RAJALBAI YADAV Vs. THE STATE OF MADHYA PRADESH
LAWS(MPH)-2014-10-59
HIGH COURT OF MADHYA PRADESH
Decided on
October 28,2014
Rajalbai Yadav
Appellant
VERSUS
The State of Madhya Pradesh
Respondents
Referred Judgements :-
RAGHUNATH PRASAD SINGH VS. SECRETARY HOME POLICE DEPARTMENT GOVERNMENT OF BIHAR [REFERRED TO]O Z HUSSAIN VS. UNION OF INDIA [REFERRED TO]
JUDGEMENT
Prakash Shrivastava, J. -
(1.)HEARD finally with consent.
(2.)THIS writ petition has been filed by the petitioner claiming the krammonati pay scale of Rs. 750 -945 and corresponding pay scale revised from time to time w.e.f. 22/12/09 i.e. the date of entitlement of petitioner.
When the matter is taken up today, learned counsel for petitioner submits that the issue involved in the matter is already decided by the Division Bench in the matter of State of MP and others Vs. Tejulal Yadav passed in writ appeal No. 966/2009 decided on 27/10/09. He has prayed for a similar direction in the present case also.
(3.)COUNSEL for State has not disputed this aspect of the matter.
(2.)THIS writ petition has been filed by the petitioner claiming the krammonati pay scale of Rs. 750 -945 and corresponding pay scale revised from time to time w.e.f. 22/12/09 i.e. the date of entitlement of petitioner.
When the matter is taken up today, learned counsel for petitioner submits that the issue involved in the matter is already decided by the Division Bench in the matter of State of MP and others Vs. Tejulal Yadav passed in writ appeal No. 966/2009 decided on 27/10/09. He has prayed for a similar direction in the present case also.
(3.)COUNSEL for State has not disputed this aspect of the matter.
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