HEERALAL Vs. STATE OF M.P. AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking the benefit of krammonat pay scale to the petitioner in terms of the executive instructions issued by the State dated 17/3/99 and 19/4/99 on completion of 12 and 24 years of services respectively.

(2.) The case of the petitioner is that he was initially appointed as Peon vide order dated 30.1.1990 and on completion of fifteen years of service he became the member of the contingency paid establishment and his services were regularised in the pay scale of Rs. 750-945 vide order dated 4.10.1993. The further case is that the petitioner was declared permanent member of the Work charge establishment on completion of 15 years of service vide order dated 18.10.2014. According to the petitioner, in terms of the above circular, the petitioner should be granted the benefit of the Kramonnat pay scale and the issue involved in the present case is squarely covered by the judgment of this Court in the matter of Teju Lal Yadav v. State of MP and others reported in ILR (2009) MP 1326 and in the matter of K.L. Asre v. State passed on 7/11/2005 in Writ Petition (s) 1070/2003 .

(3.) Having heard the learned counsel for the parties and on perusal of record, it is found that the issue involved in the matter is squarely covered by the judgment of this Court in the matter of Teju Lal Yadav v. State of MP and others reported in ILR (2009) MP 1326 wherein this Court in the light of the same circulars has considered the issue of grant of krammonat pay scale to the work charged and contingency paid employee and on placing reliance upon the earlier judgment in the matter of K.L. Asre v. State passed on 7/11/2005 in Writ Petition (s) 1070/2003 has held as under:-