STATE OF MADHYA PRADESH Vs. R.D. SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-State of Madhya Pradesh by way of present appeals filed under Article 136 of the Constitution of India has assailed the Judgments and Orders dated 28.04.2017 and 17.09.2019 passed by the High Court of Madhya Pradesh, Principal Seat at Jabalpur in W.P. No. 14940 of 2013 and R.P. No. 1386 of 2018 respectively.

(3.) The respondent no. 2 herein i.e. Government of India, Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training), in exercise of the powers conferred by sub-section 1 of section 3 of All India Services Act, 1951 and in supersession of the Indian Forests Service (Pay Rules 1968) had made the Rules namely the Indian Forests Service (Pay) Rules 2007). The said Rules of 2007 came to be amended by the respondent no. 2 vide the notification dated 27the September 2008.