Hukumsingh Lalsingh vs Public Health Engineering Department
2024 Latest Caselaw 3107 MP

Madhya Pradesh High Court

Hukumsingh Lalsingh vs Public Health Engineering Department on 2 February, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                      1




                            IN    THE    HIGH COURT OF MADHYA PRADESH
                                               AT INDORE

                                                     BEFORE

                            HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI

                                           ON THE 2 nd OF FEBRUARY, 2024


                                           WRIT PETITION No. 6878 of 2020

                           BETWEEN:-


                           HUKUMSINGH LALSINGH, AGED ABOUT 53 YEARS,
                           OCCUPATION: GOVT. SERVICE JAYSINGHPURA PIPLI
                           BAZAR H.NO. 74 UJJAIN (MADHYA PRADESH)

                                                                            .....PETITIONER
                           (SHRI PRATEEK PATWARDHAN, ADVOCATE)


                           AND


                           1.    PUBLIC HEALTH ENGINEERING DEPARTMENT
                                 CHIEF SECRETARY MANTRALAYA, VALLABH
                                 BHAWAN, BHOPAL \ (MADHYA PRADESH)

                           2.    EXECUTIVE    ENGINEER    PUBLIC HEALTH
                                 ENGINEERING DEPARTMENT NAGAR PALIKA
                                 NIGAM, UJJAIN (MADHYA PRADESH)

                           3.    ADHIKSHAN     YANTRI    PUBLIC   HEALTH
                                 ENGINEERING       DEPARTMENT PARIYOJANA
                                 MANDAL, UJJAIN (MADHYA PRADESH)

                           4.    JOINT DIRECTOR KOSH,LAKHA AND PENSION
                                 SAMBHAG    UJJAIN, BHARATPURI   UJJAIN
                                 (MADHYA PRADESH)
Signature Not Verified
Signed by: JAGADISHAN
AIYER
Signing time: 02-02-2024
16:57:09
                                                                 2
                                                                                            .....RESPONDENTS

                           (SHRI KOUSTUBH PATHAK, GOVERNMENT ADVOCATE)




                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                                 ORDER

The petitioner before this Court has filed this present writ petition being aggrieved by the improper pay fixation done by the respondents. The contention of the petitioner is that he was appointed as a Pump Attendant and

was rightly fixed by the State Government in the pay scale of Rs.825-1220 as per the Circular of the State Government dated 4/9/1996. The petitioner's grievance before this Court is that the respondents have later on fixed him in the pay scale of Rs.750-945.

2. An identical issue has been looked into by this Court in W.P. No. 452/2015. Relevant paragraph of the order passed by this Court reads as under:-

Learned counsel for the appellant has drawn our attention to the page â51 Letter No.8152, Bhopal dated 04/09/1996 of Engineer-in-Chief/PHE Department, Bhopal whereby the State Government after obtaining approval from the Finance Department revised a pay scale from time to time, as is evident from the aforesaid letter. Relevant of the letter dated 04/09/1996 reads as under :

करण म मध्य देश शासन, िवत्त िवभाग के अ धसूचना मांक 605/2099/77/आर 1/चार िदनांक 1.8.77 के प रिशष्ट म पुनरीि त वेतन िनधरण के िनयम-

3 के अन्तगत टेलीफोन क्लक के स्थान पर टेलीफोन अटेन्डेन्ट का नाम िदया गया था

जसका वेतनमान पये 90-170 िदनांक 1.1.74 से देय था। मध्य देश कायभा रत तथा आक मकता से वेतनपाने वाले कमचारी वेतन पुनरीि त िनयम 1984 जो मध्य देश िवत्त िवभाग के अ धसूचना मांक 525-4323 िन-1/चार िदनांक 3.3.84 ारा लागू िकया गया था िदनांक 1.4.82 से भावशील जसके अनुसार वेतनमान 90-170 को पुनरीि त वेतनमान पये 445-635 म मान्य िकया गया। मध्य देश कायभा रत तथा आक मकता से वेतन पाने वाले कमचारी वेतन पुनरी ण िनयम 1987 जो िवत्त िवभाग के ापन मांक 411- 1628-87-िन-1-चार िदनांक 3.8.87 ारा िदनांक 1.1.86 से मान्य िकया गया है अनुसार वेतनमान पये 445-635 को वेतनमान पये 775-1200 मान्य िकया गया। इस वेतनमान को पुन: पुनरीि त करते हये मध्य देश कायभा रत वेतन पुनरीि त िनयम 1990 जो िवत्त िवभाग के ापन मांक 114-90-िन-1-चार जो मध्य देश राजप म िदनांक 3.5.90 को कािशत िकया है को िदनांक 1.1.86 से लागू िकया गया, के अनुसार वेतनमान पये 775-

1200 का वेतनमान पये 825-1220 मान्य िकया l From the aforesaid, it is not in dispute that from 01/01/1986 pay scale was revised to 825-15-900-20-1220. Thereafter, as per schedule of Rule-4 of Seva Dainik-Karyabharit Tatha Akasmikta Karmchari Niyam, pay scale of 825- 15-900-20-1220 was revised to 2750-70-3800-75-4400 w.e.f. 1/1/1996 though the notification was issued on 26/06/1998.

In view of the aforesaid, no further approval from the Finance Department as raised by the State before the Writ court is required.

Accordingly, the impugned order is partly set aside with a direction that

the appellant was rightly granted pay scale of Rs.2750-70-3800-75-4400.

3. In the light of the aforesaid judgment passed in Writ Petition No. 452/2015, the present Writ Petition is allowed. The impugned recovery ordered by the respondents is set aside. The petitioner shall be entitled for pay scale of Rs.825-1220 with all consequential benefits. The amount already recovered, if any, be refunded back to the petitioner within a period of sixty days from the

date of receipt of certified copy of this order.

(S. A. DHARMADHIKARI) JUDGE Aiyer