Sujoy Paul, J. - (1.)LEARNED counsel for the parties fairly stated that this Court has recently passed the order in Writ Petition No. 2000/2015 (Kaluram Narwariya vs. State of M.P. & others) dated 6.4.2015, which is identical to the present matter and, therefore, this matter may also be disposed of in terms of said order.
(2.)HEARD .
Prayer is reasonable. This Court in WP No. 2000/2015 aforesaid has passed following order: -

"The grievance of the petitioner is that he has been classified as a permanent employee by the employer by order, Annexure P/2. This permanent status is not taken away till date. Despite classifying the petitioner as a permanent employee, he has not been given pay scale attached to the said permanent post. In addition, the petitioner is praying for the benefits of DA, increments, seniority and other benefits.

2. During the course of argument, Shri B.P. Singh relied on a Division Bench judgment passed in Writ Appeal No. 110/2011 and other connected matters, decided on 1.11.2011. It is contended that the Supreme Court affirmed the said order recently on 21.1.2015. It is contended that the respondents shall consider the case of the petitioner in the light of said judgment.

3. Shri Pravin Newaskar, learned Deputy Government Advocate submits that so far the decision of Division Bench and Supreme Court aforesaid is concerned, he is not disputing the legal position. He submits that on facts, every petitioner's case needs to be examined.

(3.)I have heard learned counsel for the parties at length.