Madhya Pradesh High Court
Smt. Pushpa Rathore vs The State Of Madhya Pradesh Judgement ... on 27 November, 2013
1
W.P. No.6730/2013
27/11/2013 :
Shri Narendra Sharma, learned counsel for the
petitioner.
Shri Sanjeev Kumar Singh, learned Panel Lawyer
for the respondents on advance notice.
Petitioner is working as Assistant Teacher in the Education Department. Petitioner was appointed in the year 1972 as a Deputy Teacher in a fixed salary of Rs.100/- per month. Thereafter in the year 1995 she was regularized in the pay scale of Rs.545-925/-. Inter alia contending that petitioner is entitled to be appointed in a regular pay scale from the initial date of appointment, and counting her service from the initial date of appointment, krammonati, revision of pay scale and all other benefits should be extended to her, petitioner has filed this writ petition.
Today learned counsel for the petitioner invites my attention to an order dated 8.10.2013 passed by a Bench of this Court in W.P. 9936/2009 - Narendra Pratap Singh Vs. State of M.P. & Others. In the said case also Shri Narendra Pratap Singh was a retired employee. He was appointed as a Deputy Teacher like the petitioner on a fixed salary of Rs.100/-. Later on he was regularized and when benefit of regularization from the date of initial appointment was not granted to Shri Narendra Pratap Singh, he filed the writ petition after his retirement.
2Petition has been considered and petition has been allowed and certain directions have been issued for grant of benefit to Shri Narendra Pratap Singh vide para 3 of the order passed in the case of Shri Narendra Pratap Singh on 8.10.2013.
Considering the fact that from the pleadings of the petitioner, the claim of the petitioner seems to be identical to that of Shri Narendra Pratap Singh, respondents are directed to examine the claim of the petitioner in the light of directions issued in the case of Shri Narendra Pratap Singh (supra) and decide it in accordance to law within a period of two months. If found entitled to benefit be granted to the petitioner retrospectively with all consequential benefits and interest as already ordered by a Bench of this Court in the case of Shri Narendra Pratap Singh (supra) be also paid.
All the impugned action with regard to rejection of petitioner's claim are hereby quashed.
With the aforesaid, this petition stands allowed and disposed of.
c.c. as per rules.
(Rajendra Menon) Judge Mrs.mishra