ARUN KUMAR MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WITH the consent of learned counsel for the parties the matter is heard finally.

(2.) IN this petition, the petitioner inter alia seeks a direction to the respondents to accord him the benefit of revised pay -scale in light of the order dated 2.12.1997 and to fix his pay in the scale of pay of Rs. 1400 -2640. The petitioner has also sought a direction to the respondents to grant him the benefit of Kramonnati from the date of completing 12 years in service in the pay -scale of Rs. 1640 -2900/ -.

(3.) LEARNED counsel for the petitioner submits that vide order dated 7.3.1998 issued by the Joint Director, Public Education, the benefit of Kramonnati was directed to be given to the Physical Training Instructors on completion of more than 12 years of service. However, the benefit of higher pay -scale is not being extended to the petitioner. In this connection, the petitioner has submitted representations to the respondents contained in Annexure P/6, however, the same have failed to yield any response. In the aforesaid factual backdrop, the petitioner has approached this Court.