MUKESH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . Petitioners, Assistant Accountants/Programmer, in Madhya Pradesh State Civil Supplies Corporation Ltd., vide this petition seek quashment of order dated 12 -08 -2005 and order dated 20 -09 -1983 to the extent it sanctioned the pay scale of Rs. 925 -1500 and direction to the respondents to grant the pay scale of Rs. 1000 -30 -1210 -40 -1250 -EB -40 -1450 -50 -1800 in Choudhary Pay Commission, approved by the Board of respondent/Corporation as contained in Agenda Item No. 28 passed in its 59th Meeting on 18 -08 -1983, with all consequential benefits of appropriate pay fixation in subsequent pay revisions, along with arrears and interest thereon.

(2.) RELEVANT facts in nutshell are that in furtherance to acceptance of the recommendation of Choudhary Pay Commission and its implementation by the State Government w.e.f. 01 -04 -1981 for the employees of the State Government, the Board of Directors of the respondent/Corporation, an entity of the State, in its 59th meeting held on 18 -08 -1983 adopted the recommendations of the Choudhary Pay Commission as accepted by the State Government. The resolution stipulates : - .........[vernacular ommited text]...........

(3.) THE aforesaid decision of the State Government being sufficient to decline the relief to the petitioners because fixation of pay scales being essentially an executive function and as held in catena of decisions that the same being the job of experts and the courts should not interfere (please see State of U.P. And others v. J. P. Chaurasia and others : AIR 1989 SC 19).