Heard counsel for the parties on admission.
2. We find no reason to depart from the well reasoned decision of learned Single Judge, which is founded on the principle expounded by the Supreme Court and which has been applied to the fact situation of the present case as can be discerned from the reasons recorded in Paragraphs No.14, 15 and, in particular, 16 of the impugned judgment.
3. The argument of the appellant, however, that benefit of 5th Pay Commission was never extended to M.P. State Electricity Board also does not commend to us in view of the decision of the Indore Bench of this Court in the case of Electric Supply Employees Union Vs. State of M.P. and others (W. P. No.1962/2010) and connected matter decided on 13.9.2011, on which reliance has been placed by the respondents; and which decision has been confirmed by the Supreme Court as noted in the review petition fled by this very appellant bearing R.P. No.506/2013 decided on 19.9.2014.
4. The appeal is devoid of merits. The same is accordingly, dismissed.