AIROnline 2020 MP 415

Madhya Pradesh High Court

Hon'ble Judge(s): Sanjay Yadav, Atul Sreedharan , JJ

Constitution of India , Art.16— Salary - Claim for - Rejected on ground that petitioner is not Govt. employee and he was appointed as Peon without following prescribed procedure though there was no sanctioned or vacant post available in School - As petitioner has already been paid remuneration by Principal from his own account - No interference required. (Para 5)