Madhya Pradesh High Court
Omprakash Ramawat vs Higher Education Department on 19 September, 2025
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
NEUTRAL CITATION NO. 2025:MPHC-IND:27500
1 WP-18271-2018
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
&
HON'BLE SHRI JUSTICE JAI KUMAR PILLAI
ON THE 19th OF SEPTEMBER, 2025
WRIT PETITION No. 18271 of 2018
OMPRAKASH RAMAWAT
Versus
HIGHER EDUCATION DEPARTMENT AND OTHERS
Appearance:
Shri Harish Joshi - Advocate for the petitioner.
Shri Pankaj Kumar Jain, learned counsel for the respondent No.3.
Shri Shrey Raj Saxena - Dy.AG for State.
Shri Nitin Singh Bhati - Advocate for respondent No.2.
ORDER
Per: Justice Vijay Kumar Shukla The present petition is filed against the order passed by the learned Single Judge whereby the writ petition filed by the petitioner has been dismissed, claiming benefit of 7th pay.
On 31.7.2025, counsel for the petitioner argued that the controversy involved in the present case is squarely covered by the judgment passed in the case of Smt. Nisha Kulkarni & Ors. Vs. State of MP & Ors. in WP No.4098/2024 and the said judgment has been followed by another single judge in WP No.6750/2024 on 18.3.2024.
Counsel for the petitioner submits that during the pendency of the Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 19-09-2025 17:58:02 NEUTRAL CITATION NO. 2025:MPHC-IND:27500 2 WP-18271-2018 petition, the EPF amount has been sanctioned, but it has still not been paid.
Counsel for the State was granted time to examine the same. After examining the same, counsel for the State submits that the issue involved in the present case is squarely covered by the said judgment.
In view of the aforesaid, directions passed in the case of Smt. Nisha Kulkarni (supra) and the directions passed in WP No.6750/2024 decided on 18.3.2024 (supra) shall apply mutatis mutandis in the present case also. The petitioner shall also be entitled for the same relief.
For the payment of EPF, the petitioner is granted liberty to make a representation before the competent authority, which shall be considered and decided by the said authority in accordance with law within a period of two months from the date of filing of the representation.
With the aforesaid, the petition is disposed of.
(VIJAY KUMAR SHUKLA) (JAI KUMAR PILLAI)
JUDGE JUDGE
VM
Signature Not Verified
Signed by: VARGHESE
MATHEW
Signing time: 19-09-2025
17:58:02