Madhya Pradesh High Court
Govind Prasad Valmiki vs The State Of Madhya Pradesh on 22 January, 2026
Author: Vivek Rusia
Bench: Vivek Rusia
NEUTRAL CITATION NO. 2026:MPHC-JBP:6146
1 WP-45422-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIVEK RUSIA
&
HON'BLE SHRI JUSTICE PRADEEP MITTAL
ON THE 22nd OF JANUARY, 2026
WRIT PETITION No. 45422 of 2025
GOVIND PRASAD VALMIKI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Dr. Anuvad Shrivastava - Advocate for the petitioner.
Shri S.S. Chouhan - Government Advocate for respondent/State.
Shri Sandeep K. Shukla - Advocate for respondent No.2.
ORDER
Per: Justice Vivek Rusia The petitioner has filed the present petition challenging the order dated 31.10.2023 (Annexure-P/7), whereby he has been recommended for reversion to the post of Sweeper from the post of Assistant Grade-III.
2. The brief facts of the case, in short, are that the father of the petitioner was working on the post of Sweeper, a Class-IV employee, in the Court of the District and Sessions Judge, Sagar. On account of his untimely death on 05.07.1991, the petitioner was appointed on compassionate ground to the post of Sweeper in the pay scale of Rs. 450/- per month vide order dated 02.08.1991 (Annexure-P/1).
3. Thereafter, vide order dated 15.03.1995, he was regularized on the Signature Not Verified Signed by: PRARTHANA SURYAVANSHI Signing time: 27-01-2026 11:12:06 NEUTRAL CITATION NO. 2026:MPHC-JBP:6146 2 WP-45422-2025 post of Peon in the pay scale of Rs.750-945/-. Subsequently, vide order dated 31.10.2023, he was promoted to the post of Assistant Grade-II in the pay scale of Rs. 5200-20200 + Rs. 1900 Grade Pay for a probation period of two years, subject to obtaining the CPCT Score Card Certificate. The petitioner made efforts to obtain the certificate within the stipulated period of two years and produced the score card (Annexure-P/6).
4. From the score card, it is clear that the petitioner cleared the computer proficiency by securing 54.67%, but could not clear Section-2 relating to typing speed. However, as per the skill suitability matrix, he cleared Sections 1 and 2 relating to computer proficiency, English typing, and Hindi typing. In sum and substance, for the limited use and work on a computer by an employee in the District Court establishment, the petitioner has acquired the requisite skills of computer proficiency and typing both in Hindi and English. Even otherwise, vide circular dated 15.11.1984, the Government had relaxed the requirement of a typing examination certificate for employees who have crossed 40 years of age. Admittedly, in the year 2023, the petitioner had already crossed the age of 40 years. At present, he is about 59 years of age and is likely to retire.
5. Apart from that, the petitioner was initially appointed to the post of Sweeper on compassionate grounds. He was found fit by the DPC for promotion in the year 2020. Since 2020, he has been discharging the duties of Assistant Grade-III, and there is no complaint about his work as A.G.- III. On the basis of the score card, it is evident that he has cleared computer proficiency, English typing, and Hindi typing and considering the nature of Signature Not Verified Signed by: PRARTHANA SURYAVANSHI Signing time: 27-01-2026 11:12:06 NEUTRAL CITATION NO. 2026:MPHC-JBP:6146 3 WP-45422-2025 the job, the said skills are sufficient.
6. Accordingly, the petition is allowed and the impugned order dated 31.10.2023 (Annexure-P/7) is hereby quashed.
(VIVEK RUSIA) (PRADEEP MITTAL)
JUDGE JUDGE
Prar
Signature Not Verified
Signed by: PRARTHANA
SURYAVANSHI
Signing time: 27-01-2026
11:12:06