MPSRTC Vs. ABDUL RAHIM KHAN

JUDGEMENT

(1.) THIS is a petition under Articles 226 and 227 of the Constitution of India. This arises out of the following facts.

(2.) THE workman respondent No. 1 filed a petition seeking classification as Booking Agent. This classification is being sought not at the initial stage but at promotional stage.

(3.) IT may he seen that the question as to whether the workman is entitled to classification at a stage which is not the initial stage was examined by a Full Bench of this Court in M.P. No. 527/90 (M.P. State Road Transport Corporation v. Narayan Singh Rathore and others) decided on 17.8.1994. It was observed that classification can be done at the initial stage. However, a direction was given that the period during which the workman discharged the duties attached to the higher post, he shall be paid emoluments attached to the higher post.