BHAGIRATH PRASAD CHAURASIYA Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner by filing this petition under Article 226 of the Constitution prayed for a direction for releasing his pensionary benefits, acting allowance, retiral dues and increments.

(2.) THE petitioner was initially appointed as Class -III employee on the post of Patrol/Ameen. Thereafter, he was promoted on 24.3.92 as Irrigation Supervisor. The petitioner was required to work on officiating basis as Canal Deputy Collector for 89 days. The grievance of the petitioner is that neither the pay scale of Canal Deputy Collector, nor officiating allowance is given to him. The representation preferred in this regard went in vain.

(3.) I have heard Mrs Pachori, learned Dy.Govt. Advocate.