KESAR SINGH Vs. SECRETARY STATE OF M.P.

JUDGEMENT

(1.) HEARD . Petitioner has filed this writ petition and his grievance is that even though he is working on the post of Gurujis, only Honorarium is being paid to him although work of Assistant Teacher/Shiksha Karmi is being taken from him.

(2.) INTER alia contending that the petitioner be granted the same benefit as is being granted to Assistant Teacher/Shiksha Karmi Grade III, this writ petition is filed.

(3.) FROM the records, it is seen that in case of Gopal Chawala (supra), Division Bench of this Court has passed the following Order: