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Judgment
The petitioner has filled the instant writ petition seeking the following reliefs:-
“(i)That this Hon'ble Court may kindly be pleased to call for all the records pertaining to the case.
(ii)That, this Hon'ble Court may kindly be pleased to issue writ/order/direction to the respondent authorities to grant the benefits of higher pay scale and revise the pension of the retired petitioner as per the Gazette Notification dated 14.10.1982
(iii)That, this Hon'ble Court may kindly be pleased to issue writ/order/direction to the respondent authorities to pay arrears of salary and pension to the petitioner.
(iv)That, this Hon'ble Court may kindly be pleased to issue writ/order/direction to the respondent authorities to remove the anomaly occurred in the service of the petitioner.
(v)That, this Hon'ble Court may kindly be pleased to issue writ/order/direction similar to the order passed on 09.06.2025, in WPS No. 3524/2025, directing the respondent authorities to consider and decide the fresh representation in the light of the gazette notification dated 14.10.1982 expeditiously preferably within a period of six months from the date of receipt/production of a certified copy of this order.
(vi)That any other relief/order which may be deem fit and just in the facts and circumstances of the case may kindly be granted.”
Learned counsel appearing for the petitioner submitted that in similarly situated facts and the question of law, a batch of the writ petition, the leading case of which was Writ Petition (S) No. 2904 of 2005 [Dwarikadas Vaishnav & another Vs. State of Madhya Pradesh (now Chhattisgarh) and others] has been considered and decided by the Coordinate Bench of this Court vide order dated 05.12.2012, in which, the petitioners, in those cases, have been granted liberty to file a fresh representation before competent authority, therefore, this petition may also be disposed of in light of that order directing the respondents-Competent Authority to consider the case of the petitioner for revision of her husband’s pay scale in accordance with the Notification dated 14.10.1992 (which was modified subsequently as 14.10.1982) issued by State of Madhya Pradesh, as the husband of the petitioner was earlier working as daily wage employee and subsequently, his services was regularized.
Learned counsel appearing for the State/respondents would submit that earlier the respondent/State had already considered the issue of the petitioners in the light of the judgment passed by State Administrative Tribunal, Gwalior Bench in Laxmi Narayan Upadhyay v. State of M.P., however, he submits that if the petitioner files a fresh representation, the State will consider her case in light of the notification as mentioned above.
In view of the above submissions made by learned counsel for the parties, this petition is disposed of. If the petitioner files a fresh representation before the competent authority, the same shall be considered and decided by the competent authority in light of the aforesaid notification expeditiously preferably within a period of six months from the date of receipt/production of a certified copy of this order.
With the aforesaid observation, the writ petition is disposed of.