SAHDEV SINGH Vs. STATE OF MP

JUDGEMENT

(1.) PER Sheel Nagu, J. : - 1. This writ appeal under Section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 assails the final order dated 02.12.2006 passed in Writ Petition (S) No.6059/2006, whereby the prayer of petitioner working as Guruji on honorarium in the M.P. Education Guaranteed Scheme for grant of salary at par with the salary enjoyed by Primary School teachers working in the School Education Department based upon the principle of equal pay for equal work, has been rejected.

(2.) LEARNED counsel for rival parties are heard on the question of admission.

(3.) THE State counsel by citing the abovesaid decision in the case of Gopal Chawla submits that the prayer similar to the one made in this petition based upon the principle of equal pay for equal work was rejected and this Court merely directed the Government to consider increase in the quantum of honorarium of persons working as Guruji under the abovesaid Scheme.