Madhya Pradesh High Court
Smt Arti Gupta vs The State Of Madhya Pradesh on 26 August, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:40894
1 WP-5313-2020
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIVEK JAIN
ON THE 26th OF AUGUST, 2025
WRIT PETITION No. 5313 of 2020
SMT ARTI GUPTA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Alok Tiwari - Advocate for the petitioner.
Shri V.P. Tiwari - Advocate for the respondent Nos.2 & 3.
ORDER
By way of this petition, the petitioner has put to challenge order
Annexure P-5, whereby the petitioner has been given the status of Sthai
Karmi being a daily rated employee and given limited pay scale as
applicable to Sthai Karmi under Policy dated 07.10.2016 as notified by the
State Government.
2. The case of the petitioner has a chequered history. The petitioner
was initially appointed on 89 days vide order Annexure P-1 dated
13.01.1994 and she continued in service thereafter. The petitioner filed W.P.
No.7996 of 2010 before this Court seeking regularization, which was
disposed of in terms of judgment of the Hon'ble Apex Court in the case of
Uma Devi. This Court directed the respondents to consider the case of the
petitioner in terms of policy dated 16.05.2017 and its further clarification in
the matter of regularization. Thereafter, screening committee met on
NEUTRAL CITATION NO. 2025:MPHC-JBP:40894
2 WP-5313-2020
27.09.2010 vide Annexure P-3 and held that there is no vacant post of
Library Assistant Grade-2 against which the petitioner is working and is
having pay scale of Rs.5200 - 20200/- + G.P. Rs.2400/-, but there is a vacant
post of Cartographer, which is having lower pay scale of Rs.5200 - 20200/- +
G.P. Rs.1900/- for which the petitioner is having requisite qualification and
can be regularized on that post.
3. When the said recommendation of Screening Committee was not
given effect to, then the petitioner again filed W.P. No.19327 of 2011 and the
said petition was disposed of on 09.01.2013 directing the competent
authority to examine whether services of petitioner can be regularized on the
post of Library Assistant Grade - II or in any other equivalent post, which
may be vacant. A specific contention was made by the University in the said
petition that post of Cartographer is not lying vacant. Thereafter the
University gave the status of Sthai Karmi to the petitioner on limited pay
scale.
4. An information under RTI Act has been filed by the petitioner as
Annexure P-6 as per which it had been intimated that one post of
Cartographer is vacant since 2010 till 2020 and on the basis of this
information, the petitioner has sought direction from this Court to regularize
her against the post of Cartographer in terms of Screening Committee
recommendations dated 27.09.2010.
5. The aforesaid prayer has been vehemently opposed by learned
counsel for the University on the ground that as per appendix of Statute
No.31 applicable w.e.f. 01.04.1981 (Annexure R-2) the post of Cartographer
NEUTRAL CITATION NO. 2025:MPHC-JBP:40894
3 WP-5313-2020
is having pay scale of Rs.900-1450 while the post of Library Assistant is
having pay scale of Rs.635-650 and therefore, the petitioner cannot be
regularized against a higher post.
6. The aforesaid has been countered by the petitioner by filing the
financial report of the University containing budget estimates in which the
pay scales of each post are mentioned and as per this financial report
Annexure P-9 appended to I.A. No.13107 of 2023, it is mentioned that the
post of Library Assistant Grade-II is carrying the pay scale of Rs.5200 -
20200/- + G.P. Rs.2800/-, whereas the post of Cartographer is carrying the
pay scale of Rs.Rs.5200 - 20200/- + G.P. Rs.1900/-. The said post is shown
to be vacant too.
7. From a perusal of the said financial statement, it is clear that post of
Cartographer is having pay scale equivalent to Office Assistant and is
carrying lower pay scale than the post of Library Assistant Grade - II against
which the petitioner is presently working.
