STATE OF M.P. Vs. MAHARAJ SINGH

JUDGEMENT

(1.) This petition under Article 226/227 of the Constitution of India has been filed challenging the order dated 5.11.2016 passed by Labour Court No.1, Gwalior in Case No.COC/70/F/ID Act/2016 by which it has been directed that as the respondent was classified w.e.f. 1.7.1988, therefore, he is entitled for receiving the benefits of regular pay scale and other consequential benefits and, accordingly, it has been directed that the petitioner shall pay an amount of Rs.11,59,036/- by way of difference in pay.

(2.) It is submitted by the counsel for the petitioners that the Supreme Court in the case of Ram Naresh Rawat v. Ashiwini Ray and Others, reported in (2017) 3 SCC 436 has held as under:-

(3.) Thus, it is clear that the respondent is only entitled for minimum pay scale without any increments.