RAGHUNATH Vs. STATE OF M.P.

JUDGEMENT

(1.) Writ jurisdiction of this court u/Art. 226 of the Constitution is invoked claiming the following reliefs:-

(2.) The basic grievance of the petitioner is that despite being classified as a permanent employee vide order dated 29/1/2007 the petitioner still continues to receive daily wages which is less than the minimum stage of regular pay-scale without increments.

(3.) The pecuniary entitlement of daily wager after being classified as permanent employee is no more res integra in view of the decision of the Apex Court in Ram Naresh Rawat Vs. Sri Ashwani Ray and Ors. reported in (2017) 3 SCC 436 in which it is held thus:-