REVA CHOURASIYA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioners claim grant of regular pay scale from the initial date of appointment. The benefit is claimed by the petitioners 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 petitioners 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.) 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.

(3.) IN view of the above and the judgment delivered in the case as referred to herein above, this petition is allowed. The respondents are directed to extend the benefit of regular scale of pay granting the benefit of notional pay fixation since initial date of appointment of the petitioners within a period of three months from the date of communication of this order.