NUTAN CHAUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) REGARD being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Writ Petition No. 7454 / 2010 are narrated hereunder. The petitioner before this Court has filed this present petition alleging incorrect pay fixation on the part of the respondents.

(2.) THE facts of the case reveal that the petitioner was an employee of the State Government and was sent on deputation to the Employees State Insurance Corporation under the Central Government. The petitioner was a Nursing Sister (Matron) and the petitioner's grievance is that her pay scale has been reduced by the respondents.

(3.) RESPONDENTS have filed a detailed reply and have categorically stated on affidavit that in the establishment of Employees State Insurance Corporation, there was no post of Matron and the petitioner's services were utilised as an Nursing Sister and her pay fixation was done by taking into account, the recommendation of the VIth Pay Commission in the pay scale of Nursing Sister.