The 2016 Government-Employee Circular Does Not Apply to Rogi Kalyan Samiti Appointees.

The appellant was engaged as a temporary Swachhak by the Rogi Kalyan Samiti at a Community Health Centre in 2002.

After pursuing claims for minimum wages and filing a proceeding under the Minimum Wages Act, he alleged that his services were orally terminated on 15 May 2025.

He challenged the rejection of his representation seeking reinstatement and back wages in a writ petition, which the Single Judge dismissed.

In appeal, he claimed, among other things, the benefit of the Circular dated 7 October 2016.

Whether the Circular dated 7 October 2016 applied to the appellant, who was engaged by a Rogi Kalyan Samiti.

Whether the Single Judge’s order dismissing the writ petition warranted interference in the writ appeal.

The appeal was brought under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005.

The Court held that the Circular dated 7 October 2016, applicable to Government Departments, did not extend to private institutions or employees appointed in a Jan Bhagidari Samiti.

It relied on the Division Bench decision in State of M.P. and Rajiv Singh and others, Writ Appeal No. 1674 of 2026, decided on 25 August 2026, which held that the Circular did not apply to employees appointed in a Jan Bhagidari Samiti.

The appellant’s engagement was by a Rogi Kalyan Samiti, which the Court found was not a statutory body.

Applying the cited Division Bench decision, the Court concluded that the Circular did not govern his engagement.

On that basis, it found no ground to interfere with the Single Judge’s dismissal of the writ petition.

The judgment did not separately determine the appellant’s other pleaded claims concerning retrenchment, victimisation, or minimum wages.