M P ELECTRICITY BOARD Vs. RAVISH CHANDRA BAIS

JUDGEMENT

(1.) Heard on admission.

(2.) This appeal has been filed against the order dt.9.8.2012 passed by the learned Writ Court in W.P.No.1945/2004 (S).

(3.) From the aforesaid findings of the Writ Court, which are in accordance with law and based on proper appreciation of facts, it is clear that when the Committee considered the case of the respondent for grant of higher pay scale, representations against ACR entries were pending and those were not decided. In such circumstances, in our opinion, the Writ Court has rightly held that the decision of the committee was not proper and issued directions in this regard. In our opinion, the order passed by the court is in accordance with law.