Jayant Sharma vs The State Of Madhya Pradesh on 24 June, 2022

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Madhya Pradesh High Court

Jayant Sharma vs The State Of Madhya Pradesh on 24 June, 2022

Bench: Vishal Dhagat

                          1
        IN THE HIGH COURT OF MADHYA PRADESH
                     AT JABALPUR
                           BEFORE
             HON'BLE SHRI JUSTICE VISHAL DHAGAT
                   ON THE 24th OF JUNE, 2022

             WRIT PETITION No. 12902 of 2022

     Between:-
1.   JAYANT SHARMA S/O LATE RADHAKRASHNA
     SHARMA , AGED      ABOUT   67 YEARS,
     OCCUPATION:  RETIRED    STENOGRAPHER
     NAGAR PALIKA PARISHAD ITARSI DIST.
     NARMADAPURAM (MADHYA PRADESH)

2.   SATYANARAYAN RAGHUVANSHI S/O LATE
     ROOPRAM RAGHUVANSHI , AGED ABOUT 65
     YEARS, OCCUPATION: RETIRED TIME KEEPER
     NAGAR PALIKA PARISHAD ITARSI DISTT.
     NARMADAPURAM (MADHYA PRADESH)

3.   AMBIKA DIXIT S/O LAXMI NARAYAN DIXIT ,
     AGED   ABOUT    67  YEARS, OCCUPATION:
     RETIRED REVENUE SUB INSPECTOR NAGAR
     PALIKA    PARISHAD     ITARSI   DISTT.
     NARMADAPURAM (MADHYA PRADESH)

4.   LAXMI NARAYAN GAUR S/O SHRI BIHARILAL
     GAUR , AGED ABOUT 71 YEARS, OCCUPATION:
     RETIRED LOWER DIVISION CLERK NAGAR
     PALIKA     PARISHAD     ITARSI    DIST.
     NARMADAPURAM (MADHYA PRADESH)

5.   SHESHRAMAN RATHORE S/O KOMAL PATEL ,
     AGED   ABOUT   65  YEARS, OCCUPATION:
     RETIRED DRIVER NAGAR PALIKA PARISHAD
     ITARSI DIST. NARMADAPURAM (MADHYA
     PRADESH)

6.   PUSHPA W/O LATE RAM SEVAK PATEL , AGED
     ABOUT 65 YEARS, OCCUPATION: HOUSEWIFE
     ITARSI DISTT. NARMADAPURAM (MADHYA
     PRADESH)

7.   PREM NARAYAN RATHORE S/O RAM PRASAD
     RATHORE , AGED ABOUT 69 YEARS,
     OCCUPATION: RETIRED PEON NAGAR PALIKA
     PARISHAD ITARSI DIST. NARMADAPURAM
     (MADHYA PRADESH)
                           2
8.    SHAKUN PREM W/O LATE PREM , AGED ABOUT
      65 YEARS, OCCUPATION: RETIRED SWEEPER
      NAGAR PALIKA PARISHAD ITARSI DIST.
      NARMADAPURAM (MADHYA PRADESH)

9.    NAND KISHORE PATEL S/O LATE RAM
      NARAYAN PATEL , AGED ABOUT 66 YEARS,
      OCCUPATION: RETIRED PUMP ATTENDANT
      NAGAR PALIKA PARISHAD ITARSI DIST.
      NARMADAPURAM (MADHYA PRADESH)

10.   MADHUKAR JOSHI S/O LATE BHAGIRATH
      JOSHI , AGED ABOUT 67 YEARS, OCCUPATION:
      RETIRED PEON NAGAR PALIKA PARISHAD
      ITARSI DIST. NARMADAPURAM (MADHYA
      PRADESH)

11.   ARUN KUMAR CHOUDHARY S/O LATE GANGA
      PRASAD CHOUDHARY , AGED ABOUT 66 YEARS,
      OCCUPATION: RETIRED ASSISTANT GRADE III
      NAGAR PALIKA PARISHAD ITARSI DIST.
      NARMADAPURAM (MADHYA PRADESH)

12.   GANGARAM DHOULPURIYA S/O CHHOTELAL
      DHOULPURIYA , AGED ABOUT 67 YEARS,
      OCCUPATION: RETIRED DRIVER NAGAR
      PALIKA    PARISHAD   ITARSI   DIST.
      NARMADAPURAM (MADHYA PRADESH)

                                                 .....PETITIONER
      (BY SHRI SOURABH - ADVOCATE)

      AND

1.    THE STATE OF MADHYA PRADESH THROUGH
      ITS      PRINCIPAL  SECRETARY   URBAN
      ADMINISTRATION      AND   DEVELOPMENT
      DEPARTMENT VALLAB BHAWAN BHOPAL
      (M.P.) (MADHYA PRADESH)

2.    COMMISSIONER         (PENION)    URBAN
      ADMINISTRATION      AND    DEVELOPMENT
      D EPARTM EN T DIRECTORATE NEARBY BUS
      STOP NO. 6 BHOPAL (MADHYA PRADESH)

3.    JOINT DIRECTOR CUM PRESIDENT (DISTRICT
      SELECTION             COMMITTEE) URBAN
      ADMINISTRATION     AND   DEVELOPMENT
      D EPARTM EN T DIVISION NARMADAPURAM
      (MADHYA PRADESH)
                          3
4.      JOINT DIRECTOR LOCAL AUDIT FUND
        DIVISION  NARMADAPURAM   (MADHYA
        PRADESH)

5.      MUNICIPAL COUNCIL ITARSI THORUGH TIS
        CHHIEF   MUNICIPAL    OFFICER MUNICIPAL
        COUNCIL ITARSI DISTRICT NARMADAPURAM
        (MADHYA PRADESH)

                                                             .....RESPONDENTS
        (BY SHRI K.S. BAGHEL - GOVERNMENT ADOVCATE)

      This petition has come up for hearing on this day, the court passed the
following:
                                    ORDER

Petitioners have filed present writ petition under Article 226 of the Constitution of India.

Learned counsel appearing for petitioners submitted that petitioners had wrongly been denied benefit of time scale of pay. Petitioners have filed representation before authority, but same has not been considered. It is further submitted by him that petitioners be extended same benefit as has been extended to other persons alternatively respondents be directed to considered and decided the representation of petitioners.

Learned Government Advocate appearing for State submitted that representation of petitioners shall be considered and decided as per law.

Heard the counsel for the parties.

I n view of aforesaid, writ petition is disposed off with direction to petitioners to file separate representation along with documents supported their claim and certified copy of the order passed today within 15 days before concerned authority, then concerned authority shall consider and decide the representation by passing a reasonable and speaking order within a further period of 90 days from date of receipt of same.

No opinion is expressed on the merits of the case.

With aforesaid direction, writ petition is disposed off. Certified copy as per rules.

(VISHAL DHAGAT) JUDGE SHABANA ANSARI shabana Digitally signed by SHABANA ANSARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=4bc06f2e678b75148b60bb7947ee9ffc5ed27ef1f43a5d4d93d2d13dda510735, pseudonym=B646F86821C200C9792A53984F1D0790135DE39A, serialNumber=8A5E15A33816E651B4DB52BF3225281EF6C191F68E5EBE90A6E101CF42422711, cn=SHABANA ANSARI Date: 2022.06.24 16:42:12 +05'30'

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