BABULAL MEHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD . In this petition, the petitioners have prayed for extension of benefit of judgment of Gopal Chawla, reported in : 2012(2) MPLJ 605. By amending the petition, the petitioners have prayed for following relief: -

(2.) IN Gopal Chawla (supra), this Court has already rejected the claim of grant of pay scale to the petitioners. The claim of parity is also rejected by this Court in Gopal Chawla. The said order of this Court is affirmed in Writ Appeal 53/2012 by Division of this Court and in SLP No. 18579/2012 by Supreme Court on merits.

(3.) LEARNED Government Counsel submits that after the judgment of Gopal Chawla (supra), the respondents have already revised the honorarium. If the petitioners are getting less than that revised amount, they may prefer representations before the authorities, which will be decided.