RAMBHAROSE SINGRAHA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner No. 1 and L.R. of deceased petitioner No. 2 (the wife) claim grant of regular pay scale from the initial date of appointment. The benefit is claimed by the petitioner No. 1 and L.R. of deceased petitioner No. 2 (the wife) in the light of the order passed by the Division Bench at Indore Bench of this Court, in W.A. No. 346/2008 (Smt. Usha Ranawat Vs. State of M.P. and others), dated 18-12-2008. By the aforesaid order passed, more than 25 writ appeals claiming similar benefits were decided and it was directed that the benefit of pay fixation in the regular pay scale from the initial date of appointment shall be made to the petitioner therein. In fact the Division Bench has upheld the orders passed by the learned Single Judge in various cases and while deciding the writ appeals in para-19 the following directions were issued by the Division Bench:

(2.) This Court also in a Division Bench decision in the case of State of MP and others Vs. Beni Singh Rathod, W.P. No. 648/2002, decided on 01.05.2002 has also affirmed the aforesaid decision, which is also applicable in this petition.

(3.) At this juncture, I may profitably refer to the Single Bench decision of this Court in the case of Rajendra Kumar Pande and five others Vs. State of M.P. and others, in W.P. 8928/2003, decided on 21.04.2004, wherein the decision of Madhukant Yadu which was affirmed by the Supreme Court, was followed and all the objections which were raised by the respondents were not accepted.