Ashfak Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 1230 MP

                                                                        1                                WP-7526-2021
                                             The High Court Of Madhya Pradesh
                                                        WP-7526-2021
                                                   (ASHFAK KHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    1
                                    Indore, Dated : 01-04-2021
                                            Ms. Swati Ukhale, learned counsel for the petitioner.
                                            Shri    Valmik     Shakargaye,    learned    Panel    Lawyer     for   the
                                    respondent/State.

The petitioner has filed the present petition being aggrieved by the action of the Respondents by which they have not extended two advance

increments.

The petitioner was appointed on the post of Samvida Shala Shikshak Grade-II in the year of 2006. He had passed Diploma examination in the year 2012. He had submitted representation on 27.11.2020 for grant of two advance increments in the light of judgment passed by the Apex Court in the case of State of M.P. v/s Badrinarayan Acharya, reported in AIR 1996 SC 2779.

The present petition is disposed of with the direction to the Respondents to consider and decide the case of the petitioner in the light of

the aforesaid judgment within 60 days from production of certified copy of this order.

Cc as per rules.

(ROHIT ARYA) JUDGE

Vibha

Signature Not Verified SAN

Digitally signed by Vibha Pachori Date: 2021.04.01 18:55:47 IST