Rajendra Kumar vs The State Of Madhya Pradesh
2021 Latest Caselaw 8216 MP

                                     1

          HIGH COURT OF M.P. : BENCH AT INDORE
                           W.P. No.26701/2021
               Rajendra Kumar S/o Gangaram Sharma
                      vs. State of M.P. and others
Indore : 04/12/2021 :-
      Shri Arvind Sharma, learned counsel for the petitioner.
      Shri     Siddharth    Jain,   learned   Panel   Lawyer    for   the
respondents/State.

Heard.

The petitioner before this Court is presently working as Teacher at Govt. Higher Secondary School, District-Rajgarh (M.P.) and he is claiming two advance increments on the ground that he has obtained B.Ed. degree training.

It is contended in the writ petition that the dispute is squarely covered by a decision rendered by this Court in the case of Dwarkesh vs. State of M.P. and others 2004(1) MPLJ 261 and other analogous matters in W.P. No.2354/2003, W.P. No.2880/2003 (O.A. No.1309 and 2022 of 2002 decided on 30.08.2003) by this Bench of this Court and in the case of Ku. Neena Dwivedi and another vs. State of M.P. and others 2004(2) MPHT 221. Also reliance is placed on the order passed in the case of Shashi Bhushan Dwivedi vs. State of M.P. and others [W.P. No.6932/2006(S)] decided on 15.05.2006.

It is further contended that after the decision rendered in the aforesaid cases certain instructions were issued by the State Government. Keeping in view the aforesaid, this Court has further disposed of certain writ petitions. It is contended that the claim of the petitioner is identical to that of Dwarkesh (supra) and similar directions may be issued.

Having considered the aforesaid pleadings, the respondents are directed to consider petitioner's representation (Annexure P/4) for grant of two advance increments in the light of the judgment of this Court passed in the case of Shashi Bhusan Dwivedi Vs. State of M.P and others W.P.No.6932/2006(s) decided by this Court on 15/05/2006

and Dwarkesh Vs. State of M.P and another (supra) and pass appropriate orders within a period of three months from the date of receipt of copy of this order. Needless to say, in case the petitioner is found entitled to similar benefit, the same be extended to him within the aforesaid period.

With the aforesaid, the writ petition stands finally disposed of. Certified copy as per rules.

(Pranay Verma) Judge

Aiyer* Digitally signed by JAGDISHAN AIYER Date: 2021.12.07 15:19:51 +05'30'