CHAMPA SONI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE applicant has filed this petition with a prayer that the services of the applicant be counted from the date of her appointment i.e., 28 -7 -62 under the provision of M.P. Civil Services Rules, Rule -12 and she be paid retiral benefits for the service of 34 years along with 12% interest of pension and gratuity.

(2.) THE contention of the applicant is that the applicant was appointed as trained 'Dai' in Integrated Women and Child Development Project. The applicant was given benefit of revised payscale and the applicant was promoted to the post of Gram Sevika on 1 -8 -67. The applicant was sent for training and was promoted as trained Bal Sevika in the year 1971. She was granted regular increments. The applicant was posted at Narayanpur continuously from 19 -11 -80 to 19 -11 -82. The services of the applicant were absorbed vide order dated 2 -6 -83 Annexure A -2 in the post of Gram Sevika. After absorption the applicant was promoted and was posted as trained Gram Sevika. The applicant was again promoted in the year 1988 and was posted as Supervisor. Her pay was fixed vide Annexure A -3 and the applicant retired on 30 -6 -97 vide Annexure A -4. The service book of the applicant was prepared on 26 -7 -62.

(3.) THE last contention of the applicant is that Rule 27 of M.P. Civil Services Pension Rules, 1976 has not been followed fully, hence the applicant has filed this petition.