BABULAL Vs. COMMISSIONER, MUNICIPAL CORPORATION, DEWAS

JUDGEMENT

(1.) Heard finally with consent.

(2.) It is pointed out that both these writ petitions involve same issue on the identical fact situation, therefore, they are being decided by this common order.For convenience the facts have been noted from WP No.7101/2014.

(3.) This writ petition has been filed by the petitioner claiming the regular salary and arrears with effect from 29/1/1996 till 2011.In brief, the case of the petitioners is that they were initially appointed as daily wager and they had approached the Labour Court for the purpose or Classification as permanent employee and had succeeded before the Labour Court, but in writ petition only the Classification as permanent was set aside and now they have been subsequently regularised in the year 2012 and granted the regular scale with effect from 2012, but since the earlier award of the labour Court in respect of difference of salary still subsists, therefore, they are entitled for the regular salary and arrears with effect from 1996.