TEJASWINI GUHA Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner was selected by M. P. Public Service Commission for appointment to one of the posts of Assistant Surgeons in 1958. The post was a class II post in the M. P. Health Services and carried a pay scale of Rs. 275-700. The petitioner joined the post at Lady Elgin Hospital, Jabalpur on 14-3-1959. It is not in dispute that she was confirmed on it with effect from 1-1-1965 vide order dated 20-2-1975 of the stale Government.

(2.) IT appears that in 1962 the family planning clinic functioning at Lady Elgin hospital, Jabalpur was converted into a Regional Family Planning Training Centre and the petitioner was put in charge of the said centre with effect from 1-9-1962. But, then, it is clear that she did the work as a part of her duties as Assistant Surgeon. It was in 1966 that the State Government took a decision to create separate posts of Medical officer Incharge of Regional Family Planning Training Centres in the scale of pay of rs. 550-950/ -. It is noteworthy that this scale of pay of Rs. 550-950 was equivalent to that of Assistant Directors of Health Services working in class I post

(3.) AS mentioned above, the petitioner had been working as Incharge of a family Planning Training Centre while discharging her duties in the class II post of assistant Surgeon at Lady Elgin Hospital, Jabalpur. It is perhaps for the said reason that till the newly created class I posts of Medical Officer Incharge of Regional Family planning Training Centres were filled up on a regular basis by direct recruitment through selection by the Public Service Commission, she was appointed to officiate temporarily until further orders on one of the said posts at Lady Elgin Hospital, jabalpur with effect from 1-3-1966 vide order dated 27-8-1966 of the State government.