NAVEEN KUMAR TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) Since in all these writ petitions common questions of law and fact are involved, therefore, they were heard analogously and decided by this singular order.

(2.) There is no dispute between the parties that all the petitioners those, who are working on the post of Amin, were recruited after their selection by the Junior Service Selection Board in the year 1988. At the time of their appointments they were given the pay scale of Rs.775-1200. It is contended by the petitioners that they are entitled to be given the pay scale of Rs.870-1420. It is also not disputed that the revised pay scale of Rs.515-800 in pursuance of Notification issued by the State Government which is known as M.P. Revision of Pay Rules, 1983, was made applicable to the Patwaris, those who were higher secondary with Patwari Training Certificate pass. The said Notification came into force with effect from 1.4.1981.

(3.) The Amins (not having the training) appointed after 5.3.1983 since were not given the corresponding revised pay scale, therefore, they preferred a petition before this Court. The question with regard to the grant of a higher pay scale (Rs.8701420) under the M.P. Revision of Pay Rules, 1983 was referred to for its decision by the Full Bench. Copy of the judgment passed by the Full Bench of this Court in Om Prakash Vs. State of Madhya Pradesh & others, 1988 M.P.L.J. 473, is filed as Annexure A-3 in W.P. No. 12785/2003 (O.A.No. 1835/98).