RAJENDRA PRATAP Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of the parties heard finally

(2.) The petitioner has filed the present petition being aggrieved by rd order dt.30.12.2017, by which he has been denied the benefit of 3 time pay-scale. The facts of the case in short are as under:-

(3.) The petitioner was appointed as motor mechanic in the ITI vide order dated 10.1.1985. By order dated 21.07.2004, he was promoted to the post of Trainee Officer Grade II in the pay-scale of Rs.5000-150- 8000/-. By order dt.6.9.2013, he was further promoted to the post of Superintendent in the pay-scale of Rs.9300-34-8000 on Grade Pay Rs.3600/- and posted at ITI Orcha. It has been made clear in the order that employee who has already been given the benefit of higher pay- scale but relinquished the promotion then said benefit, shall not be withdrawn, but the further benefit of higher financial pay-scale shall not be granted to them . Since the petitioner was due for the retirement within a period of two years, therefore, he declined to join the transfer place and requested for cancellation of promotion order. By order dt. 31.12.2013, his promotion to the post of Superintendent has been cancelled by the respondents. Thereafter, vide order dt.31.12.2015, he has been retired from the service after attaining the age of 62 years.