MEHFOOZ AHMED Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WITH the consent of parties matter is heard finally. In this writ petition, the petitioners inter alia seek quashment of memo dated 19/08/2011 as well as 07/11/2012 by which their representation with regard to grant of one advance increment has been rejected. The petitioners also seek a direction to the respondents to accord them benefit of one advance increment as per circular dated 06/02/2006.In order to appreciate the petitioners' grievance few facts need mention which are stated infra.

(2.) THE petitioners are working on the post of Private Secretary, Personal Assistant and Stenographer in the High Court of Madhya Pradesh at its Principal Seat in Jabalpur and Benches at Indore and Gwalior. Initially the petitioners were working on Manual Type Writers and thereafter for some time on Electric Type Writers till the year 1995. In the month of January 1995 NIC Computer Cell was set -up in the High Court of Madhya Pradesh and regular training was imparted to the petitioners on Word Processing, Basics of Computer, Internet, Data Entry and Management etc by the High Court of Madhya Pradesh through NIC Compute Cell established in the High Court of Madhya Pradesh. The petitioners after obtaining the training started performing the duties on computers by using Word Processing, Basics of Computer, Internet, Data Entry and Management etc.

(3.) THE General Administration Department of Government of M.P has issued a circular dated 06/02/2006 by which computer training was made mandatory for the officers and employees of all the departments of Government of Madhya Pradesh. The aforesaid circular provides that if there is computer in any department and employee successfully completes training within one year, he is entitled for one advance increment in his pay scale. The petitioners in the light of circular dated 06/02/2006 submitted representations dated 08/03/2011 and 20/09/2012 which were rejected vide orders dated 19/08/2011 and 07/11/2012. In the aforesaid factual background, the petitioners have approached this Court.