SHANTI THAKUR (SMT.) Vs. STATE OF M.P.

JUDGEMENT

(1.) Being aggrieved by the inaction of the respondents in the matter of grant of third time scale of pay, the petitioner has come before this Court relying upon the decision of Division Bench of this Court in the matter of Lokendra Kumar Agrawal v. State of M.P. and another reported in 2010 (2) MPHT 163 .

(2.) On perusal of the record and upon hearing learned Dy. Advocate General, it is apparent that the grievance of the petitioner has not yet been redressed, which is required to be redressed by the competent authority within the time framed. It is to be noted here that similar controversy has been decided by the Division Bench of this Court in the matter of Lokendra Kumar Agrawal (supra), wherein the Division Bench has held as under:-

(3.) High Court of Madhya Pradesh In view of the aforesaid, it would be appropriate to dispose of this petition in the following terms:-