ARUN PANDHARE Vs. STATE OF M P

JUDGEMENT

(1.) It is contended by learned Counsel for the petitioners that in terms of the provisions of Madhya Pradesh Janpad Panchayat Shiksha Karmi (Recruitment and Conditions of Service) Rules, 1998, the petitioners would be entitled to grant of regular pay scale of the post of Shiksha Karmi. However, such a claim is not being considered, therefore, this writ petition is required to be filed. It is contended that identical claim was made before the Indore Bench of this Court in W.P. No. 602/2010 (S) by certain teachers of the similar category namely Mohanlal & others and the said writ petition has been disposed of vide order dated 22.01.2010 directing consideration of the claim of the persons like petitioners. It is, thus, contended that similar treatment may be given to the petitioners.

(2.) This Court in the case of Mohanlal has passed the following order:

(3.) Considering the aforesaid, this writ petition is disposed of with similar direction. Let the case of the petitioners be also considered in terms of the directions given by this Court in the case of Mohanlal within the period prescribed in the said order and decision be communicated to the petitioners.