Madhya Pradesh High Court
Kailash Narayan Ahirwar vs The State Of Madhya Pradesh on 9 February, 2018
1
THE HIGH COURT OF MADHYA PRADESH
WP No.3303/2018
(Kailash Narayan Ahirwar vs. State of M.P. & Ors.)
Gwalior, Dated : 09.02.2018
Shri R.K. Bohare, learned counsel for the petitioner.
Shri Yogesh Chaturvedi, learned Government
Advocate for the respondents/State.
Petitioner's only grievance is that though time scale has been granted to him by order of Superintending Engineer/Health Engineer Department, Gwalior dated 4.3.2015 but this benefit of second time scale of pay w.e.f. 1.6.2013 has yet not been translated into actual monitory benefit.
In view of such facts, this petition is disposed of with a direction to the respondents No.3 and 4 to translate the benefit of order accruing from order dated 4.3.2015 in actual financial benefit along with arrears within 30 days from the receipt of certified copy of this order, if the order still subsists.
Accordingly the petition is disposed of. Certified copy as per rules.
(Vivek Agarwal)
(alok) Judge
ALOK KUMAR
2018.02.10 11:04:57 +05'30'