KRISHNA BIHARI NAGAYACH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition was originally filed before the State Administrative Tribunal, Jabalpur on 29 -11 -1999, 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 is claiming benefit of the senior pay scale w.e.f. 1 -1 -1986 and for re -fixation of his terminal benefits including the current pension and to award 18% interest per annum on the arrears.

(3.) 250/ -. The senior scale of pay was provided upon completion of 12 years of service as per Annexure -A/3. However, according to petitioner, this order did not create any separate pay scales of ADVSs and all ADVSs were fixed in the pay scale of Rs. 2200 -4000/ -. This fixation created anomalous situation. Finally, according to the petitioner, vide Annexure -A/3 dated 1 -11 -1983 it was ordered that the post of ADVS and VAS will be unified and one single cadre of VASs be created; a joint seniority list will be prepared. Firstly, the erstwhile ADVSs according to the seniority and, thereafter VASs according to their seniority were arranged and all officers of unified cadre were given the pay scale according to the notification dated 4 -2 -1990 w.e.f. 1 -1 -1986.