SMT. ASHA GAWALI Vs. STATE OF MP

JUDGEMENT

(1.) 1. - The petitioner before this Court who is working on the post of Auxiliary Nurse Midwife has filed this present writ petition is aggrieved by the order dated 6/7/2016 (Annexure P/1 and P/2) by which the recovery has been ordered to the tune of Rs. 50,823/-along with interest of Rs. 31,117/-.

(2.) The contention of the petitioner is that the petitioner is a Class 3 employee, she was appointed on 21/6/1995 on the post of Auxiliary Nurse Midwife and w.e.f. 1/4/2006 she was granted higher pay scale on account of Pay Revision Rules, 2009 and after taking into account the recommendations of Brahma Swaroop Committee, she was granted pay scale of Rs. 7860 + 2400. She was granted second kramonnati w.e.f. 15/7/2015 in the pay scale of Rs. 11020 + 2400. The grievance of the petitioner is that the respondents have now revised her pay fixation and recovery has been ordered along with interest.

(3.) A reply has been filed in the matter and the stand of the respondent is that the petitioner was enjoying pay scale of Rs. 3050-4590 on the basis of recommendations of Brahma Swaroop Committee, she was entitled for pay scale of Rs. 3500-5200 (Revised 5200-20200+2100). The respondents have further stated that the petitioner was granted first upgradation in the pay scale of Rs. 5200-20200+2400, whereas, she was entitled for pay scale of Rs. 5200-20200+2100, as grade pay.