STATE OF MADHYA PRADESH Vs. DAMODAR PRASAD SHARMA

JUDGEMENT

(1.) THE appellant is aggrieved by the impugned order passed by this High Court in Writ Petition No.5908 of 2003 which was registered on conversion as OA No.23 of 2001 on account of abolition of State Administrative Tribunal.

(2.) ENTIRE relief as claimed that is with respect to grant of retiral benefits and fixation of pay scale, even though the respondents were absorbed in the government service.

(3.) LEARNED Single Judge has considered this aspect of the matter and relevant paragraphs of the order dated 23.9.2010 passed in Writ Petition No.5908 of 2003 are paras, 5,6,7, 8 and 9 which are reproduced below :