AZAD SINGH BAGHEL Vs. STATE OF MP

JUDGEMENT

(1.) The petitioners befor this Court are teachers working in the Education Department have filed this present writ petition claiming the benefit of regular pay scale from the date of initial date of appointment. THE contention of the petitioners is that other identically placed persons have been granted the benefit by this Court in the case of Damodar Prasad Sharma and others v. State of M.P. and others in WPNo. 2961/2006 (S) vide judgment dated 5th July, 2006.

(2.) Learned counsel for the petitioners as well as the learned counsel appeared for the State have informed this Court that in another identical matter i.e. WP No. 784/2009 (S) has been allowed by this Court directing the State Government to pass appropriate orders, in view of the order dated 11.11.2008 by which a decision has been taken to grant the benefit of regular pay scale subject to final outcome of the petition filed by the State Government before the Hon'ble Supreme Court.