PRAVEENPAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner before this Court has filed this present petition for issuance of an appropriate writ, order or direction directing the respondents to regularise the petitioner in Adhyapak cadre and pay the minimum pay scale also.

(2.) LEARNED GA has drawn the attention of this Court towards a judgment delivered by the Gwalior Bench of this Court in the case of Gopal Chawala and Ors. Vs. State of M.P. & Ors. reported in 2012(2) MPHT 215 and her contention is that the controversy involved in the present case stands concluded by the aforesaid judgment delivered by the Gwalior Bench.

(3.) NOT only this, the State Government in response to the judgment delivered by the Gwalior Bench, has enhanced the honorarium from Rs.2500 to 3600, vide circular dated 1.10.12 and, therefore, this Court is of the considered opinion that no further orders are required to be passed in the matter as the honorarium has already been enhanced, vide circular dated 1.10.12. In case, the petitioner has not received the honorarium at enhanced rate, he shall be entitled for the honorarium at enhanced rate by virtue of notification dated 1.10.12. With the aforesaid, the writ petition is disposed of. No order as to costs.