GIRJA SHANKAR SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) IN this petition, after giving ample opportunities to the respondents, they have not chosen to file reply. Having left with no option, the matter is finally heard on merits.

(2.) SHRI Jitendra Sharma, learned counsel for the petitioner, has raised a singular contention that the salary has not been paid to the petitioner from 1.4.1999 to 31.8.2000 despite the fact that he has worked for the said period. Shri Jitendra Sharma, in all fairness, submits that the petitioner is entitled for full payment from 1.4.1999 to the date the amendment was made in Madhya Pradesh Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karamchariyon Ke Vetano Ka Sandaya) Adhiniyam, 1978 (for brevity 'Adhiniyam') and 50% of the salary after the amendment till the petitioner's retirement. In other words, Shri Sharma confined his relief of salary from 1.4.1999 to the date of amendment in the Adhiniyam and thereafter 50% salary till his retirement.

(3.) I have heard learned counsel for the parties and perused the record.