SURENDRA KUMAR TIWARI Vs. STATE OF MP

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution challenges the order dated 21.5.2014 (Annexure P/1), whereby the respondents have unilaterally changed the date of entitlement/grant of senior pay scale of the petitioner. Admittedly, earlier the said benefit was given to the petitioner w.e.f. 23.1.1993. The respondents have changed the date without affording any opportunity to the petitioner.

(2.) Shri D.P.Singh submits that Principal Seat disposed of a batch of similar matters including Writ Petition No. 8922/2013 (Dr. Kailash Tyagi vs. State of Madhya Pradesh) and this petition may be disposed of in terms of the said legal position.

(3.) The legal contentions advanced by Shri D.P.Singh were not rebutted by Mrs. Patankar.