HIRAMANI PATHAK RAM VISHAL PATHAK Vs. GENERAL MANAGER M P STATE MINING CORPORATION A GOVERNMENT OF M P

JUDGEMENT

(1.) BY this petition under Articles 226 of the Constitution of India, the petitioner has sought the following reliefs:

(2.) BY inviting my attention to Annexure-C dated 1. 6. 94 which is pay fixation of the petitioner it has been submitted by the learned Counsel that the petitioner was fixed in the pay scale of Rs. 1820/- as he was promoted to the post of Junior Foreman. Thereafter, vide order dated 12. 12. 94 he has been fixed in the pay scale of Rs. 1760/- (Annexure-D ). The contention of learned Counsel is that the respondents have adopted the fundamental rules of the State Government prevailing to the employees of the State of M. P. and if that is the position, in terms of FR 22-D the petitioner is required to be fixed in higher pay scale of promoted post. In support of his contention, learned Counsel has placed reliance on a decision of Division Bench of this Court in the case of Ramesh Kumar Mishra v. State of M. P. and Ors. 1980 (1) SLR 828.

(3.) CONSIDERED the argument of learned Counsel for the petitioner and perused the record.