RAVINDRA KUMAR SAXENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has been classified as permanent by an order dtd. 7/2/2004 (Annexure-P/2) and his grievance is that he has not been paid minimum of the pay scale without increments by the respondents.

(2.) Learned counsel for the petitioner has placed reliance upon a judgment delivered by the Apex Court in the case of Ram Naresh Rawat Vs. Ashwini Devi and others reported (2017) 3 SCC 436 : 2017 (153) FLR 609 wherein it has been held as under :

(3.) Learned Panel Lawyer has not disputed aforesaid judgment.