STATE OF MADHYA PRADESH Vs. SANJEEV DWIVEDI

JUDGEMENT

(1.) This appeal under Section 2(1) of Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, is directed against the order dated 29.03.2007 passed in Writ Petition 183/2007(s).

(2.) In Writ Petition, the grievance raised by the petitioners (respondents herein), erstwhile employees of the private educational institutions and subsequently absorbed with the State Government, was against the non-grant of proper pay-scale claiming parity with the decision rendered in N.K. Rai & Others Vs. State of Madhya Pradesh in WP.No.6850/2000 decided on 18.11.2005 and thereby they sought direction for grant of similar relief.

(3.) Learned Single Judge vide order dated 29.02007 passed in W.P.No.183/2007(s) while relying upon the decision rendered in N.K. Rai & Others and taking into consideration the claim put forth by the respondents with regard to absorption on the regular pay-scale at par with the government teachers including lecturers, upper division teachers and others posts disposed of the petition upholding the order regarding grant of pay-scale of Shiksha Karmi to the teaching staff and in respect of Librarian, Accountant, Lower Division Clerk and Upper Division Clerk directed respondents (appellants herein) to grant them salary in accordance with the recruitment rules applicable and fix their initial pay as per pay scales provided in the recruitment rules.