PARAS Vs. HIGHER EDUCATION DEPARTMENT

JUDGEMENT

(1.) THE petitioners have filed the present petitionseeking direction to the Respondents for grant of benefit of the 5th and 6th pay scale at par with the other similarly situated daily wager persons working in the Narmada Valley Development Department.

(2.) According to the petitioners their case has been forwarded by the Principal to the Commissioner, Higher Education for the purposes of regularization also.

(3.) After the notice in this petition, the Respondents filed the return by submitting that initially the appointment of the petitioners are not in accordance with law and against the vacant post, therefore, they cannot claim to seek regularization. They are also not entitled for regular pay scale and the pay revision as per recommendation of 5 th and 6th pay commission.