DWARKADAS MHAJAN Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner had approached the Madhya Pradesh state Administrative Tribunal Bench at Indore (for short" the tribunal") by filing Original application No. 190/00 seeking grant of senior pay scale from 23. 09. 80 of Rs. 3000/--5000/- (revised to Rs. 10000-15200) and interest on the arrears. On abolition of the tribunal the said O. A. has been received by this Court for adjudication.

(2.) THE petitioner's case is that on 23. 09. 80 he was appointed on the post of lecturer on Ad hoc basis and was posted at Government Post Graduate College at Khargone. He was regularized under the M. P. Regularization of Ad hoc appointment Rules, 1986 (for short 'regularization rules',1986) on 10. 03. 87 on the post of Assistant Professor vide Annexure A/1. He submits that clause 10 of appendix I provides for scheme of revision of pay scale framed by the State government which reads thus:

(3.) ACCORDING to the petitioner, he joined the service as lecturer on ad hoc basis 23. 09. 80 and thus he was required to have been placed in senior pay scale on completion of 8 years service w. e. f. 23. 09. 80. He further submitted that he did his two refresher courses and though was fulfilling the criteria provided for career advancement and grant of senior pay scale he was not extended benefits by the respondents.