VIKAS NIGAM Vs. BRIJENDRA KUMAR BHARGAV

JUDGEMENT

(1.) This order shall also govern the disposal of CONC. No.516/2011 (Brijendra Kumar Bhargava & Others Vs. Shri Dr. R.K. Gupta & Others), Writ Petition No.11357/2015 (Bundel Singh Gurgar & Others Vs. M.P. Rajya Beej Evam Farm Vikas Nigam & Others), Writ Petition No.20271/2015 (Surendra Singh Raghuvanshi & Others Vs. M.P. Rajya Beej Evam Farm Vikas Nigam & Others), Writ Petition No.10011/2016 (Halkeveer Singh Kushwaha Vs. M.P. Rajya Beej Evam Farm Vikas Nigam & Others) and Writ Petition No.16352/2016 (Suresh Kumar Dwivedi & Others Vs. M.P. State Seed and Farm Development Corporation Ltd. & Others) as controversy involved in all the matters are identical. For the sake of convenience and disposal of the present controversy, we have noticed the facts from Writ Appeal No.424/2010.

(2.) This is an intra-Court appeal under Section 2 of M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 arising out of the order dated 24 th of November, 2009 passed by learned Single Judge in Writ Petition No.4731/2000 whereby the writ petition filed by respondents No.1 to 4 was allowed and they were directed to give the benefit of the pay scale prescribed for Junior Accountants.

(3.) Submission of learned counsel for the appellants is that the learned Single Judge fell into manifest error in law in presuming that the nature of work, duty and responsibility of Junior Production Assistants and Junior Accountants is identical and therefore, both the posts are of the same grade and therefore, the occupants are entitled to similar pay scale.