LAWS(MPH)-2019-3-174

STATE OF M.P. Vs. JYOTI VAIDYA

Decided On March 01, 2019
STATE OF M.P. Appellant
V/S
Jyoti Vaidya Respondents

JUDGEMENT

(1.) Heard.

(2.) The appellant - State of M.P. before this court through its functionaries is aggrieved by order dated 7.12.2018, passed in W.P.No.4305/2018(s) by the learned Single Judge has preferred a writ appeal under Section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005.

(3.) The facts of the case reveal that Dr. Smt. Jyoti Vaidya, the respondent in the present writ appeal has approached this court challenging the validity and legality of the order dated 7.9.2016 and 4.1.2018 (Annexures P/8 and P/15) of the writ petition. She was denied the benefit of Senior Grade Pay Scale and the benefit of Pay Band - IV from the date she was entitled and the only reason assigned was that her ACR's were average.