ALBEL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition has been filed u/Art. 226 of the Constitution prays for the following reliefs:-

(2.) Petitioner submits that despite having been classified as a permanent employee vide Annexure P/5 passed by the Executive Engineer, PWD, Division Gwalior, no benefit of regular pay scale has been extended to him.

(3.) The law in regard to the benefits flowing from an order of classification is now settled in view of the decision of Apex Court in the case of Ram Naresh Rawat v. Ashwini Ray reported in 2017 (Vol 3) SCC 436, relevant extract of which is reproduced below for convenience and ready reference: