BIRENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The challenge in this petition is made to the order dated 06.10.2017, whereby petitioner's pay fixation is altered to his detriment without affording any opportunity of hearing.

(3.) Learned counsel for the parties, during the course of hearing, fairly submitted that earlier petitioner's pay was fixed pursuant to order dated 03.09.2014 (Annexure-P/III) which was unilaterally altered by issuance of amended order dated 06.10.2017 (Annexure- P/VI). It is submitted that Annexure-P/VI is passed in purported compliance of circular dated 23.08.2016 (Annexure-P/I). Since impugned order has an adverse impact on the salary of the petitioner, petitioner should have been given an opportunity of hearing.