RANJANA SAXENA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner before this Court has filed this present petition being aggrieved by the action of the respondents in not granting the benefits of Senior Grade Pay Scale of Rs. 3000 -5000/ - (revised to Rs. 10000 -15200/ -), Selection Grade Pay Scale of Rs. 3700 -5700/ - (revised to Rs. 12000 -18300/) and consequential placed in the Pay Band -IV i.e. the pay scale of Rs. 37400 -67000 + AGP Rs. 9000/ - by counting the services of the petitioner from the date of initiate appointment in terms of the provisions of Rule 13(5) of the M.P. Educational Service (Collegiate Branch) Recruitment Rules, 1967. 2 - Learned counsel for the petitioner has placed reliance upon the judgment delivered in the case of Dr. Ramesh Chandra Dixit Vs. State of M. P. and Others reported in 2012(3) MPHT 86 and his contention is that the aforesaid order has been affirmed even by the Hon'ble Supreme Court.

(2.) LEARNED counsel for the respondent/State has not disputed the aforesaid averments. This Court in the case of Dr. Ramesh Chandra Dixit (supra) has allowed the prayer made by the petitioner therein and the Division Bench of this Court on an appeal preferred by the State Government has affirmed the judgment passed by the learned Single Judge and paragraph 8 to 10 of the judgment delivered in the case of State of M. P. and others Vs. Dr. Ramesh Chandra Dixit and others reported in : 2013(4) MPJR 123, reads as under: -

(3.) SCOPE and application - These rules shall apply for regularization of ad - hoc appointments made on the post and in the department mentioned in the Schedule prior to the 31st March, 1986. Aforesaid provisions specifically provide that these rules shall be applicable for regularization of the ad -hoc appointments made on the posts in the department prior to 31.3.1986. The M.P. Civil Services (General Conditions of Services) Rules, 1961 also deserves to be referred. Rule 12(4) provides as under: -