STATE OF MADHYA PRADESH Vs. SEEMA SHARMA

JUDGEMENT

(1.) Leave granted. This appeal is against a judgment and order dtd. 10/8/2016 passed by the Division Bench of the High Court of Madhya Pradesh (Indore Bench) dismissing Writ Appeal No. 301/2016 and upholding the order dtd. 9/2/2016 passed by the Single Bench allowing Writ Petition No. 14027/2010 filed by the respondent and directing the Appellants to grant the Respondent-Writ Petitioner the benefit of the University Grants Commission scale of pay from the date of her initial appointment.

(2.) By an order No./EXT/91 Order No.480 dtd. 27/3/1991, the Respondent was appointed to the post of Librarian-cum-Museum Assistant, Government Dhanvantri Ayurvedic College, Ujjain, in the pay scale of Rs.950.0025-1000-30-1210-40-1530 along with prevailing dearness allowance from the date of joining. The basic pay of the Respondent-Writ Petitioner was fixed at Rs.950.00.

(3.) The Respondent-Writ Petitioner was appointed on probation for a period of one year. The respondent successfully completed her probation and was duly confirmed in service.