KEDAR PRASAD MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has assailed the order dtd. 28/11/2017 passed by the Superintendent of Police, Satna Disrtrict-Satna in the present petition whereby the representation submitted by the petitioner for extending the benefit of Time Scale Pay Scheme to the petitioner was rejected.

(2.) With the consent of parties, the matter is heard finally.

(3.) Shri Anurag Dubey, learned counsel for the petitioner submits that the petitioner was initially appointed as Constable in the Police Department on 2/3/1970 and thereafter promoted to the post of Head Constable by order dtd. 10/11/1982 and later on also promoted to the post of Assistant Sub Inspector on 1/2/1989. He completed the age of superannuation and retired from the services on 31/3/2009. He submits that the General Administration Department issued a circular dtd. 24/1/2008 for grant of benefit of Time Pay Scale to the employees and as the petitioner completed 30 years of services, the petitioner was eligible for the benefit of Ist Time Scale Pay Scale after completion of ten years of service and IInd Time Scale Pay Scale after twenty years of service. He further submits that the petitioner was entitled for IIIrd Time Scale Pay Scale after completion of services for thirty years as per circular dtd. 1/7/2014.