HALKAIN RAM VISHWAKARMA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission. The petitioners have filed this petition seeking benefit of the order passed by the Division Bench of this Court in Gopal Chawla & Ors. vs. State of M.P. and Others, decided on 15.12.2010 in W.A. No. 596/10.

(2.) Having heard the learned counsel for the parties, it is observed that subsequent to the aforesaid order of the Division Bench, the matter was examined by the State and the claim made by the Gurujis for minimum of the scale that was being paid to regular teachers was rejected. After rejection, another petition was filed by Gopal Chawla before the Gwalior Bench of this Court which was dismissed by the judgment, (Gopal Chawla and Ors. vs. State of M.P. and Othersm, 2012 2 MPLJ 605), in the following terms: -

(3.) It is stated by the learned panel lawyer for the respondent/State that pursuant to the directions issued by the Gwalior Bench, the State has reconsidered the adequacy of the amount of honorarium being paid to the Gurujis and has revised the same.