STATE OF MADHYA PRADESH Vs. SUBHASH CHANDRA AGRAWAL

JUDGEMENT

(1.) THIS appeal is filed by the State Government being aggrieved by the order dated 23-8-2007 passed by the learned Single Judge of this Court in W. P. No. 2529/2006 (S), whereby the learned Single Judge has allowed the petition filed by respondent Subhash Chandra Agrawal and quashed the order dated 8-3-2006 (Annexure P-l) of the respondents, whereby they have refused to grant benefit of second time bound promotion on the ground that he was not found fit for higher pay scale.

(2.) BRIEF facts of the case are that respondent Subhash Chandra agrawal was appointed as Stenographer Grade III in the year 1974. He was given the first benefit of higher pay scale in the year 1989 under the time bound scheme framed by the State Government and he was promoted to the post of stenographer Grade II.

(3.) THE State Government has framed a policy, which was notified on 19-4-1999 (Annexure P-3) for giving benefits of time bound promotion to the government servants after completion of 12 years service and 24 years of service. As per the aforesaid notification, an employee on completing 24 years of service is entitled to the benefit of second time bound promotion.