Madhya Pradesh High Court
Vijay Khede vs Kisan Kalyan Evm Krishi Vikas ... on 24 October, 2017
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W P No. 5950 / 2017
24/10/2017
Mr. Shashank Patwari, learned counsel for the
petitioner.
Ms. Swati Ukhale, learned counsel for the respondent
State.
Heard finally with consent.
This writ petition has been filed by the petitioner seeking a direction to the respondents to grant the benefit of third time scale as per applicable circular.
The case of the petitioner is that he was initially appointed on the post of Lower Division Clerk and thereafter, he was promoted as Upper Division Clerk on 4/4/1995 and as Accountant on 18/10/2004.
Now the petitioner is claiming the third time scale. Learned counsel for petitioner submits that in terms of circulars dated 24th January 2008 & 30th September, 2014, the petitioner is entitled for the benefit of third krammonati and petitioner has already submitted the representation before the respondent No.3 claiming the said relief. He has prayed for a direction to respondent No.3 to decide the representation.
Learned counsel for State has no objection to such a limited prayer.
Keeping in view the above aspect of the matter, the writ petition is disposed of with a direction to respondent No.3 to
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decide the petitioner's pending representation keeping in view the circulars dated 24th January 2008 & 30th September, 2014 within a period of 3 months from the date of receipt of certified copy of this order. If the petitioner is found entitled, necessary benefit will be extended to him without any delay.
Certified copy, as per Rules.
(S. C. SHARMA) JUDGE KR