Shri Sudeep Kumar Tiwari, learned Counsel for the
petitioner.
Shri Sudesh Verma, learned Govt. Advocate for the
respondents-State.
Heard on the question of admission. Learned Counsel for the parties jointly submitted that the controversy involved in the instant petition is squarely covered by the order dated 04.02.2013 passed by a Bench of this Court in W.P. No.1275/2013.
In view of the aforesaid submission made by learned Counsel for the parties and as agreed to by them, the writ petition is disposed of with a direction to the respondents to consider the claim of the petitioner for grant of arrears of 6th Pay Commission in the light of the aforesaid order as well as the order dated 14.10.2011 passed in Review Petition No.243/2004.
With the aforesaid, the writ petition stands disposed of.
Certified copy as per rules.
(K.K. Trivedi) Judge Skc