Narendra Kumar Shrivastava vs Shri Manoj Kumar Govil
2021 Latest Caselaw 1094 MP

                                                                         1                            CONC-1638-2016
                                               The High Court Of Madhya Pradesh
                                                         CONC-1638-2016
                                         (NARENDRA KUMAR SHRIVASTAVA AND OTHERS Vs SHRI MANOJ KUMAR GOVIL AND OTHERS)

                                    13
                                    Jabalpur, Dated : 25-03-2021
                                             Shri Aditya Narayan Shukla, learned counsel for the petitioners.
                                             Shri Pradeep Singh, learned counsel for the respondents submits that in

terms of the judgment in the case of Ram Naresh Rawat Vs. Sri Ashwini Ray & others, (2017) 3 SCC 436, the petitioners are only entitled to minimum of the scale if they are treated to be permanent employees but

otherwise also their status as permanent employees has been cancelled. He has submitted that Gwalior Bench in the aforesaid circumstances has already decided Conc. No.1719/2020 on 15.10.2020.

Learned counsel for the petitioners prays for time to examine the order of the Gwalior Bench.

List after one week, as prayed.

(PRAKASH SHRIVASTAVA) JUDGE

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Signature Not Verified SAN

Digitally signed by SATEESH KUMAR SEN Date: 2021.03.27 11:43:53 IST