SUBHADRA TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner submits that the present petition may be disposed of with the liberty to the petitioner to submit a fresh representation to the respondents in the light of order passed by this Court in the case of State of M.P. v. Pankaj Saxena and others, L.P.A. No.135/2004 and the order passed by the Supreme Court in Civil Appeal No. 930/2008 and the respondents be directed to consider and decide the case of the petitioner for grant of regular pay-scale from the initial date of his appointment and also for arrears.

(2.) For such a limited prayer, there is no objection by the learned counsel for the State.

(3.) In view of the aforesaid, the present petition is disposed of with the liberty to the petitioner to submit a fresh representation to the respondents for grant of regular pay-scale from the date of his initial appointment in the light of the order passed in Pankaj Saxena and others (supra). The competent authority shall consider and decide the representation of the petitioner in accordance with law by passing a speaking order within a period of two months from the date of receipt of certified copy of the order passed today.