Madhya Pradesh High Court
Municipal Corporation Jabalpur vs Rakesh Shukla on 4 April, 2018
THE HIGH COURT OF MADHYA PRADESH
WA-391-2018
(MUNICIPAL CORPORATION JABALPUR Vs RAKESH SHUKLA)
1
Jabalpur, Dated : 04-04-2018
Mr. Anshuman Singh, Advocate for the appellant.
Mr. Deepak Kumar Singh, Advocate for the respondent
No.1/writ-petitioner.
sh Learned counsel for the appellant inter alia argued that the e finding recorded by the learned Single Bench that educational ad qualifications are not required to be seen at the time of regularisation Pr in view of the long experience gained by the daily wage workers on the post runs counter to the judgment of the Supreme Court in a hy Secretary, State of Karnataka and others Vs. Uma Devi and others [(2006) 4 SCC 1]. It is also argued that the regularisation is ad possible only against the posts which are available and not by creating M supernumerary posts.
We find that the arguments require consideration.
of Admit.
rt In the meantime, the operation of the impugned order shall ou remain stayed provided the appellant pays minimum of pay-scale as is available to the regular employees to the writ-petitioner during C pendency of the present appeal, in view of the judgment of the h Supreme Court reported as State of Punjab and others Vs. Jagjit ig Singh and others, (2017) 1 SCC 148.
H
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
C
Digitally signed by CHRISTOPHER
PHILIP
Date: 2018.04.04 22:35:47 -07'00'