KRISHAN CHANDRA SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) Pleadings reveal that the petitioners were initially engaged on daily wages between the year 1989 to 1993 without following any due process of recruitment. There were many more like the petitioners working on daily wages and had approached Labour Court for permanent classification. In some cases, orders for permanent classification was passed. The State Government in order to have a uniform policy as is evident from the communication dated 16.7.1997 (Annexure P/3) took a policy decision to create 342 post of Sub-Engineer (Civil) as dying cadre to accommodate the Sub-Engineers on daily wagers by causing amendment in Madhya Pradesh Public Works Department (Non-Gazetted) Class III Recruitment and Service Rules, 1972.

(3.) Consequently, decision was taken on 13.10.2009 of appointing the petitioners and the like as Sub-Engineer (Civil) in Revised Pay Scale-PB-2-Rs.9000-34800 + Grade Pay Rs.3200.