TILAK SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition has been filed challenging the order dtd. 19/4/2021 passed by respondent No. 3, whereby representation submitted by the petitioner in compliance of the order passed by this Court dtd. 19/4/2021 in W.P. No. 1539/2020 has been rejected on the ground that during the examination of the legacy of the appointment order of the petitioner, the permanent classification was not found to be intact because the permanent classification order was canceled in the year 2011 itself.

(2.) It is pointed out that the issue involved is squarely covered and settled by Hon'ble Supreme Court in the case of Ram Naresh Rawat Vs. Ashwani Naik and others, (2016) 8 SCC 733 and considering the aforesaid judgment, several petitions have been disposed of by the Hon'ble Supreme Court even by Division Bench of this Court.

(3.) Considering the aforesaid analogy and orders passed by several benches of this Court in several writ petitions, this Court has passed W.P. No. 4018/2020 in the case of S. Kamta Prasad Vs. State of M.P. and others decided on 26/8/2021, wherein a bunch of petitions was decided and it was observed that the law with respect of classification of employees have been settled up to the Hon'ble Supreme Court.