NIRMAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) The petitioners have filed the present petition being aggrieved by order dat.4.4.2017 whereby, they have been granted first, second and third time pay - scale after completion of 10, 20 and 30 years of service respectively w.e.f. 1.1.2016.

(3.) Facts of the case are as under :- The petitioners were appointed under the work charge and contingency paid establishment in the then Irrigation Department now Water Resources Department on a different post in a pay-scale of Rs. 155-252. Thereafter, vide order dat.25.4.1992, on the basis of recommendation of the scrutiny committee, they were classified on the post of unskilled assistant in the pay-scale of Rs. 750-945.00. The petitioners were not granted the benefit of first and second time pay-scale. Hence, they approached this court by way of the writ petition.