Bhagwati Prasad vs The State Of Madhya Pradesh
2021 Latest Caselaw 3521 MP

                                                             1

         THE HIGH COURT OF MADHYA PRADESH
                     WP No.10854/2021
   (BHAGWATI PRASAD SHARMA & ORS. VS. STATE OF M.P. & ORS.)

Gwalior dtd. 22/07/2021
         Shri Shyam Sharma, learned counsel for the petitioners.

         Shri Deepak Khot, learned Government Advocate for the

State.

         This petition under Article 226 of the Constitution of India

has been filed seeking the following relief:-

               "(i)   That, the respondents may kindly be

directed to consider the claim of the petitioners in the light of Hon'ble Apex Court decision Ram Naresh Rawat Vs. Ashwani Ray & Others reported in (2017) 3 SCC 436.

(ii) That, any other relief which this Hon'ble Court may deem fit and proper may also be given to the petitioner along with costs."

It is submitted by the counsel for the petitioners that they

were employed as daily wages as Permanent Gang, Wire Man and

Permanent Gang respectively in the respondents department. They

were classified as permanent employee on the post of Permanent

Gang, Wire Man and Permanent Gang respectively by order dated

29/03/2005. It is further submitted that now they have been

declared as Sthaikarmi. However, in the light of judgment passed

by Supreme Court in the case of Ram Naresh Rawat Vs. Ashwini

Ray reported in 2017 (3) SCC 436, the benefit of minimum of

regular pay scale without increment from the date of classification

till extension of benefit of Sthaikarmi has not been paid and

accordingly, it is submitted that the petitioners are entitled for the

minimum of regular pay scale without increment for the

aforementioned period.

Per contra, it is submitted by the counsel for the State that

the petitioners are entitled for the minimum of the regular pay scale

without increment from the date of his classification only.

Heard the learned counsel for the parties.

The petitioners were classified by order dated 29/03/2005.

Accordingly, if the classification is intact and if they file a

representation before the authorities for grant of minimum pay

scale from 29/03/2005 till the benefit of Sthaikarmi is given to

them, then the said representation shall be decided as early as

possible preferably within a period of one month from the date of

representation in the light of judgment passed in the case of Ram

Naresh Rawat (supra).

With the aforesaid direction, the petition is finally disposed

of.

                                                                   (G.S.Ahluwalia)
Pj'S/-                                                                  Judge

         PRINCEE
         BARAIYA
         2021.07.22
         18:41:30
         -07'00'