KANA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners before this Court have filed this present petition for issuance of an appropriate writ, order or direction directing the respondents to pay the minimum of pay scale, as per the recommendation of the 5 th & 6th Pay Commission.

(2.) In the present case, the petitioners' contention is that they were appointed as daily wagers on various dates as mentioned in para 5.4 of the petition under the Narmada Valley Development Authority, which is an instrumentality of the State of Madhya Pradesh and since then, they are continuously working with the respondents. Petitioners have further stated that in case of other employees respondents have granted them minimum of the pay scale, as per recommendation of the 5th and 6th Pay Commission. That in support of their contention, petitioners has filed copy of order dated 10.04.2015 passed in W.P.No.3415/2014 and prays for similar direction. Petitioners' contention is that they are identically placed person like the petitioners & W.P.No.3415/2014, whose names have been mentioned in Annexure-P-1 dated 10.04.2015 and he is also entitled for the same relief.

(3.) On the other hand, learned counsel for the Respondent has argued before this court that the petitioner is not entitled for the regular pay scale but submits that case of the petitioner is identical to the petitioner in W.P.No.3415/2014 decided on 10.04.2015.