Bhav Singh Prajapati vs The State Of Madhya Pradesh
2021 Latest Caselaw 5872 MP

                                                        1                              WP-19565-2021
                             The High Court Of Madhya Pradesh
                                        WP-19565-2021
                              (BHAV SINGH PRAJAPATI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      1
                      Jabalpur, Dated : 22-09-2021
                            Heard through Video Conferencing.
                            Shri D.K. Kaurab, learned counsel for the petitioner.
                            Shri Deepak Sahu, learned Panel Lawyer for respondents/State.

Counsel appearing for petitioner submitted that petitioner is working as Supervisor and he is not being paid salary in accordance with the minimum of

the pay scale prescribed for post of Supervisor. He relied on judgment passed by this Court in W.P. No.7455/2006 (Jagdish Bonde Vs. State of M.P. & others).

It is submitted that petitioners are being paid salary of Rs.7,800/- only which is given to skilled sathai karmi. Petitioner has not placed on record documents showing his appointment on place of Supervisor or any other documents to show that petitioner is working as Supervisor.

Counsel for petitioner is directed to place said documents on record. List the matter in week commencing 20/10/2021.

                                                                              (VISHAL DHAGAT)
                                                                                   JUDGE


                      RS




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RASHMI RONALD
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Date: 2021.09.22
17:00:03 IST