RAKESH KUMAR CHARMAKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals assail the judgement passed by Division Bench of Madhya Pradesh High Court on 2/12/2019 in Writ Appeal No.1486/19 whereby it allowed the appeal filed by Respondent (State of Madhya Pradesh) and held that Appellants are not eligible to get regular pay scale as per circular dtd. 10/5/1984. Further, the Division Bench distinguished their case from that of Ram Naresh Prajapati & Ors vs. State of M.P., Writ Appeal No.197 of 2016 and denied extending the benefit of regular pay-scale to Appellants on the ground of similar facts. The appeal also assails the order passed by Division Bench on 10/12/2021 in Review Petition No. 90/2020 whereby it dismissed the review filed by the appellants.

(3.) The brief facts leading to present appeal are summarised as follows: