BHARAT KUMAR MEHTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) IN this writ petition, the petitioner inter -alia seeks quashment of adverse entry made in the Annual Confidential Report for the year 1994 -95 as well as the order dated 14.8.1997, by which the representation of the petitioner with regard to the entry made in the Annual Confidential Report for the period 1994 -95 has been rejected. The petitioner also seeks a direction to the respondents to grant the benefit of Higher Pay Scale to the petitioner.

(2.) BACKGROUND facts leading to filing of the writ petition briefly stated are that the petitioner was initially appointed as Graduate Trainee in the year 1977. On completion of one year's training, the petitioner was appointed as Assistant Engineer with effect from 13.9.1978. On completion of 9 years of service, the petitioner was granted first Higher Pay Scale of the post of Executive Engineer with effect from 1.4.1989. The petitioner was promoted to the post of Executive Engineer on 13.9.1993 and was posted as Managing Director on deputation to Gramin Vidyut Sahakari Samiti Maryadit Multai for a period from 13.9.1993 to 7.3.1995. The respondent No.3 was under obligation to write the Confidential Report for a period from 13.9.1993 to 31.3.1994 and from 1.4.1994 to 7.3.1995.

(3.) THE petitioner on receipt of letter dated 18.10.1996 submitted a representation on 22.11.1996. By letter dated 13.3.1997, the petitioner also requested the Additional Secretary to reconsider entry made in the Confidential Report. Thereafter, the petitioner submitted a representation on 31.3.1997 for grant of Higher Pay Scale. However, the representation submitted by the petitioner was rejected by order dated 14.8.1997. In the aforesaid factual backdrop, the petitioner has approached this Court.