SANJU BHAVSAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Vide order dated 01.10.2018 passed in Writ Petition No.4964/2018 and other connected matters, thirty six writ petitions of similar nature have been dismissed by the writ Court. The relevant part of the order passed by the writ Court is reproduced below:

(2.) Against the aforesaid dismissal of the writ petitions, writ petitioners preferred writ appeals and vide order dated 02.08.2019 all the appeals have been dismissed by the Division Bench of this Court. The operative paras of the order is reproduced below:

(3.) In the considered opinion of this Court, as no statutory provision of law has been pointed by the appellant and as the appellant is not a regular employee who is entitled for grant of regular pay-scale, the question of granting him relief and setting the order passed by the learned Single Judge dated 01.10.2018 does not arise.