STATE OF M P Vs. S K JAIN

JUDGEMENT

(1.) HEARD . This order shall dispose of the Writ Appeal arising out of W.P. No.6701/2003 decided by the learned Single Judge on 13.09.2007 whereby, the Writ Petition filed by the respondent was allowed by passing the following order: -

(2.) BRIEFLY stating the facts of the case are: - That the respondent herein filed a writ petition averring therein that he was appointed on the post of Fitter on 07/04/1989 [factually appointed on 17/04/89] and later on promoted on the post of Assistant Training Officer (senior) in the pay scale of Rs.1400 -2640, which was subsequently revised to Rs.5000 -8000. It was contended by the petitioner that State of MP through Jan Shakti Niyojan Department has issued a Notification dated 06.12.91 by which various posts of Directorate of Employment and Training were re -designed . It was contended by the petitioner that vide order dated 20.09.93, the post of petitioner was also re -designed and since there was requirement of Training Officer (Teacher), employees of lower cadre were also offered (through option) computer training reason being the sufficient number of persons did not apply. It was the case of the petitioner that even he opted for the same and was sent for computer training at Hyderabad and after completion of training, he was posted as Training Officer (Computer) in the pay scale of Rs.1640 -2900, which was subsequently revised to Rs.5500 -9000. But thereafter suddenly after working for five years on the said post, the State Government again posted him on the post of Training Officer Grade -II Fitter and it was this order, which was challenged by the petitioner.

(3.) THE relevant conditions, on which the reliance has been placed upon by the appellants/State to assail the impugned judgment, are as follows: - <IMG>JUDGEMENT_382_MPLJ1_20142.jpg</IMG>