Babulal Mehar vs The State of Madhya Pradesh

Sujoy Paul, J.—Heard. In this petition, the petitioners have prayed for extension of benefit of judgment of Gopal Chawla, reported in Gopal Chawala and others Vs. State of Madhya Pradesh and others, . By amending the petition, the petitioners have prayed for following relief:-

(III) The respondents be directed to revise the honorarium pay of the petitioners from 3500 to 5500-9000 as they are extending such honorarium to Assistant Teacher, Shiksha Karmi Grade-III.

In Gopal Chawla (supra), this Court has already rejected the claim of grant of pay scale to the petitioners. The claim of parity is also rejected by this Court in Gopal Chawla. The said order of this Court is affirmed in Writ Appeal 53/2012 by Division of this Court and in SLP No. 18579/2012 by Supreme Court on merits.

Considering the aforesaid, the claim for grant of pay scale or parity with Assistant Teacher is rejected.

Learned Government Counsel submits that after the judgment of Gopal Chawla (supra), the respondents have already revised the honorarium. If the petitioners are getting less than that revised amount, they may prefer representations before the authorities, which will be decided.

Considering the aforesaid, this petition is not entertained for claiming the scale at par with Assistant Teacher. However, liberty is reserved to the petitioners to claim the honorarium, which is revised by the State Government after the judgment of Gopal Chawla. With the aforesaid observation, petition is dismissed.

Vs.