SUSHMA KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) IN this batch of writ appeals, challenge is to an order dated 18.7.2007 passed by a learned Single Judge by which writ petitions preferred against an order dated 25.3.2006 were dismissed. The appellants had also challenged an order dated 22.7.2006, which was in consequence to order 25.3.2006, directing recovery of excess amount paid to the appellants/petitioners, in installment of Rs.2000/- per month from the salary of the petitioners. As the learned Single Judge found no merit in the matter against the order dated 25.3.2006, writ petitions were also dismissed against the order dated 22.7.2006.

(2.) IN nut-shell, the dispute in all the matters is whether the appellants who are in the ministerial cadre of Police Department on various posts were entitled for the same pay-scale which other employees of the same department in the executive cadre were getting. Earlier by an order dated 28.8.2000, the State government in compliance of various orders issued by the M.P. State Administrative Tribunal directed that all the employees of the police department in ministerial cadre shall be entitled to get benefit of Choudhary Commission with effect from 1.4.1981, by including Rs.70/- adhoc increase in the pay-scale as per the Schedule given in the order. Net result of the aforesaid order was that the employees of ministerial cadre of police department were at par in the pay scale with the employees of executive cadre of the Police Department of the same rank. Aforesaid order was modified by the impugned order dated 25.3.2006 and in place of it, it was directed that their position shall not be upgraded. However, their payscale shall be fixed as per their entitlement and employees of the ministerial cadre shall be entitled for adhoc increase of Rs.50, Rs.60 and Rs.70/- respectively in their pay-scale after refixation.

(3.) LEARNED counsel for the appellants submitted:-