JAI PRAKASH SHRIVASTAVA Vs. STATE OF M P

JUDGEMENT

(1.) IT is the case of the petitioners that the benefits are being claimed by petitioners in view of the order passed by the State Administrative Tribunal in the case of Madhukant Yadu and 56 others v. State of Madhya Pradesh and others in O.A. No. 2745/1989 decided on 24.8.1992. Considering the aforesaid judgment a bench of the Tribunal in the case of Sugeet Kumar Dixit v. State of Madhya Pradesh and another in O.A. No. 139/2001 decided on 19.10.2001 had directed that teachers working in the Education Department are also entitled to get similar benefits and have been granted to teachers working in Tribal Welfare Department in pursuance of the judgment passed in the case of Madhukant Yadav. Subsequently thereof circular have been issued by the State Government vide order dated 5.4.1995 directing all the District Education Officer to implement the judgment of the Tribunal uniformly in the cases of all other Assistant Teachers working in their department in view of the S.L.P. filed by the State Government having been dismissed.

(2.) IN view of the above there is no reason why petitioners should not be granted the aforesaid benefit. Considering the aforesaid, it is directed that in the case of the petitioners, they shall be fixed in the regular pay scale and granted benefits of increments from their initial date of appointment as has been done in the case of other similarly situated employees. Accordingly, respondents are directed to grant the same benefits to the petitioners also and take consequential action for refixation of their pay and grant of arrears within period of three months from the date of filing of a certified copy this order.