MAHESH CHANDRA BHARADWAJ Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner having attained the age of superannuation on 31.07.2015 from the post of timekeeper has invoked the writ jurisdiction of this Court u/ Art.226 of Constitution seeking counting of services rendered by him as a daily wager w.e.f. 01.06.1977 (the date when petitioner was initially engaged as daily wager) till 12.01.1988 (when petitioner entered the regular service in contingency work charged establishment).

(2.) The further prayer is for grant of three time scales on completion of 10, 20 and 30 years of service counted from 01.06.1977 on the ground that no promotional avenues were extended to the petitioner during his entire service tenure and neither any pay-scale upgradation was extended. Consequential relief has also been sought for re-fixation of pay as well as pension with grant of arrears of pay and pension alongwith interest.

(3.) Learned counsel for the rival parties are heard on the question of admission and as well as final dismissal.