Ghanshyam Das Talreja vs The State Of Madhya Pradesh
2021 Latest Caselaw 2903 MP

THE HIGH COURT OF MADHYA PRADESH W.P. No.3311/2021 (GHANSHYAM DAS TALREJA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Through Video Conferencing

Gwalior, Dated : 01-07-2021

Shri Aditya Sharma, Counsel for petitioner.

Shri M.P.S. Raghuvanshi, Additional Advocate General for

State.

The question involved in the present case is that whether

petitioner is entitled for the increment which became due

immediately after his retirement or not.

The Indore Bench of this Court in W.P. No.4118/2020 has

referred the matter to the larger Bench in view of two contradictory

judgments passed by two different Division Benches of this Court.

Subsequently,it was found that similar question is already pending

consideration before the Supreme Court. Accordingly, hearing of

W.P. No. 4118/2020 has been deferred.

Accordingly, this case is adjourned sine die with liberty to the

the petitioner to make a mention after disposal of SLP (Civil)

No.8219/2020 and W.P. No.4118/2020.

(G.S. Ahluwalia) Judge

Aman AMAN TIWARI 2021.07.02 11:26:44 +05'30'