DHARAMVEER SINGH Vs. SATE OF M.P.

JUDGEMENT

(1.) Regard being had to the similitude of the controversy involved in writ petitions Nos., W.P. No. 5765, 5766 & 5767 of 2008(S) they were heard analogously together and disposed of by this singular order. For the sake of convenience, the facts in the case of W.P. No. 5765/08(S) have been dealt with.

(2.) The petitioner before this Court an Assistant Professor, serving the State of Madhya Pradesh has filed this present writ petition being aggrieved by the action of the respondents in not counting his past service rendered as an emergency appointee Assistant Professor, for the purpose of grant of senior scale and selection grade from the due date. The contention of the petitioner is that an advertisement was issued by the respondents inviting the applications for the post of Assistant Professor (emergency basis) and the petitioner was recruted after following the procedure as enumerated under the Madhya Pradesh Educational Service (Collegiate Branch) Recruitment Rules, 1967. The petitioner has further stated that he has submitted his joining as Assistant Professor (Economics) on 05th January, 1987 pursuant to the appointment order dated 17th February, 1986 issued by the respondents. The petitioner has also stated that he was regularised as Assistant Professor vide order dated December, 2003 with effect from 24th December, 1998 and he fulfills all the qualifications for grant of senior scale selection grade, 'he should have been granted the same taking into account the past service rendered by him as an emergency appointee. The petitioner has further stated that 'by virtue of circular issued by the State Government dated 11.10.1999 senior grade and selection grade are granted to the Assistant Professors.

(3.) The grievance of the petitioner is that the service rendered by her as an emergency appointee while computing the total length of service has not been taken into account. The learned counsel for the petitioner has relied upon a judgment delivered by. This Court in the case of State of Madhya Pradesh and others Vs. Dr. (Smt.) Seema Raizada W.P. No. 4863/2001 and prayed for a similar relief.