D.K.RAJAK Vs. STATE OF MP

JUDGEMENT

(1.) HEARD Shri Mahesh Shukla, learned counsel for the petitioner on the question of admission.

(2.) THE petitioner, who is holding the post of Guruji, has filed this petition being aggrieved by order dated 02.04.2012 passed by the respondent no. 2 Collector, Singrouli whereby the representation of the petitioner seeking appointment, pay scale and other benefits that are given to Assistant Teacher/Shiksha Karmi on the strength of the decision of the Division Bench, Gwalior of this court in the case of Gopal Chawla in W.A. No. 596/10 decided on 15.12.2010, has been rejected.

(3.) I have heard the learned counsel for the petitioner at length. It is observed that the petitioner had previously approached this court by filing W.P. No. 18676/2011 claiming similar relief which was disposed of by this court on 14.11.2011 by observing that the Division Bench of this court in W.A. No. 596/10 had only observed that this court has no power under Article 226 of the Constitution of India to legislate, therefore, the grievance of the petitioner be looked into by the respondents/authorities.