Madhya Pradesh High Court
Sushil Kumar Shrivastava vs The State Of Madhya Pradesh on 19 April, 2017
WP-8054-2016
(SUSHIL KUMAR SHRIVASTAVA Vs THE STATE OF MADHYA PRADESH)
19-04-2017
Shri R.B.S.Tomar, Advocate for the petitioners.
Shri A.K.Shrivastava, Panel Lawyer for the
respondents/State.
I.A.No.7618/2016 is an application seeking leave of the Court for exemption from payment of court fee, individually.
Heard, considered and allowed.
For the reasons stated in the application, the petitioners are exempted from payment of court fee individually.
I.A., is closed.
Petitioners non-teaching staff of the aided school run by Anusuchit Jati Shiksha Samiti, Gwalior have approached this Court seeking relief for extension of the benefit of V pay commission on the premise that the cut-off date, 22/10/1996 fixed in the order dated 31/03/2016 (Annexure P/1) relates to teaching staff but not for non-teaching staff instead there is a clarification dated 25/01/2017 issued by the respondents filed as Annexure P/7 whereunder certain relaxation has been provided for extending the benefit of V pay commission to the non-teaching staff. Petitioners intend to submit a representation based on Annexure P/7 before the competent authority. Under such circumstances, learned counsel for the petitioner prays for a direction to the respondents for consideration of their representation seeking audience and decision thereupon.
Without commenting upon merits of the submissions advanced, petitioners are set at liberty to file representations individually with details before the competent authority within fifteen days from today and obtain receipt of submission of representations with seal. This Court hopes and trusts that the competent authority shall bestow conscious consideration and take a decision on the representations of the petitioners, in accordance with law.
(ROHIT ARYA) JUDGE b/-