Madhya Pradesh High Court
Smt. Shamim Begum vs The State Of Madhya Pradesh Judgement ... on 7 January, 2014
W.P.No.4865/2013 Smt. Shamim Begum Vs. State of MP & Ors.
07/01/2014 Shri Nitin Jain, learned counsel for the petitioner. If the salary of the petitioner for the period in question is not being paid on the basis of 'No Work No Wages' by the competent authority of the department based on certain unauthorized absence established in the matter, petitioner may appeal to the State Government and it would be for the State Government to consider the grievance of the petitioner for payment of salary for the period in question.
Accordingly, granting liberty to the petitioner to appeal to the State Government in the matter, in case she has any grievance with regard to payment of salary, this petition is disposed of.
Certified Copy as per rules.
(Rajendra Menon) Judge nd