RAJKUMAR SILARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Pleadings are complete and parties requested for hearing of the matter finally, therefore, considering the issue involved in these cases, it is heard finally.

(2.) Since in all these petitions similar issue is involved therefore, all these petitions are being heard analogously and are being decided by a common order. For the purpose of convenience, the facts of W.P. No.9480/2017 are being taken into consideration.

(3.) This petition has been filed under Article 226 of the Constitution of India claiming relief therein that by order dated 06.06.2017 (Annexure-P/8), the claim raised by the petitioner No.2 requesting the respondent authorities for granting him the benefit of pay-scale as has been granted by the High Court in W.P. No.16054/2003 (A.L. Thakur and Others Vs. State of M.P. & Others) has been rejected.