PACHUBAI ATILA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner claiming the kramonnat pay scale in terms of the circulars of the State dated 17/3/1999 and 19/4/1999. The case of the petitioner is that he was appointed as Rasoian and regular pay scale was allowed w.e.f. 26/6/1991 and he is in the work charged and contingency paid establishment and in terms of various judgments of this Court he is entitled for kramonnat pay scale.

(2.) Having heard the learned counsel for the parties and on perusal of record, it isfound that the issue involved in the matter is squarely covered by the judgment of this Court in the matter of Teju Lal Yadav Vs. State of MP and Ors reported in ILR (2009) MP 1326 wherein this Court in the light of the same circulars has considered the issue of grant of krammonat pay scale to the work charged and contingency paid employee and on placing reliance upon the earlier judgment in the matter of K. L. Asre Vs. State passed on 7/11/2005 in Writ Petition(s) 1070/2003 has held as under:

(3.) Since the issue involved in the present case is covered in favour of the petitioner by the above judgment of this Court, therefore, the Writ Petition is disposed of on the same terms and the respondents are directed to extend the same benefit to the petitioner which has been extended to the similarly situated contingency paid employees in the above judgment. Let the said exercise be completed within a period of 6 months from the date of receipt of certified copy of this order.