R.N.KAWADKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up through video conferencing.

(2.) The petitioner has called in question the notification dated 11-6-2007 (Annexure P-2) by which the benefit of Kramonnati has been extended to the Work-charged and Contingent Service employees with effect from 1-4-2007 branding the same as arbitrary, illegal and discriminatory and seeks modification making it applicable to him at par with regular employees.

(3.) The petitioner herein joined as Progressman in the Water Resources Department on 16-6-1980 in the pay-scale of Rs.45-120/- which has been revised under pay revisions finally to Rs.2,750-4,400/-. It is the case of the petitioner that during 28 years of his service he has not been granted promotion / up-gradation and therefore as per the recommendations of the Fifty Pay Commission, the then undivided State of Madhya Pradesh introduced ACP (Kramonnati Scheme) for its employees vide circular dated 17-3-1999/19-4-1999 and according to these circulars, the petitioner is entitled to get first Kramonnati in the higher pay scale of Rs.3,050-4,590/- on completion of 12 years of service with effect from 16-6-1992 or at least from 19-4-1999 and second Kramonnati in the subsequent higher pay scale of Rs.3,500- 5,200/- on completion of 24 years of service i.e. with effect from 16-6- 2004, but the Government has taken a decision vide circular Annexure P-2 to extend the said benefit with effect from 1-4-2007. It is the further case of the petitioner that he had earlier filed W.P.(S) No.4357/2008 and this Court by order dated 8-8-2008 has directed to make representation which the petitioner has made and which has been rejected by order dated 20-1-2009 (Annexure P-6) leading to filing of this writ petition.