GOP SINGH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . Order dated 17 -5 -2010 is being assailed vide this writ petition. By impugned order the petitioner has been relegated to the status of daily wager at Collector's rate from that of daily wager getting minimum of the scale.

(2.) THE impugned order has its genesis in the order passed in Writ Appeal No. 778/2009, decided on 5 -11 -2009. The Writ Appeal was in turn directed against the order in Writ Petition No. 7625/2009(s) decided on 7 -8 -2009 which was the second round of litigation. The first round having attained finality with the passing of order in O.A. No. 3685/1993 when the directions given therein for grant of minimum of the scale culminated in order dated 19 -4 -2004 (Annexure -P/1).

(3.) THAT order dated 24 -7 -2009 came to be assailed by the petitioner which was dismissed on 7 -8 -2009. However, in Writ Appeal the order dated 24 -7 -2009 was set aside in the following term : -