Madhya Pradesh High Court
Smt. Chitra Bapat vs The State Of Madhya Pradesh on 24 November, 2017
W.P.No.20057/2017
INDORE
24.11.2017
Ms. Archana Maheshwari, learned counsel for the
petitioner.
The petitioners have filed the present petition being
seeking direction to the respondents to grant them the
benefit of 5th and 6th Pay Commission. The petitioner was initially appointed in the Madhya Pradesh State Co- operative Oil Seed Growers Federation. Thereafter, the Oil Federation went into liquidation and the services of all the employees have been merged in to the different government departments.
The services of the petitioners have been merged in the department of Farmer Welfare & Agriculture Development Department. Now, the petitioners have become regular employee of State Government and other State Government employees have been granted benefit of 5th , 6th & 7th Commission but the petitioners have not been granted the said benefit. Hence, present petition.
This Court vide order dated 21.07.2017 in W.P.No.5107/2017 has disposed of the writ petition of the identically placed person. Relevant portion of the aforesaid order is reproduced below:
"Resultantly, the petitioner is certainly entitled to revised pay scale as per the recommendations of 5th, 6th and 7th Pay Commission. The respondents shall revise the pay of the petitioner keeping in view the recommendations of the 5th, 6th and 7th Pay Commission and shall also pay arrears to the petitioner within a period of 4 months from the date of receipt of certified copy of this order."
The case of the petitioner is identical. Hence, present petition is disposed of. Order dated 21.07.2017, passed in W.P.No.5107/2016 shall apply mutatis mutandis in the present case also.
(VIVEK RUSIA)
jasleen Judge
Jasleen Singh Saluja
2017.11.28 15:15:37 +05'30'