A Vs. B

JUDGEMENT

(1.) HEARD . This writ appeal has been filed by the appellants/State against the order dated 14 -12 -2011, passed by the learned Single Judge in W.P.No.8243/2011(s).

(2.) THE respondent employee filed a petition before the writ Court claiming pay scale of the post on which he has been classified as permanent employee. He pleaded that he was classified as permanent employees as per the statutory provisions of M.P. Standing Standard Orders, however, he had not been paid the pay scale of the post on which he was classified. The learned Single Judge after considering the various judgments of this Court has held that the respondent employee is eligible to receive the pay scale after his classification.

(3.) RECENTLY , before the Division Bench of Main Seat at Jabalpur, the State Government has also filed bunch of writ appeals arising out of the same issue, which have also been dismissed vide order dated 1 -11 -2011. In one of the Writ Appeals i.e. W.A.No.1266/2010 (State of M.P. & Others Vs. Madan Singh Kushwah), the Division Bench of this Court has held as under : -