ARVIND Vs. STATE OF M.P. AND ANOTHER

JUDGEMENT

(1.) THE petitioner has filed the present petition being aggrieved by the order dated 07.04.2016 by which he has been classified as permanent employee against the post of daily wager Time Keeper.

(2.) According to the petitioner he was appointed as daily rated employee in the establishment of Water Resource Department. He approached the Labour Court by way of Case No.692/1998 seeking declaration of classification as permanent employee. By award dated 03.11.1999 the Labour Court directed the Respondents to classify the petitioner on the post of Time Keeper from the date two years prior to 10.11.1998. Being aggrieved by the aforesaid order, the Chief Engineer, Water Resource Department challenged the same before the Industrial Court; High Court as well as before the Apex Court and the appeal, writ petition and SLP have been dismissed respectively and the order of Labour Court dated 03.11.1999 has attained finality.

(3.) In compliance of the order, vide order dated 07.04.2016 the Respondents has classified him as permanent daily rated Time Keeper w.e.f. 10.11.1996 and started paying minimum salary in the pay scale of Rs. 5200 + Grade Pay 1800 as per the recommendation of 6th Pay Commission in contingency paid establishment. According to the petitioner he is liable to be treated as Time Keeper under the permanent establishment.