Madhya Pradesh High Court
Prashant Dubey vs The State Of Madhya Pradesh on 26 February, 2020
Author: Vishal Mishra
Bench: Vishal Mishra
1 WP-4760-2020
The High Court Of Madhya Pradesh
WP-4760-2020
(PRASHANT DUBEY Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Gwalior, Dated : 26-02-2020
Shri Abhishek Mishra, learned counsel for the petitioner.
Shri R.S. Bansal, learned Govt. Advocate for the respondent/State.
With the consent of parties, the matter is finally heard. The present petition has been filed by the petitioner seeking following reliefs :
"I. To quash impugned pay fixation order Annexure P/10 dated 08.04.2019 vide which three advance increment for acquiring Ph.D. degree have been withdrawn.
II. The Respondent be directed to issue fresh pay fixation order restoring three advance increment of Ph.D. degree and pay arrears of salary with interest.
III. To pass any other appropriate order or direction deemed fit.
IV. To allow costs."
It is submitted by counsel for the petitioner that he has already preferred representation/appeal to the respondent/authority and same is pending for consideration, in terms of Circular dated 16.04.2010 issued by the State Government. The said circular is applicable to the present petitioner.
He prays for short direction to the respondent/authority to consider the representation in the light of aforesaid circular.
Learned counsel for the State has no objection to such an innocuous prayer made by counsel for the petitioner .
Heard the learned counsel for the parties and perused the record. Considering the aforesaid facts and circumstances of the case, this petition is disposed of with a direction to the petitioner to approach respondent No.1 by resubmitting a representation/appeal before the respondent No. 1, who shall get the same decided in terms of circular 2 WP-4760-2020 (Annexure P/14) dated 13.10.2017, by the competent committee within a period of two months from the date of receipt of certified copy of the order.
It is made clear that this court has not expressed any opinion on the merits of the case.
Accordingly, this petition stands disposed of. No order as to the costs.
C.C. as per rules.
(VISHAL MISHRA) JUDGE neetu SMT NEETU SHASHANK 2020.02.28 15:05:05 +05'30'