LAWS(MPH)-2012-10-250

SANJAY SHARMA Vs. STATE OF M.P. & ORS.

Decided On October 16, 2012
SANJAY SHARMA Appellant
V/S
State of M.P. and Ors. Respondents

JUDGEMENT

(1.) THE petitioner before this court has filed the present petition being aggrieved by non -grant of minimum of pay scale as revised under the recommendations of 6th Pay Commission. The petitioner was serving the department as a daily wager and he was granted minimum of the pay scale under the pay scale. Learned counsel has drawn the attention of this court towards an order dated 3.7.12 passed in W.P. No. 5332/10(s) in the case of Kishori Lal Prajapati and Others Vs. State of M.P. & Ors. and his contention is that a similar controversy has been decided by this court. This court has carefully gone through the aforesaid order dated 3.7.2012 and paragraphs 7, 8 and 9 reads as under : -