INDRA BAHADUR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition is filed seeking the following reliefs :-

(2.) The counsel appearing for the State has brought to the notice of this Court an order dtd. 18/12/2024, passed by the Co-ordinate Bench of this Court in Writ Petition No.39586 of 2024 (Chetan Lal Gupta and others vs. The State of Madhya Pradesh and others) and it is submitted that the relief claimed by the petitioner cannot be extended to them in view of the aforesaid order. The petitioner has already been extended the benefit of the policy dtd. 7/10/2016 introduced by the State Government wherein three categories have been formulated and respective pay scales have been granted against those categories. The petitioner has chosen to get the benefit of the policy dtd. 7/10/2016. Under these circumstances, the pay scale for which they have been extended the benefit of policy dtd. 7/10/2016 is to be extended to the petitioner. The petitioner cannot claim the benefit of minimum pay scale in view of the law laid down in the case of Ram Naresh Rawat vs. Ashwini Ray and others - (2017) 3 SCC 436 after extension of benefits of policy dtd. 7/10/2016, but so far as claim of the petitioner with respect to grant of arrears from the date of classification till the date when the benefit of policy dtd. 7/10/2016 was extended to them, is concerned, the petitioner is duly entitled in view of judgment passed in the case of Ram Naresh Rawat (supra).

(3.) The Co-ordinate Bench of this Court in the case of Chetan Lal Gupta (supra) has considered the aforesaid proposition and has held as under:-