M.P. ELECTRICITY BOARD Vs. GUNESHWAR KRISHAN MANUJA

JUDGEMENT

(1.) The order dated 27.10.2016 passed by the learned Single Judge in Writ Petition No.3521 of 1998 (Guneshwar Krishan Manuja Vs. M.P. Electricity Board and another) is subject matter of challenge in the present appeal. Vide order impugned in the present appeal, the learned Single Judge has allowed the pay scale of the post of Additional Chief Engineer to the writ petitioner, who was a Diploma Holder.

(2.) The facts are not in dispute; the writ petitioner joined as Assistant Engineer in the year 1963 on the basis of educational qualification of Diploma. Subsequently, he was promoted to the post of Divisional Engineer and then to the post of Superintending Engineer.

(3.) Certain circulars were issued granting higher pay scale of the post of Additional Chief Engineer, but, all such circulars were superseded when a circular was issued on 19.07.1990. The relevant extract from the circular dated 19.07.1990 (Annexure A/1) reads as under:-