SANJAY SHARMA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) REGARD being had to the similar controversy involved in above aforesaid cases, they have been heard analogously together with the consent of the parties and a common order is being passed in the matter. Facts of Writ Petition No. 264/2013(S) are narrated as under : -

(2.) IT is said that Indore Bench of this Court has passed a common order in W.P. No.502/2013 and other connected cases and the controversy has been set at rest, therefore, similar order may be passed.

(3.) THE respondents have filed their reply and their contention is that the petitioner is receiving the pay -scale of Rs.10,000 - 15,200/ - as per the recommendations of 5th Pay Commission, he will be entitled for the pay -scale of Rs.15,600 -39,100 + grade pay of Rs.6,600/ -. It has also been stated that the grade pay is not in existence under the 5th Pay Commission and, therefore, they are required to pay the higher pay scale. The respondents have stated that because there is an increased in the grade pay after the recommendations of 6th Pay Commission, the same cannot be implemented in respect of the petitioner.