TEJ SINGH RATHORE Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner before this Court a Panchayat Karmi posted as Panchayat Secretary at Gram Panchayat, Amleta, District Ratlam has filed this present petition claiming honorarium, as fixed by the State Government and as revised from time to time by the State Government in respect of Panchayat Karmies.

(2.) The contention of the petitioner is that initially a sum of Rs. 500/- was fixed as honorarium. THEreafter the same was revised from Rs. 500/- to Rs. 1,000/- by an order dated 17.8.1998/14.8.1998. THE petitioner has further stated that subsequently the same was revised with effect from September 23,2003 to Rs. 1,250/- and with effect from 1.4.2006, the same was revised to Rs. 1,600/-. THE petitioner's contention is that by virtue of the executive instructions issued by the State Government from time to lime, he is entitled for revision of honorarium.

(3.) In the present case, it is an admitted fact that initially the honorarium of Panchayat Karmi was Rs. 500/-. The same was revised to Rs. 1,000/- by an order dated 17.8.1998/14.8.1998. Thereafter, it was revised by an order dated 23.9.2003 to Rs. 1,250/- and at present the same has been finally revised by an order dated 1.4.2006 of the State Government to Rs. 1,600/-. Resultantly, as the honorarium has been revised from time to time, there is no reason to deny the benefit of honorarium to the petitioner.