HARIKRISHNA VISHWAKARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner before this Court, who is employee of worked charged contingency paid establishment has filed this present petition claiming kramonnati/time bound promotion pay-scale on completion of 10-20 years and 12-24 years of service. The petitioner has retired on 31/7/2022.

(2.) The case of the petitioner is that he was appointed as Chowkidar in the year 1983 and was engaged under the work charged and contingency paid establishment and in terms of various judgments of this Court he is entitled for Kramonnati and time bound pay-scale.

(3.) The stand of the respondents is that since the petitioner is working under the work-charged contingency paid establishment, the scheme of Kramonnati as contained in the circular dtd. 17/3/1999 and 19/4/1999 Kramonnati and time bound pay-scale is not applicable to the petitioner and, therefore, the case for grant of Krammonati payscale deserves to be rejected.