Radheshyam Verma vs The State Of Madhya Pradesh
- Court
- Madhya Pradesh High Court
- Decided on
- 09-04-2026
<div> NEUTRAL CITATION NO. 2026:MPHC-JBP:28044<br /> 1 WP-3641-2020<br /> IN THE HIGH COURT OF MADHYA PRADESH<br /> AT JABALPUR<br /> <br /> BEFORE<br /> HON'BLE SHRI JUSTICE VISHAL DHAGAT<br /> th<br /> ON THE 9 OF APRIL, 2026<br /> WRIT PETITION No. 3641 of 2020<br /> RADHESHYAM VERMA AND OTHERS<br /> Versus<br /> THE STATE OF MADHYA PRADESH AND OTHERS<br /> Appearance:<br /> Shri Om Prakash Dwivedi - Advocate for petitioner.<br /> Shri Kamal Singh Baghel - Govt. Advocate for respondent-State.<br /> Shri Anand Yadav - Advocate for respondent no.7.<br /> ORDER<br /> Petitioners have filed this writ petition under Article 226 of <br /> Constitution of India making a prayer to issue direction to respondents-<br /> authorities to consider them for grant of permanent status.<br /> 2. Counsel appearing for petitioners submitted that petitioners were<br /> engaged on contract basis vide order dated 10.07.2009. Appointment order<br /> was issued on 30.07.2009. Thereafter services of petitioners were continued<br /> by respondent-department and they are still working with them. It is<br /> submitted that State Government has formulated the policy for classifying<br /> employees as 'permanent' and grant them minimum of the pay scale<br /> admissible to their posts. It is submitted that said benefit may also be granted<br /> to petitioners. Respondents are violating Article 14 & 16 of the Constitution<br /> of India and exploiting positions of petitioners in not classifying them and<br /> Signature Not Verified<br /> Signed by: NEETI TIWARI<br /> Signing time: 10-04-2026<br /> 16:27:38<br /><br /> NEUTRAL CITATION NO. 2026:MPHC-JBP:28044<br /> 2 WP-3641-2020<br /> paying them less salary. <br /> <br /> 3. Govt. Advocate for respondent-State submitted that State Govt. has<br /> formulated a policy dated 07.10.2016. Policy was formulated to give benefit<br /> to those daily wagers who could not be regularized in service. As per policy,<br /> daily wagers are to be classified as 'skilled', 'semi-skilled' and unskilled'<br /> workers. Such daily wagers, who are working with respondent-department<br /> since last 10 years, are to be given the benefit. It is submitted that said<br /> benefit is not available to those workers who are engaged on contract basis<br /> or are outsourced or they are employed temporarily. It is submitted that<br /> considering aforesaid conditions, benefit of classification has not been<br /> extended to petitioners. There is no illegality in order passed by respondents-<br /> authorities. Reasoned order has been passed, therefore, no interference is<br /> called for in writ petition.<br /> 4. Heard learned counsel for parties.<br /> 5. On going through the facts and circumstances of the case, it is found<br /> that though petitioners were employed on contract basis for a limited term<br /> but their contract has been extended by State Government from time to time.<br /> Now petitioners are working for about 16 years or more with the State<br /> Government. They were not classified as 'skilled', 'semi-skilled' and<br /> unskilled' workers and benefit of permanent status is denied to them as they<br /> are contract employees. Policy dated 07.10.2016 was formulated by State<br /> Government so that employees who cannot be regularized in service for want<br /> of sanction and vacant post, can be given benefit of classification and they<br /> can be paid salary minimum of the pay scale admissible to them so that an<br /> Signature Not Verified<br /> Signed by: NEETI TIWARI<br /> Signing time: 10-04-2026<br /> 16:27:38<br /><br /> NEUTRAL CITATION NO. 2026:MPHC-JBP:28044<br /> 3 WP-3641-2020<br /> employee will have decent living condition. Circular of 07.10.2016 is a<br /> <br /> master stroke of State Government, which is consistent with Article 38, 39(a)<br /> and 43. Aforesaid articles are quoted as under :<br /> 38. (1) The State shall strive to promote the welfare of the<br /> people by securing and protecting as effectively as it may a social<br /> order in which justice, social, economic and political, shall inform<br /> all the institutions of the national life.<br /> (2) The State shall, in particular, strive to minimize the<br /> inequalities in income, and endeavor to eliminate inequalities in<br /> status, facilities and opportunities, not only amongst individuals<br /> but also amongst groups of people residing in different areas or<br /> engaged in different vocations.<br /> 39. The State shall, in particular, direct its policy towards<br /> securing--<br /> (a)that the citizens, men and women equally, have the right<br /> to an adequate means to livelihood;<br /> x x x<br /> 4 3 . The State shall endeavour to secure, by suitable<br /> legislation or economic organisation or in any other way, to all<br /> workers, agricultural, industrial or otherwise, work, a living wage,<br /> conditions of work ensuring a decent standard of life and full<br /> enjoyment of leisure and social and cultural opportunities and, in<br /> particular, the State shall endeavour to promote cottage industries<br /> on an individual or co-operative basis in rural areas.<br /> Signature Not Verified<br /> Signed by: NEETI TIWARI<br /> Signing time: 10-04-2026<br /> 16:27:38<br /><br /> NEUTRAL CITATION NO. 2026:MPHC-JBP:28044<br /> 4 WP-3641-2020<br /> 6. In view of above, since petitioners are being engaged repeatedly by<br /> <br /> the State Government on contract basis which shows that there is constant<br /> requirement of services of petitioner by the State Government. Petitioner<br /> cannot be given less wages from other persons and denied adequate means of<br /> livelihood, economic justice and decent standard of life. Petitioner ought to<br /> have been given benefit of circular dated 07.10.2016 classifying and granting<br /> permanent status like any other daily wager. There is no rational in not<br /> giving benefit of circular dated 07.10.2016 to 'contract', 'outsourced' and 'part<br /> time' workers engaged by the State Government, if they are consistently<br /> being engaged by the State Government for more than 10 years, then said<br /> workers are also required to be given benefit of classification and are to be<br /> paid minimum of wages of the pay scale admissible to their posts. <br /> 7. Resultantly, writ petition filed by petitioner is allowed. Respondents<br /> are directed to pass orders classifying petitioners in accordance with circular<br /> dated 07.10.2016 and extend all consequential benefits available to them.<br /> 8. With aforesaid, writ petition is allowed and disposed of.<br /> 9. Certified copy as per rules.<br /> (VISHAL DHAGAT)<br /> JUDGE<br /> nd<br /> <br /> Signature Not Verified<br /> Signed by: NEETI TIWARI<br /> Signing time: 10-04-2026<br /> 16:27:38</div>