DEVI PRASAD SEN Vs. STATE OF MP

JUDGEMENT

(1.) THIS Writ Petition has been filed by the petitioner seeking a direction to the respondents to grant the benefit of the revised remuneration of the post of Sub Engineer and further direction to the respondents to pay arrears of remuneration for the period 2007 to till date.

(2.) The case of the petitioner is that he was an employee of the State Government and after the retirement he was appointed on contract basis on the post of Sub Engineer by order dated 27/6/2007. At the time of appointment, the petitioner was paid salary of Rs.7565/-. The petitioner's contract was renewed from time to time but still he is getting the salary of Rs.7565/-. The further case of the petitioner is that for the contract employees, respondents have fixed the higher remuneration for which the petitioner is also entitled.

(3.) The respondents have filed their reply taking the stand that the petitioner was appointed on the post of Sub Engineer on contract basis in the category of retired employee and he is getting his salary as per the terms of his appointment.