SOBHANA PARMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Delay, if any, is hereby condoned.

(2.) The present writ appeal is arising out of the order dated 5.2.2018, passed by the learned Single Judge in W.P.No.7817/2016 (Mrs. Sobhana Parmar V/s. State of M.P. & 2 Others.).

(3.) Facts of the case reveal that the appellant before this court has preferred the writ petition being aggrieved by order dated 13.1.2014 by which she was granted senior grade pay-scale and selection grade pay-scale w.e.f. 1.4.2005 and 1.4.2012, respectively. The petition was also against the order dated 7.9.2016. The petitioner came up with a case that in light of the judgment delivered in the case of Kaluram Patidar V/s. State of M.P. & Ors. (W.P. No.11064 of 2010) decided on 25.8.2016, she is entitled for grant of pay-scale in terms of Circulars dated 16.4.2010, 19.5.2010, 14.6.2011 and 14.9.2012, from the same date the benefit has been extended to other identically placed persons. She was claiming the benefit of senior grade pay-scale of Rs.3000 - 5000 (revised to Rs.10000 - 15200) w.e.f. 6.9.1999 and selection grade, ie., Rs.3700 - 5700 (revised to Rs.12000-18300) w.e.f. 6.10.2004 as well as the benefit of 5th pay band, ie., placement in the pay-scale Rs.37400 - 6700 + AGP of Rs.9000/- w.e.f. 6.10.2007.