RAJENDRA KUMAR RAIZADA Vs. STATE OF M.P.

JUDGEMENT

(1.) All these above writ petitions are being decided by this common order as the common question of law as well as the facts are involved in all these writ petitions. However, for the sake of brevity, the facts are taken from Writ Petition No. 10339/2016.

(2.) The petitioner has filed the present writ petition challenging the orders dated 25/04/2011, 30/05/2011 as well as order dated 03/02/2001 passed by respondents No. 2 to 4.

(3.) The petitioner is an employee of M.P. State Electricity Board. He was appointed on 07/05/1986 on the post of Assistant Engineer (Civil) by direct recruitment. The petitioner was a Graduate Trainee/Graduate Apprentice prior to appointment as Assistant Engineer. The Board has introduced a policy on 17/03/1999 for grant of higher pay scale as well as time bound promotion for various categories of Engineers and Chemists in its employment. As per Clause-1 of the said policy, Assistant Engineer who has completed nine years of service is entitled for the scale of Executive Engineer and shall be termed as Additional Executive Engineer and shall become a holder of Class-I post. However, in spite of change of designation, such an incumbent would be working as Assistant Engineer. Similarly, upon completion of 18 years of service, the benefit of second higher pay scale would be granted. The said scheme further provides that Assistant Engineer who has completed 15 years of service including the training period, shall be promoted to the next higher post of Executive Engineer by upgrading the existing post. The second time-bound promotion is also stipulated in the matter of an Assistant Engineer having completed 23 years of service. Thus, the policy dated 17/03/1999 dealt with both the issues namely grant of higher pay-scale-I and higher pay-scale-II as well as first time bound promotion and second time bound promotion.