MAQSOOD KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief(s):-

(2.) It is the case of the petitioner, that he was appointed with the Education Department in the year 1990. On 28-12-2005 (wrongly mentioned as 28-12-2015 in writ petition), the respondent passed an order making the petitioner as member of work charge and contingency and fixed in the pay scale of 2550.00-3,200.00. Thereafter, by order dated 30-5-2013 (Annexure P/1), the petitioner was regularized in the Work Charge and Contingency Pay and was mentioned that he shall be entitled for minimum pay scale. It is submitted by the Counsel for the petitioner, that similarly placed employees had challenged the order dated 30-5-2013 by W.P. No. 954 of 2015 which was decided by this Court by order dated 14-10- 2019.

(3.) Accordingly, by order dated 14-7-2020, the State Counsel was directed to verify as to whether the case is covered by the aforementioned order or not?