RAM KRISHNA MAGHARIA Vs. JILA PANCHYAT, DURG

JUDGEMENT

(1.) THE petitioner is a retired Ayurvedic Chikitsa Adhikari from Government Ayurvedic Hospital, Dadhi, Janpad Panchyat Bemetara, District Durg. By this petition, the petitioner claims revision of his pay -scales in accordance with the recommendations of the Pandey Pay Commission and Choudhary Pan Commission, as accepted by Panchyat for the period 31.8.67 to December, 1986, during which the petitioner had worked as Vadyaraj under the Janpad Panchyat - Bemetara before he was absorbed in Govt. service. Learned counsel for the petitioner has invited attention to the order dated 27.6.95 of this Court in Kaushal Prasad Shukla and others v. Janpad Sabha, Durg and others [M.P. 767/86] in support of his contention that in the case of similarly placed employees, this Court had already issued direction for grant of benefits of pay -revisions in accordance with the recommendations of the Pandey and Choudhary Pay Commissions accepted by the State Government. The order in Kaushal Prasad Shukla and others v. Janpad Sabha, Durg, and others (supra) also refers to the earlier decisions of this Court in M.P. 139/93 (Sunderlal Dwivedi v. Janpad Panchayat, Hatta) decided on 28.9.87, M.P. No. 665/79 (Mumtaz Ahmed Quraishy and others v. State of M.P. and others) decided on 1.12.82 and M.P. 2598/87 (Bhupendralal Nayak v. State of M.P. and others) decided on 9.1.89, in which similar directions were issued. As per averments made in the petition, the case of the petitioner is in no way different from the petitioners in above cases.

(2.) ACCORDINGLY , this petition is allowed. The respondents are directed to calculate the amount payable to the petitioner in accordance with pay revision and to pay the amount of difference, if any, as far as possible, within four months from the date of this order. The petition is, thus, disposed of with no order as to costs.