MAHESH KUMAR RATHOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The singular question requires consideration of this Court is whether on classification as permanent employee, the petitioner is entitled to get same pay scale which is granted to a permanent employee in the respondent department. The petitioner was admittedly classified as permanent employee in accordance with rule 2 of the M.P. Industrial Employment (Standing Orders) Rules 1963 (hereinafter called as "the Standing Orders") and, therefore, praying for grant of the said benefits.

(2.) This Court in Engineer-in-Chief, P.H.E.D. and others v. Budha Rao Magarde and others, 2002 1 MPLJ 385 held as under:-

(3.) The judgment in Magarde's case was put to test till Supreme Court. Special Leave Petitions and review petitions filed by the State Government in Magarde's case were dismissed.