GANGA RAM MALVIYA Vs. STATE OF M P

JUDGEMENT

(1.) By this petition under article 226 of the Constitution of India petitioners No.1 to 21 have challenged the inaction on part of respondents takes benefit of regular pay scale on Adhyapak Samvarg in the Post of Senior Teacher, Teacher and Assistant Teacher in the pay scale of Rs.5000-175-8500, 4000- 125-6500 and 3000-100-5000 respectively after completion of seven years of service.

(2.) Counsel for the petitioners urged that the petitioners has place reliance of the circular of State Education Department dated 21.06.2001 bearing Circular No.'F1-269/2000/20-1' and this circular vide rule 7 of the M.P. Nagar Palika Shiksha Karmi [Recruitment and condition of service] Rule 1998 extends for benefit of regular pay scale of Adhyapak Samvarg to the said teachers. Counsel submitted that identical question has been considered by this Court while deciding the Writ Petition No.602/2010(s) in the matter of Mohanlal and others v. State of M.P. and others whereby the Court held thus:

(3.) The prayer appears to be reasonable. Accordingly, without commenting upon the merits of the matter, I am inclined to dispose of this petition with liberty to the petitioners to file a detailed representation with supporting documents before the Competent Authority of the respondents. On receipt of such representation the Competent Authority of the respondents shall take an appropriate decision on the said representation and pass appropriate orders in regard to the petitioners' claim within a period of six months from the date of receipt of such representation.