Ravi Thakur And Another vs State Of Mp & Ors

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 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.

[7] With the above direction, petition is partly allowed. No order as to costs. â€​

Learned Govt. Advocate has fairly stated before this Court that the petitioners' case is also covered by the virtue of the aforesaid circular. Resultantly,

the writ petition stands allowed. The judgment delivered in the aforesaid case shall be applicable mutatis mutandis

in present case also.

With the aforesaid, the present petition stands disposed of.

Certified copy as per rules.