DR. BHARATI KIYAWAT Vs. STATE OF MP

JUDGEMENT

(1.) Heard.

(2.) By this writ petition, the petitioner who is working as Associate Professor has challenged the order dated 30th September 2015 whereby she has been denied the benefit of senior pay scale, select pay scale and 4th pay band on the ground that ACRs of petitioner for year 1991, 1993, 1998 and 1999 were average. Against this order petitioner had filed the representation which has been rejected by the respondents stating that the ACRs for the period 1991 to 1994, 1998 and 1999 were average and the ACR for 1996 is not available and there is no note in the ACR 1997.

(3.) Learned counsel for petitioner had placed reliance upon the order of this Court dated 7/12/2018 passed in WP No. 4305/2018 (s) in the matter of Dr. (Mrs.) Jyoti Vaidya Vs. Higher Education Department and connected writ petitions wherein it has been held that such uncommunicated remarks which comes in the way of petitioner for granting the scale and pay-band cannot be relied upon.