Madhya Pradesh High Court
Municipal Corporation Jabalpur vs Narendra Kumar Mishra on 18 May, 2018
THE HIGH COURT OF MADHYA PRADESH
WA-655-2018
(MUNICIPAL CORPORATION JABALPUR Vs NARENDRA KUMAR MISHRA)
1
Jabalpur, Dated : 18-05-2018
Mr. Anshuman Singh, Advocate for the appellants.
Learned counsel for the appellants inter alia argued that the
finding recorded by the learned Single Bench that educational
qualifications are not required to be seen at the time of regularization
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in view of the long experience gained by the daily wage workers on
e
the post runs counter to the judgment of the Supreme Court in
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Secretary, State of Karnataka and others Vs. Uma Devi and
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others [ (2006) 4 SCC 1]. It is also argued that the regularisation is
possible only against the posts which are available and not by creating
a
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supernumerary posts.
We find that the argument require consideration.
ad
Admit.
M
In the meantime, the operation of the impugned order shall
remain stayed provided the appellants pay minimum of pay scale as is
of
available to the regular employees to the writ petitioner during
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pendency of the present appeal, in view of the judgment of Supreme
ou
Court reported as State of Punjab and others Vs. Jagjit Singh and
others, (2017)1 SCC 148.
C
To be heard with W.A. No.391/2017.
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ig
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
H
CHIEF JUSTICE JUDGE
mrs. mishra Digitally signed by DEEPA MISHRA Date: 2018.05.18 23:22:04 -07'00'