LAWS(MPH)-2016-2-168

JAGDISH MATHUR Vs. PUBLIC HEALTH ENGINEERING DEPARTMENT

Decided On February 09, 2016
JAGDISH MATHUR Appellant
V/S
PUBLIC HEALTH ENGINEERING DEPARTMENT Respondents

JUDGEMENT

(1.) Heard.

(2.) Appellants is partly aggrieved by the order dated 6/08/2015, passed in W.P. No.4649/14 whereby the learned writ court set aside the recovery proceedings for recovery of a sum of Rs.30,371/-, but held that vide order dated 9/02/2012(Annexure-P/3) the appellant was granted the pay scale of Rs.2750-4400 w.e.f. 2/9/1998 whereas he was entitled to the scale of Rs.2550-3200. It is this part of the order by which the appellant is aggrieved.

(3.) Learned counsel for the appellant ha rawn our attention to the page 51 Letter No.8152, Bhopal dated 4/09/1996 of Engineer-inChief/PHE Department, Bhopal whereby the State Government, after obtaining approval from the Finance Department revised a pay scale from time to time, as is evident from the aforesaid letter. Relevant of the letter dated 4/09/1996 rads as under:-