MANGLA BELSAREY Vs. STATE OF M.P

JUDGEMENT

(1.) The petitioner has filed the present petition seeking direction to the respondents to grant the regular pay scale, after completing three years from the date of initial appointment and also other consequential benefits.

(2.) According to the petitioner, he was appointed on the post of Farrash in Work Charged Contingency Paid Establishment against the sanctioned vacant post on 13.11.1980. After completion of 10 years of initial appointment he was granted the regular pay scale w.e.f. 25.12.1992. According to the petitioner, he was entitled to get the said benefit after three years from the date of initial appointment.

(3.) Shri Verma, further submits that the case of petitioner is covered by the decision of this Court passed in case of Kailash Chandravanshi and others. vs. State of M.P. & ors. decided on 25.6.2010 in W.P. No. 8048/2010. He submits that respondents be directed to decide the claim of the petitioner within time bound period.