PRAMESH KUMAR MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner was initially appointed as a daily-rated employee on the post of Time-keeper in the establishment of Narmada Valley Development Authority (NVDA) and he worked as such till February, 2000, when the services of all daily-rated employees were terminated. Later on, State Government has reinstated all the daily rated employees. The petitioner approached State Administrative Tribunal by way of O.A. No.883/1999. Said O.A. was disposed of vide order dated 15.12.2000 by directing Govt. of M.P. to pay him the minimum of the pay-scale of the post. When above order was not complied, he filed contempt petition. The order of Tribunal was complied by giving benefit of minimum of pay-scale till 31.3.2000. Later on, the NVDA withdrawn the minimum wages by way of circular dated 19.6.2006, against which, various writ petitions were filed before this Court and the matter went up to the apex Court and finally, the apex Court has held that the petitioner and other daily-rated employees are entitled to get minimum of the pay-scale under the principle of "equal pay for equal work".

(3.) The petitioner submitted the representation for grant of the said benefit as same has been granted to one Smt. Rani Gangrade. He again reiterated his grievance by submitting another representation on 13.1.2017. Meanwhile, vide order dated 2.8.2010, he has been appointed as Sub Engineer in Rural Engineering Services (RES) and he gave his joining in RES on 5.8.2010. He was relieved from the NVDA vide relieving order dated 4.8.2010.