MUNNA LAL SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of parties, this petition is disposed of finally.

(2.) The petitioner seeks directions to the respondents to grant the benefit of minimum pay scale to the petitioner as laid down by the Apex Court in the case of Ram Naresh Rawat vs. Ashwani Rai (2017) 3 SCC 436. The respondents are not extending the benefit, in spite of the fact that he has been classified as permanent employee.

(3.) It is submitted by the counsel for the petitioner that identical petitions have already been disposed of by the Co- ordinate Bench of this Court by order dated 5.9.2018 passed in W.P. No.20650/2018, relevant portion whereof reads as under: