MOHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS order shall also govern the disposal of W.P. (s) Nos. 6061/03, 6062/03, 6069/03, 6068/03, 6070/03, 6153/03, 6152/03, 6194/03, 6296/03, 6297/03 and 6786/03 as the point involved is common in all these writ petitions. Learned counsel for petitioner submits that he was appointed on the post of Hand Pump Mechanic in Public Health Engineering Department on work charge basis. The post carries the basic pay-scale of Rs. 820-1420. The basic grievance of the petitioner appears to be that his pay has not been properly fixed in the aforesaid pay-scale. Learned counsel for parties submitted that the State Administrative Tribunal while deciding O.A. No. 575/94 and other connected matters had directed the departmental authorities to examine the matter. A similar direction was also issued by the learned Single Judge while decided W.P. No. 6509/03. Learned Single Judge vide order dated 17.9.2003 passed in the aforesaid writ petition directed the petitioners to approach the departmental authorities which shall look into the grievance of the petitioners and pass appropriate orders in accordance with law.

(2.) IN view of the aforesaid discussion, this writ petition along with other connected writ petitions are accordingly disposed of with a direction that in case petitioners have already submitted the representation, the same shall be considered and decided in accordance with the provisions of law; where the petitioner has not submitted any representation, the same shall be done within a period of ten days so as to enable the departmental authorities to consider and decide the same in accordance with law. With the aforesaid directions, these writ petitions stand disposed of. Let a copy of this order be retained in all connected writ petitions. No order as to costs.