HANS KUMAR GAWLE Vs. STATE OF M.P.

JUDGEMENT

(1.) PERUSED the record.

(2.) EMPLOYEES of local Institutions Schools taken over by Government the services under the local institutions are to be considered for weightage and taken over teachers working in local institutions. From dated 1.10.1963 and 26.10.1965 on being under Government control the need for allowing services weightage on pay fixation in Revised Pay Scale.

(3.) IT is the appellant's case that since she was denied the said benefit she made several representations to the concerned authorities which did not meet with any positive response. Accordingly, on 4.5.2001, she filed an application, being O.A. No. 477/2001, before the State Administrative Tribunal of Madhya Pradesh, Gwalior Bench, for being given the benefit of two advance increments and the payment of arrears accrued therefrom. The Tribunal by its order dated 17.4.2002 allowed the application and directed the respondents to re-fix the pay of the appellant after granting two advance increments and to also make payment of the arrears within three months from the date of receipt of the order.