RAM NIWAS UPADHYAY Vs. STTAE OF M.P.

JUDGEMENT

(1.) With the consent of parties, matter is heard finally. In this petition, the petitioner has assailed the validity of the order dated 16.10.2007 by which the benefit of Kramonnati pay scale granted to the petitioner has been withdrawn unilaterally.

(2.) Learned counsel for the petitioner submits that the petitioner was granted Kramonnati on 19.10.2004. Thereafter by order dated 29.11.2005, the petitioner was promoted to the post of Horticulture Officer. It is further submitted that the order dated 31 March, 2001 issued by General Administration Department, Govt. of M.P. does not apply to the case of the petitioner, as the petitioner was granted the benefit of Kramonnati pay scale prior to issuance of the order of promotion. It is also submitted that the impugned order has been passed in flagrant violation of the principle of natural justice.

(3.) Learned Govt. Advocate was unable to point out form the record that either any notice was issued or any opportunity of hearing was afforded to the petitioner. I have heard the learned counsel for the parties and perused the record.