DINESH KUMAR MISHRA Vs. STATE OF M P

JUDGEMENT

(1.) I .A. No. 12615/2012, an application for issuance of orders and directions, is taken up for consideration.

(2.) VIDE said interlocutory application the petitioner seeks final disposal of the petition with a direction to the respondents/State of Madhya Pradesh to constitute the Committee headed by Principal Secretary, General Administration Department for considering the inclusion of the post of Draftsman for grant of time -scale of pay of Rs. 12,000/ -16,500/ - with effect from 1.4.1996.

(3.) THE relief has been sought in the backdrop of order dated 30.7.2009 passed by the Executive Engineer on the basis of the objection raised by Joint Director (Treasury, Accounts and Pension), Bhopal. whereby the order dated