LAWS(MPH)-2017-2-238

ANIMAL HUSBANDRY DEPARTMENT Vs. C S SHRIVASTAVA

Decided On February 22, 2017
Animal Husbandry Department Appellant
V/S
C S Shrivastava Respondents

JUDGEMENT

(1.) Learned Deputy Advocate General for the appellant / State of Madhya Pradesh has submitted that the respondents were not having the requisite qualifications, and therefore, their pay scale was not revised.

(2.) It is not in dispute that the pay scale of other similarly situated employees has been revised and it is also not in dispute that the respondents were working on the post of Shift Manager in the Office of Veterinary Department and were admittedly possessing the educational qualification i.e. Diploma in Indian Dairy.

(3.) On due consideration of the aforesaid, learned Writ Court, relying on the decision of of this Court in the case of Dinesh Kumar Tiwari v. State of Madhya Pradesh, 2015 4 MPLJ 144 allowed the writ petition of the respondents and directed the appellant / State of MP to extend the benefit of revised pay scale and grade pay to the respondents (writ petitioners) from the date of grant of said benefit to the other similarly situated persons.