Keshav Singh Chauhan vs Mrs. Deepti Gaur and others

,,,,

I.A.No. 3373/2018 is permitted to withdraw with a liberty to file an application under Article 215 of the Constitution of India.,,,,

Prayer allowed.,,,,

I.A.No.3373/2018 stands dismissed with the said liberty.,,,,

This petition at the instance of one of the petitioner in W.P.No.6229/2018 alleging willful  disobedience of an order-dated,,,,

30.11.2013 passed in Writ Petition No.6229/2010 (S).,,,,

The said writ petition was disposed of in the following terms:,,,,

“30.11.2013,,,,

Petitioners by Shri S.K. Sharma, Advocate.",,,,

Respondents/State by Shri Prakhar Dengula, Panel Lawyer.",,,,

Heard.,,,,

Petitioners feel aggrieved by the action of the respondents in denying benefits of regular pay scale and increments to the petitioners from the initial,,,,

date of appointment.,,,,

It is the case of the petitioners that the benefits is being claimed by the petitioners in view of the order passed by the State Administrative Tribunal in,,,,

the case of Madhukant Yadu and 56 others Vs. State of Madhya Pradesh & others in O.A.No.2745/1989 decided on 24.8.1992.,,,,

 Considering the aforesaid judgment, a Bench of the Tribunal in the case of Sugeet Kumar Dixit Vs. State of Madhya Pradesh and another in",,,,

O.A.No.139/2001 decided on 19.10.2001 had directed that teachers working in the Education Department are also entitled to get similar benefits,,,,

as has been granted to teachers working in Tribal Welfare Department in pursuance to the judgment passed in the case of Madhukant Yadu and 56,,,,

others (supra). Subsequently thereof circulars have been issued by the State Government vide order dated 5.4.1995 directing all the District,,,,

Education Officers to implement the judgment of the Tribunal uniformly in the cases of all other Assistant Teachers working in their,,,,

departments in view of the S.L.P., filed by the State Government having been dismissed.        Â",,,,

 In view of the above, there is no reason why petitioners should not be granted the aforesaid benefit. directed that in the",,,,

case of the petitioners, they shall be fixed in the regular pay scale and granted benefits of increments from their initial date of appointment as has been",,,,

done in the case of other similarly situated employee. Accordingly, respondents are directed to grant the same benefits to the petitioners also andÂ",,,,

take consequential action for refixation of their pay within a period of three months from the date of filing of a certified copy of this order.,,,,

As far as arrears is concerned, it would be for the State Government to take an appropriate decision in the matter in accordance with the",,,,

representation filed by the petitioners in this regard.Â,,,,

Petition stands allowed and disposed of.â€​    Â,,,,

On being noticed, respondents have entered appearance. A copy of the order passed on 31.10.2017 is placed on record which is in the following",,,,

terms:,,,,

“dk;kZy; ftyk f'k{kk vf/kdkjh ftyk f'koiqjh e-iz-,,,,

dzekad@fof/k@2017@3864 f'koiqjh fnukad 31@10@17 vkns'k,,,,

e-iz- 'kklu Ldwy f'k{kk foHkkx ea=ky; oYyHk Hkou ds vkns'k dzekad ,Q&112@2005@20&1 Hkksiky] fnukad 18-10-2017 ds ifjikyu esa ,sls leLr",,,,

f'k{kd ftudh fu;qfDr o""kZ 1973&74 ls o""kZ 1997&98 rd dh vof/k esa Ldwy f'k{kk foHkkx ds v/khu lapkfyr fofHkUu ;kstukvks rFkk dk;Zdzeksa esa",,,,

fu;qDr fd;s x;s mif'k{kdks] mi 'kkyk f'k{kdkas] izf'k{k.kkFkhZf'k{kdks] fofHkUu U;k;ky;ksa ds fu.kZ;ksa ds ikyu esa fu;qfDr rnFkZ f'k{kdks] dfu""B",,,,

cksMZ ls p;fur f'k{kdksa vkijs'ku Cysd cksMZ ;kstukUrxZr fu;qDr f'k{kdks dks fuEu 'krksZ ds v/;;u/khu fu;qfDr fnukad ls fu;fer osrueku Lohdzr dj,,,,

,fj;j jkf'k ds Hkqxrku dh Lohd`fr iznku dh xbZ gSA e-iz- 'kklu ds vkns'k fnukad 18-10-2017 ds vuqdze esa bl ftyk varxZr dkye dzekad 2 esa vafdr",,,,

deZpkjh dks dkye dzekad 5 esa vafdr fu;qfDr fnukad ls fu;fer osrueku dk ykHk fn;s tkus dh Lohd`fr fuEu 'krksZa ds v/khu iznku dh tkrh gS%&,,,,

1&fu;fer osrueku Lohd`r djus ds iwoZ izFke fu;qfDr vkns'k dk feyku dk;kZy;hu laxr vfHkys[k ls fd;k tkosxkA,,,,

2&fu;fer osrueku rFkk osruo`f);ks ds QyLo:i fu/kkZfjr fd;s x;s osru dk vuqeksnu lacaf/kr la;qDr lapkyd dks""k ys[kk ,oa isa'ku ls vfuok;Z :i ls djkus ds",,,,

i'pkr gh fu;fer osru ,oa ,fj;j dk Hkqxrku fd;k tk,xkA",,,,

3& ,fj;j jkf'k lacaf/kr f'k{kdks ds lkekU; Hkfo""; fuf/k [kkrs esa tek djkbZ tk,xhA",,,,

4& lsokfuo`Rr gks x, f'k{kdksa dks uxn Hkqxrku nks fdLrks esa ¼50&50 izfr'kr½ ,d o""kZ ds varjky esa fd;k tk,xkA",,,,

5& lacaf/kr f'k{kd ls rnvk'k; dk cpu i= ys fd ;fn 'kklu vkns'k@ekuuh; U;k;ky; dh ifjf/k esa jkf'k okfil dh tkuk vko';d gks rks jkf'k ,d eq'r okfil dj nh",,,,

tkosxh bldh izo`f""V lacaf/kr dh lsokiqfLrdk@vfHkys[k esa vfuok;Zr% djsA",,,,

6& ;g izekf.kr dj ys fd lacaf/kr dks blds iwoZ fu;qfDr fnuakd ls fu;fer osrueku dk ykHk ugh fn;k x;k gSA,,,,

l-dz- uke deZpkjh in ladqy dk uke izFke fu;qfDr fu;qfDr fnukad,,,,

 uke fnukad@ ls fu;fer,,,,

   osrueku nsus dk,,,,

   fnukadÂ,,,,

l-dz-,"uke deZpkjh in

uke",ladqy dk uke,"izFke fu;qfDr

fnukad@","fu;qfDr fnukad

ls fu;fer

osrueku nsus

dk

fnukad

1,2,3,4,5

1,"Jh ds'kl flag

pkSgku las-fu-

l-

f ' k - izk-fo-

ceuk","'kkl-dU;k m-

ek-

fo- fiNksj",01@11@1973,01@11@1973