State of MP vs Sheetal Prasad Jain and Others

Heard on IA 3503/12 an application for condonation of the delay in filing of this writ appeal. There is a delay of 416 days in filing of this appeal. However, looking to the facts of the case and the fact that we have considered the merits of the appeal, we allow the application and condone the delay in filing of the present appeal. Heard on admission.

The learned Single Judge has allowed the writ petition filed by the respondents on the ground that the controversy raised in the writ petition was already covered by order passed in the case-Prakash Verma and others vs. Union of India and others, WP 1699/2001 decided on 19/1/2006 at Gwalior. We have also perused the order passed by this Court in the case of Prakash Verma (supra). Detailed reasons have been assigned in the aforesaid order to the effect that the employees of Janpad Panchayats are entitled to the benefit of Fifty Pay Commission. We are in agreement with the reasonings assigned in the aforesaid order. It is further informed by the learned counsel for the respondents that employees of other Janpad Panchayats in the State are getting the benefit of Sixth Pay Commission. It is also a fact that the Janpad Panchayat has not filed any appeal assailing the impugned order passed by the learned Writ Court. In this view of the matter, in our opinion, there is no merit in this appeal. It is hereby dismissed.