Madhya Pradesh High Court

Radheshyam vs General Administration ... on 9 February, 2023

Author: Pranay Verma

                                                          1 of 5




                                IN   THE    HIGH COURT OF MADHYA PRADESH
                                                  AT I N D O R E
                                                        BEFORE
                                          HON'BLE SHRI JUSTICE PRANAY VERMA
                                               ON THE 9th OF FEBRUARY, 2023
                                              WRIT PETITION No. 14320 of 2020

                           BETWEEN:-
                           1.    RADHESHYAM S/O SHRI NANDRAM, AGED ABOUT 49
                                 YEARS, OCCUPATION: D.W.E, R/O: 19/15, MAHAKAL
                                 MARG, GALI NO.6, DISTRICT: UJJAIN (MADHYA
                                 PRADESH)

                           2.    MOHAMMAD KALIM S/O SHRI MOHAMMAD SALIM,
                                 AGED ABOUT 38 YEARS, OCCUPATION: D.W.E, R/O:
                                 64, MOLANA AZAD MARG, JANSAPURA, DISTRICT:
                                 UJJAIN (MADHYA PRADESH)

                           3.    NOUSHAD S/O SHRI CHHOTE KHAN, AGED ABOUT 48
                                 YEARS, OCCUPATION: D.W.E., R/O: 24 AZAD MARG
                                 GALI NO. 3, DISTRICT: UJJAIN (MADHYA PRADESH)

                                                                                    .....PETITIONERS
                           (BY SHRI MANISH YADAV - ADVOCATE)

                           AND
                           1.    GENERAL     ADMINISTRATION    DEPARTMENT
                                 PRINCIPAL SECRETARY MANTRALAYA VALLABH
                                 BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    COMMISSIONER NAGAR PALIK NIGAM UJJAIN,
                                 DISTRICT: UJJAIN (MADHYA PRADESH)

                           3.    DEPUTY COMMISSIONER NAGAR PALIK NIGAM,
                                 UJJAIN, DISTRICT: UJJAIN (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           (BY MS. BHARTI LAKKAD - PANEL LAWYER FOR RESPONDENT NO.1.
                           NONE FOR RESPONDENTS 2 AND 3 THOUGH SERVED AND REPRESENTED)

                                 This petition coming on for admission this day, the court passed the
Signature Not Verified
Signed by: SHILPA
NAGDEVE
Signing time: 10-02-2023
16:34:30
                                                                      2 of 5




                           following:
                                                                        ORDER

Learned counsel for the petitioners has argued before this Court that the

petitioners who are working as L.D.C. and Peon are entitled for benefit of pay

scales on the basis of 5th and 6th Pay Commission recommendation.

The petitioners' contention is that the petitioners are entitled for grant of

minimum pay scale, keeping in view executive instruction dated 07/10/2016. He

has also stated that the controversy involved in the present case has already been

decided by this Court in the case of Paras Rathore & another Vs. State of M.P. in

WP No.5832/2017. The order was passed by this Court on 20/03/2018 and his

contention is that the present petition be also disposed of. The order dated

20/03/2018 reads as under:-

The petitioners have filed the present petition seeking direction to the Respondents for grant of benefit of the 5th and 6th pay scale at par with the other similarly situated daily wager persons working in the Narmada Valley Development Department.

[2] According to the petitioners their case has been forwarded by the Principal to the Commissioner, Higher Education for the purposes of regularization also.

[3] After the notice in this petition, the Respondents filed the return by submitting that initially the appointment of the petitioners are not in accordance with law and against the vacant post, therefore, they cannot claim to seek regularization. They are also not entitled for regular pay scale and the pay revision as per recommendation of 5th and 6th pay commission.

[4] So far as the regularization of petitioners are concerned, the State Government has now issued a Circular dated 07.10.2016 by which all the departments have been directed to classify daily rated employee as permanent employee in their respective categories and pay them corresponding pay scale mentioned therein. The Circular is reproduced below :-

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[5] The State Government has now came up with the Circular dated 07.10.2016 for grant of minimum pay scale to the daily rated employee under their respective categories. The State Government has directed to treat them as a permanent employee and pay them wages according to their skill. At this stage learned counsel for the petitioners has confined the relief to the extent of directing to the Respondents to treat them as permanent employee as per Circular dated 07.10.2016 and grant them benefit of minimum pay scale. For this relief Shri Rahul Sethi, learned Govt. Advocate is having no objection.

[6] The Respondent No.2 is directed to consider the claim of the petitioners for declaration of the status of permanent employee Signature Not Verified Signed by: SHILPA NAGDEVE Signing time: 10-02-2023 16:34:30 5 of 5

under the respective category in the light of the circular dated 07.10.2016 and payment of minimum pay scale. That entire exercise be completed in 60 days.