Bal Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 7874 MP

                           1

     IN THE HIGH COURT OF MADHYA PRADESH
                  AT GWALIOR
                        BEFORE
 HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
               ON THE 15th OF JUNE, 2022

            WRIT PETITION NO. 11510 OF 2022

  Between:-

  BAL SINGH S/O SHRI SARU RAJAK,
  AGED : 55 YEARS, OCCUPATION :
  SERVICE AS GANGMAN, R/O
  MANIKPUR     COLONY,    DABRA
  DISTRICT GWALIOR      (MADHYA
  PRADESH)
                                         ........PETITIONER

  (BY SHRI B.P. SINGH - ADVOCATE)

                  AND

1. STATE OF MADHYA PRADESH
   THROUGH     THE    PRINCIPAL
   SECRETARY,   PUBLIC   WORKS
   DEPARTMENT      MANTRALAYA,
   VALLABH    BHAWAN,   BHOPAL
   (MADHYA PRADESH)

2. ENGINEER-IN-CHIEF,    PUBLIC
   WORKS    DEPARTMENT,    27-28
   FIRST FLOOR, NIRMAN BHAWAN,
   ARERA HILLS, BHOPAL (MADHYA
   PRADESH)

3. CHIEF       ENGINEER,        PUBLIC
   WORKS      DEPARTMENT       (NORTH
   ZONE),      THATIPUR,       MORAR
                                            2

       GWALIOR (MADHYA PRADESH)

   4. EXECUTIVE ENGINEER, PUBLIC
      WORKS DEPARTMENT, DIVISION
      NO. 1, PADAV, GWALIOR (MADHYA
      PRADESH)

                                                            ........RESPONDENTS

        (BY SHRI G.K. AGRAWAL - ADVOCATE)
----------------------------------------------------------------------------------------

       This petition coming on for hearing this day, the Court passed the

following:

                                       ORDER

The present petition filed under Article 226 of the Constitution prays for the following reliefs:-

"7 (i) That, a direction may kindly be given to the respondents to pay the salary as per pay scale of the post of the Gangman to the petitioner from the date of his classification till 31.08.2016 as held by the Hon'ble Supreme Court in the case of Ram Naresh Rawat.

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

It is submitted by the counsel for the petitioner that he was employed as daily wages as Gangman in the respondents department. He was classified as permanent employee on the post of Gangman by order dated 22.03.2005. It is further submitted that now he has 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 petitioner is 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 petitioner is 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 petitioner was classified by order dated 22.03.2005. Accordingly, if the classification is intact and if he files a representation before the authorities for grant of minimum pay scale from 22.03.2005 till the benefit of Sthaikarmi is given to him, 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) JUDGE Abhi ABHISHEK CHATURVEDI 2022.06.15 17:59:45 +05'30'