MAYA RAM SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) The grievance of the petitioner is that he has been classified as a permanent employee by the employer by order dated 27.11.2004. This permanent status is not taken away till date. Despite classifying the petitioner as a permanent employee, he has not been given pay scale attached to the said permanent post. In addition, the petitioner is praying for the benefits of DA, increments, seniority and other benefits.

(3.) This Court has recently passed the order in Writ Petition No. 2000/2015 (Kaluram Narwariya vs. State of MP and ors.) dated 6.4.2015, which is identical to the present matter and, therefore, I deem it proper to dispose of this matter in terms of said order. The order in Kaluram Narwariya (supra) reads as under: -