STATE OF MADHYA PRADESH Vs. PARMESHWAR

JUDGEMENT

(1.) THIS appeal is directed against an order dated 15.05.2012 passed in Writ Petition No.3348/2012, by which a writ petition preferred by the respondent was allowed. The learned Single Judge quashed the order dated 27.02.2012 and directed the appellants herein to make payment of salary and other benefits which are payable to "regular employee".

(2.) AT the outset, we have noticed that connected Writ Appeal Nos. 370, 371, 378 and 379 of 2012 have already been disposed of by passing following order on 26.09.2012: -

(3.) THE learned Single Judge quashed the order and directed payment of salary and other benefits which were payable to other regular employee. It is submitted by the learned counsel for the appellants that the respondent is entitled for the aforesaid benefit but as of permanent employee and not as a regular employee as he was not regular employee but because of the earlier round of litigation he was treated as permanent employee. As the aforesaid position is not disputed by the learned counsel for the respondent, we find that the respondent is entitled for the monetary benefits as of permanent employee. It is also not disputed that the respondent shall not be entitled for monetary benefits as of regular employee.