Kamal Singh Dewda vs State Of Madhya Pradesh Through Principal Secretary Water Resources Department

NEUTRAL CITATION NO. 2026:MPHC-IND:30927
1 WP-44934-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE

BEFORE
HON'BLE SHRI JUSTICE PAVAN KUMAR DWIVEDI
nd
ON THE 2 OF NOVEMBER, 2026
WRIT PETITION No. 44934 of 2026
CNR No.: MPHC020430642026
KAMAL SINGH DEWDA
Versus
STATE OF MADHYA PRADESH THROUGH PRINCIPAL SECRETARY
WATER RESOURCES DEPARTMENT AND OTHERS
Appearance:
Shri Manoj Kumar Ghode - Advocate for the petitioner.
Ms Pranjali Yajurvedi - Dy. Govt. Advocate for the respondent/State.
ORDER
The present writ petition under Article 226 of the Constitution of India
is filed by the petitioners seeking the following reliefs :-
"That, this Hon'ble Court may be pleased to issue
appropriate writ/order/direction and respondents may kindly be
directed to grant the benefits of arrears of minimum pay scale to
the petitioner from the date of classification i.e. 17.01.2014 till the
date on which the petitioner has been granted permanent status i.e.
01.09.2016 along with interest @ 12% p.a. in the interest of
justice.
(b) That, respondents may further be directed to grant the
benefits of minimum of pay scale under the M.P. Revision of Pay
Rules, 2017 with effect from 01.01.2016 or 01.09.2016, as
Signature Not Verified
Signed by: SUMATHI
JAGADEESAN
Signing time: 02-11-2026
18:30:53

NEUTRAL CITATION NO. 2026:MPHC-IND:30927
2 WP-44934-2026
applicable, till the date of his retirement i.e. 31.12.2024, and

arrears of pay revision along with consequential revision of his
retiral dues may kindly be paid to him along with interest @ 12%
p.a.
(c) That, in the alternative, the respondents may kindly be
directed to decide the representation dated 08.07.2026 (Annexure
P/5) of the petitioner in light of the Common Judgment dated
17.09.2025 passed in WP No.14925/2024 and the order dated
01.09.2026 passed in WP No. 34174/2026, by a reasoned and
speaking order, within a time-bound period as fixed by this
Hon'ble Court.
(d) Award the cost of the petition.
(e) Grant any other relief which this Hon'ble Court may
deem just and proper in the facts and circumstances of the case."
2. The case of the petitioner in short is that the petitioner had served
the Organization for the last 41 years, but the grant of minimum pay scale of
the 7th Pay Revision has not been extended to him. However, the said grant
of minimum pay scale of the 7th Pay Revision has been decided by this
Court on 06.01.2025 in Writ Petition No. 41283 of 2024 (Komal Vs. The
State of M.P. and others). The Division Bench of this Court has dwelled
upon the same issue in Writ Petition No. 14925 of 2024 vide order dated
17.09.2025 in the matter of Laxminarayan and others Vs. State of M.P and
others.
3. Let the respondent No.3 consider the case of the petitioner for
Signature Not Verified
Signed by: SUMATHI
JAGADEESAN
Signing time: 02-11-2026
18:30:53

NEUTRAL CITATION NO. 2026:MPHC-IND:30927
3 WP-44934-2026
grant of benefit of minimum pay scale of the 7th Pay Revision, in

accordance with the law laid down by this Court in the aforesaid matters
mentioned herein above within a period of sixty days, from the date of
receipt of certified copy of this order.
4. It is made clear that if the petitioner is found entitled for the
benefit of minimum pay scale of the 7th Pay Revision, the respondent No.3
shall extend the same within a further period of 15 days from the date he is
found entitled. It is made clear that the respondent No.4 shall decide his
eligibility from the date he has been actually entitled for the said benefit of
minimum pay scale of the 7th Pay Revision.
5. Respondent shall also consider the case of the petitioner taking
into account for grant of benefit of minimum of pay scale under the Pay
Revision Rules, 2017 with effect from 01.09.2016 and the arrears of pay
revision may also be extended to the petitioner from the date of
classification, till the date on which the petitioner was granted the permanent
status i.e. 01.09.2016.
6. Needless to mention that if the respondents debar from extending
the benefit of minimum pay scale of the 7th Pay Revision to the petitioner,
the respondent No.4 shall assign the cogent reasons for the dis-entitlement
and communicate the same to the petitioner within the aforesaid period.
7. With the aforesaid observations, the petition stands disposed of.
(PAVAN KUMAR DWIVEDI)
JUDGE
Signature Not Verified
Signed by: SUMATHI
JAGADEESAN
Signing time: 02-11-2026
18:30:53

NEUTRAL CITATION NO. 2026:MPHC-IND:30927
4 WP-44934-2026
sumathi


Signature Not Verified
Signed by: SUMATHI
JAGADEESAN
Signing time: 02-11-2026
18:30:53