MAHABALI SURYAVANSHI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WITH consent of learned counsel for the parties, the matter is finally heard.

(2.) BY order dated 22.11.2010, petitioner, Steward (since retired) was granted benefit of second higher pay scale of Rs. 10850 -18600 w.e.f. 13.1.2004. Grievance raised by the petitioner is that he is entitled for higher pay scale with effect from 31.5.1997, i.e., the date when the petitioner completed 18 years of service.

(3.) THAT , to mitigate the hardship of employees stagnating on identified Static cadre, the respondents issued circulars on 31.3.1983 of granting higher pay scale to the incumbents holding the Static post on completion of 9/18 years of service. The circular dated 31.3.1983 was further clarified on 4.3.1987 and 31.10.1987.