Madhya Pradesh High Court
Rajiv Gupta vs State Of M.P. on 6 May, 2016
1 W.P.8354/12
06.05.2016
Shri Brijesh Sharma, learned counsel for the
petitioner.
Shri R.B.S.Tomar learned Govt. Advocate for
the respondents No.1 to 4 and 6/State.
Heard on I.A. No. 1020/2016.
Learned counsel for the petitioner submits that the petitioner holds the post of System Analyst Grade-I. By notification dated 7.9.2013 the State Government has prescribed the pay scale of 37400- 67000 and annual grade pay of Rs.9000 for the post. However, the aforesaid amount is not being paid to the petitioner.
In view of aforesaid submission, learned Govt. Advocate submits that by order dated 10.2.2015, the State Government has held that the petitioner is not entitled to hold the post of System Analyst Grade-I. In view of aforesaid submission, learned counsel for the petitioner submits that so long as petitioner holds the post of System Analyst Grade-I and is performing the duties of the post, the petitioner is entitled to payment of the salary in the pas scale which is notified by the State Government. It is further submitted that the petitioner be granted liberty to submit representation with regard to the claim to the Secretary, Technical Education and Kaushal Vikas Department and the aforesaid authority be directed to take a decision in this regard. Learned Govt. Advocate submits that the 2 W.P.8354/12 claim of the petitioner for payment of salary shall be decided by a speaking order.
In view of aforesaid submission, the Secretary, Technical Education and Kaushal Vikas Department is directed to take a decision with regard to entitlement of the petitioner to receive the salary in the pay scale of 37400-67000 within a period of four weeks from today by a speaking order.
Let the writ petition be listed in the week commencing 11.7.2016.
Accordingly, I.A. No. 1020/2016 is disposed of. Certified copy as per rules.
(Alok Aradhe) Judge vv