8. In pursuance to the policy dated 16.05.2007 issued by the State
Government, a clarification has been issued on 29.02.2014 that reads as
under :-
"म य दे श शासन
सामा य शासन वभाग
मं ालय
कमांक, एफ 5-3/2006/1/3 भोपाल, दनांक 29 िसत बर, 2014
ित,
शासन के सम त वभाग,
NEUTRAL CITATION NO. 2025:MPHC-JBP:40894
4 WP-5313-2020
अ य राज व मंडल, वािलयर,
सम त वभागा य ,
सम त संभागायु ,
सम त कले टस,
म य दे श।
वषयः दै िनक वेतनभोगी / अ थायी कमचा रय का िनयिमतीकरण।
स दभः- सा. . वभाग का ाप कमांक, एफ 5-3/2006/1/3, दनांक 16 मई, 2007, एवं
समसं यक ाप दनांक 08.2.2008, 06.09.2008
माननीय सव च यायालय ारा करण क. अपील (िस वल) 3595-3612/1999
सिचव कनाटक रा य एवं अ य व उमादे वी एवं अ य के करण म पा रत िनणय दनांक
10 अ ैल, 2006 के आधार पर संदिभत ापन ारा दै िनक वेतन भोगी अ थायी कमचा रय
के िनयिमतीकरण के संबंध म िनदश जार कए गए ह। संदिभत मूल प रप दनांक 16 मई,
2007 क क डका-5.1 म यह ावधान है क ऐसे दै िनक वेतन भोगी कमचार जो 10 वष से
अिधक से िनरं तर सेवारत है क तु इनम पैसे य य को शािमल नह ं कया जाव, जो
यायालय / याियक अिधकरण के आदे श से कायरत हो।
इसी कार क डका 5 (5) िनयिमतीकरण िनयमानुसार वीकृ त िनयिमत पद, जस
वग के िलए र ह एवं जसके व उसी संवग का दै िनक वेतन भागी एवं अ थाई कमचार
जो 10 वष या अिधक से कायरत है , को िनयिमत करने का ावधान है ।
2- रा य शासन ारा अब िनणय िलया गया है क, सामा य शासन वभाग के प रप
दनांक 16 मई, 2007 क क डका 5.1 एवं क डका 5.5 म मूल ावधान के बाद
िन नानुसार पर तुक जोड़ा जावेः-
(1) क डका 5.1 "पर तु जो दै िनक वेतनभोगी कमचार सामा य शासन वभाग के
प रप कमांक एफ 5-4/69-1/वेआ /2000, दनांक 14 फरवर , 2000 एवं समसं यक
प रप दनांक 26 फरवर , 2000 के व यायालय / यायािधकरण के आदे श /
थगन के आधार पर कायरत ह, उ ह िनयिमतीकरण क कायवाह म शािमल कया
जाएगा, बशत वभाग ारा यायालय / यायािधकरण के संबंिधत आदे श को अंितम
प से मान िलया गया है एवं ाधीन आदे श के व कसी यायालय म अपील
आ द क कायवाह ं लं बत नह ं हो।"
(2) क डका 5.5 "पर तु दै िनक वेतनभोगी कमचार जस पद/संवग म कायरत और
उस संवग का पद र न होकर अ य कोई समक पद र ह और वह दै िनक
वेतनभोगी कमचार उस र पद क िनधा रत यो यता धारण करता है तो उस
समक र पद पर िनयिमतीकरण क कायवाह क जाए।"
3-कृ पया उपरो ानुसार दै िनक वेतनभोगी कमचा रय के िनयिमतीकरण के संबंध म
कायवाई सुिन त कर।
(आर.के. गजिभये)
NEUTRAL CITATION NO. 2025:MPHC-JBP:40894
5 WP-5313-2020
उप सिचव
म य प े श शासन
सामा य शासन. वभाग
पृ ां० क, एफ 5-3/2006/1/3 भोपाल, दनांक 29 िसत बर, 2014"
9. From the aforesaid clarification, it is clear that if the same post is not
vacant the employee can be considered on any other vacant post provided the
said post is vacant and employee has the requisite qualification for the same.
In the present case, the post of Cartographer is vacant, the petitioner has the
requisite qualification and the said post is not higher than the post of Library
Assistant Grade-II against which the petitioner is working. Apart from that
this Court vide Annexure P-2 dated 09.01.2013 had clearly directed the
respondents to consider the petitioner against any other equivalent post and
now the petitioner is seeking against lower post for which there is absolutely
no legal hurdle.
10. In view of the above, it is clear that the respondents have erred in
not giving effect to recommendation Annexure P-3 made by the Selection
Committee/Scrutiny Committee.
11. Resultantly, the petition is allowed. The respondents are directed to
give effect to the recommendation Annexure P-3 and regularize the
petitioner on the post of Cartographer in the pay scale of Rs.5200 - 20200/- +
G.P. Rs.1900/-. As the petitioner has already retired during pendency of this
petition, and already worked till the date of retirement, therefore, she would
be entitled to fixation and arrears of salary from date of Scrutiny Committee
meeting i.e. 27.09.2010 onwards till the date of superannuation.
12. Let consequential orders be issued within 45 days. Petition is
NEUTRAL CITATION NO. 2025:MPHC-JBP:40894
6 WP-5313-2020
allowed and disposed of.
(VIVEK JAIN)
JUDGE
rj
