Surendrasingh vs The State Of Madhya Pradesh
2021 Latest Caselaw 4736 MP

                                                                        1                              WP-16088-2021
                                              The High Court Of Madhya Pradesh
                                                         WP-16088-2021
                                            (SURENDRASINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    1
                                    Indore, Dated : 26-08-2021
                                            Shri R.K. Jain, learned counsel for the petitioner.
                                            Shri Ranjeet Sen, learned Panel Lawyer for the respondent/State.

Heard through Video Conferencing.

The petitioners; daily wage employees working w.e.f. 1988 onwards, before this Court have filed the present petition seeking minimum of the 5th

and 6th Pay Scale as has been granted to the similarly situated employees by force of the order passed by this Court on 09.05.2019 in series of cases vide WP No.19944/2017 (Sangram Singh Dode Vs. Narmada Valley Development Department).

Petitioner has filed a representation (Annexure P/6) in that behalf addressed to respondent No.4 and other authority.

I n the fitness of things, it is considered apposite to relegate the petitioner to respondent No.4 for decision on his pending representation in light of the judgment rendered by this Court in the case of Sangram Singh

Dode Vs. Narmada Valley Development Department (Supra).

I t needs no mention if the similarly situated employees have been extended the benefit, petitioners shall be no exception, in case he is entitled for the said benefits.

With the aforesaid observation, this writ petition disposed of.

(ROHIT ARYA) JUDGE

Vibha

Signature Not Verified SAN

Digitally signed by VIBHA PACHORI Date: 2021.08.27 10:19:31 IST