MANSHARAM Vs. PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) Heard.

(2.) The case of the petitioner is that he is working for last 30 years in the respondent department as a daily wager and has not been extended the benefit of 5th and 6th pay scale.

(3.) Learned counsel for petitioner submits that the issue involved in the present case is squarely covered by the order of this court dated 10/4/2015 passed in WP No. 3415/2014 in the matter of Sunil Kumar Daya v/s. State of MP and others.