GOPAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) SINCE similar and singular question is involved in these matters, with the consent of parties, matters were analogously heard and decided by this common Order.

(2.) THE petitioners were classified as permanent employees. The only question involved in this matter is whether on such classification, they are entitled for regular pay scale of the said post.

(3.) LEARNED counsel for the parties, during course of argument agreed that point involved in this case is no more res integra. Heard. This Court in State of M.P. v. Ram Prakash, reported in 1989 JLJ 36, opined that on getting the status of permanent employee upon classification, employee is entitled to get regular pay scale from the date of classification. The Division Bench in Writ Appeal No. 110/2011 opined as under: