MAN SINGH THAKUR Vs. STATE OF M P

JUDGEMENT

(1.) With consent of learned counsel for the partied the matter is heard finally.

(2.) Petitioner, a Member of Work Charged and Contingency Paid Establishment is aggrieved of non grant of benefit of stagnation allowance/Krammonati which is being made available to the employees of regular establishment, but declined to the petitioner vide order dated 23.5.2013.

(3.) Factual background giving rise to the controversy briefly are that, the petitioner was initially engaged on daily wages in Government Engineering College, on 16.3.1982 as a labour. That by order dated 12.2.1985 was brought on regular work charged and contingency paid establishment with effect from 15.1.1985.