MADAN MOHAN PATHAK Vs. STATE OF M.P.

JUDGEMENT

(1.) IN this petition, the petitioner has prayed for a direction for the respondents for grant of increment and regular pay scale from the date of initial appointment of the petitioner i.e., 11.4.1991.

(2.) SHRI D.S.Raghuvanshi, learned counsel for the petitioner submits that the petitioner was appointed by order dated 11.4.1991 (Annexure P-1). The respondents did not grant him the increment till he passed the Hindi Typewriting Examination. By placing reliance on certain orders of M.P. Administrative Tribunal (Annexure P-3), it is stated that the petitioner is entitled for the said benefit.

(3.) I have heard the learned counsel for the parties and perused the record.