STATE OF MADHYA PRADESH Vs. MOHANLAL CHOUHAN

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this writ petition the petitioner/State of M.P. has challenged the award of the Labour Court dated 25.10.2013 passed in Case No.5/2013 ID (Reference).

(3.) In brief, the case of the respondents before the Labour Court was that they were initially appointed as Pump Attendant, Labourer and Chowkidar etc. w.e.f. 1989, 1985 and 1978 and in the year 2000 they were classified as permanent under the M.P. Standing orders but they were not given the regular payscale.