RAVINDRA KUMAR Vs. STATE OF M. P.

JUDGEMENT

(1.) Petitioner has filed this petition against the order dated 25.07.2009 [Annexure-P-1] by which, the representation of the petitioner was rejected. The petitioner further prayed a relief that this Court direct the respondents to grant increments to the petitioner from the date of his initial appointment along with interest and arrears.

(2.) Petitioner was appointed vide order dated 27.03.1983 on temporary basis on the post of Stenographer [English] with a condition that he would pass typing and stenography examination within a period of one year. The petitioner did not acquire the aforesaid qualification. He made an application for extension of his appointment. The appointment was further extended for a period of one year with a direction that he would acquire the qualification. He was granted time to acquire the qualification. The last extension was granted to the petitioner on 28.03.199 He acquired the requisite qualification of shorthand and typing examination on 15.11.1992 hence, his services were regularized in the pay scale of Rs. 1400-2340 with effect from 15.11.199 First increment was granted to him on 15.11.1993. The petitioner made prayer that he be granted increment from the date of his initial appointment. The matter was referred to the Full Bench because there was difference of opinion. The Full Bench answered following questions of law vide order dated 23.11.2015. The same reads as under:-

(3.) From the answer of the Full Bench the question (iv), it is held that "where under the policy as well as letter of appointment provide for passing of Hindi Typing Test, in such a case the employee would be entitled to increment only after passing Hindi Typing Test."