VINOD SINGH BAGHEL Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition was originally filed before the M. P. State Administrative Tribunal at Jabalpur under Sec. 19 of the Administrative Tribunals Act. However, on account of abolition of the Tribunal this petition has been received by this Court for its adjudication.

(2.) By this petition, the petitioner who is serving on the post of Additional Collector has sought the relief directing respondents I to 4 to delete his name from the list of Additional Collectors in the pay scale of Rs. 1 4300-1 8300 allocated to the State of Chhattisgarh with a further relief to allocate him to existing State of Madhya Pradesh.

(3.) According to the averments made in the petition, the petitioner is a member of State Administrative Services of the State of Madhya Pradesh and presently he is serving on the post of Additional Collector, Senior Selection Grade in the pay scale of Rs. 14300-18300. According to petitioner, respondent No. 5 Smt. Geeta Mishra is junior to him and she is also a member of State Administrative Services of the same cadre and in the same pay scale. However, she has been wrongly shown in the pay scale of Rs. 12000- 16500.00. In the gradation list Annexure-A-1 the placement of petitioner is at Serial No. CW/CW/MP9/2005/JDL-DSD-MAD/3831 /2005 113 while respondent No. 5 has been shown immediately below him i.e. at Si. No. 114.