UMESH KUMAR SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE grievance of the petitioners is that they were selected for appointment under the Work Charged Contingency Establishment, on contingency post of Chowkidar sanctioned, after due process of selection but have not been extended the benefit of the regular pay scale.

(2.) A demand to this effect was made but since nothing was done, the petitioners have come before this Court.

(3.) IT is thus contended that the writ petition is misconceived and is liable to be dismissed. A rejoinder has been filed by the petitioners and they have also amended the writ petition. Despite amendment in the writ petition, no additional return has been filed by the respondents though opportunity was granted by this Court.