DAYARAM Vs. STATE OF M P

JUDGEMENT

(1.) REGARD being had to the similitude in the controversy involved in the matter, the above mentioned cases were heard analogously together and a common order is being passed. The fact of W.P. No.2723/11 (s) are being narrated as under : 1. The petitioner before this court has filed the present petition being aggrieved by non-grant of minimum of pay scale as revised under the recommendations of 6th Pay Commission. The petitioner was serving the department as a daily wager and by an order dated 2.11.10, he was granted minimum of the pay scale under the pay scale of Rs.2550-3200/-. Learned counsel has drawn the attention of this court towards an order dated 3.7.12 passed in W.P. No.5332/10(s) in the case of Kishori Lal Prajapati and Others Vs. State of M.P. & Ors. and his contention is that a similar controversy has been decided by this court.

(2.) THIS court has carefully gone through the aforesaid order dated 3.7.2012 and paragraphs 7, 8 and 9 reads as under :-