AIROnline 2018 MP 888

Madhya Pradesh High Court

Hon'ble Judge(s): Anand Pathak , J

Constitution of India , Art.16— Pay Scale - Claim for - Tenure of appointment - Circular dated 30.09.2014 clarifying that benefit of pay scale would be granted to incumbents from date of first appointment - Petitioner,incumbent completed 30 years of service - Therefore incumbent entitled to payment of higher pay scale. (Para 25)