SHAKIR ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) IN this writ petition the petitioner, inter alia, seeks a direction to the respondents to make payment of salary and retiral benefits to the petitioner as are payable to Heavy Motor Vehicle Driver from the date of initial appointment i.e. 13.2.1974.

(3.) LEARNED counsel for the petitioner submitted that even though the petitioner performed the duties of the post of Heavy Motor Vehicle Driver, yet the salary of the aforesaid post was not paid to the petitioner. On the other hand, learned Panel Lawyer for the respondents submitted that the petitioner had never been promoted on the post of Heavy Motor Vehicle Driver. Therefore, he is not entitled to claim salary for the post in question.