AMRITLAL Vs. HIGHER EDUCATION DEPARTMENT

JUDGEMENT

(1.) Petitioner through the counsel. Learned counsel for the petitioner has argued before this Court that the petitioner who is working as a Chowkidar is entitled for benefit of pay scales on the basis of 5th and 6th Pay Commission recommendation. The petitioner's contention is that the petitioner entitled for grant of minimum pay scale, keeping in view executive instruction dated 07/10/2016. He has also stated that the controversy involved in the present case has already been decided by this Court in the case of Paras Rathore & another v. State of M.P. in WP No.5832/2017 . The order passed by this Court on 20/03/2018 and his contention is that the present petition is also disposed of. The order dated 20/03/2018 reads as under:-