Shanta Joshi vs The State Of Madhya Pradesh
2021 Latest Caselaw 3649 MP

                                                                             1                              WP-13140-2021
                                                   The High Court Of Madhya Pradesh
                                                              WP-13140-2021
                                                       (SHANTA JOSHI Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                            Indore, Dated : 27-07-2021
                                                  Heard through Video Conferencing.

                                                  Shri Abhishek Tugnawat, learned counsel for the petitioner.
                                                  Shri Yashpal Rathore, learned Govt. Advocate for the
                                            respondent/State.

Heard on the question of admission.

By this writ petition under Article 226 of the Constitution of India, the petitioner is claiming two advance increments in view of the provisions of Fundamental Rule 22-D on account of his promotion from the post of LDT to UDT.

Learned counsel for the petitioner has drawn the attention of this Court to order dated 24/07/2018 passed in W.P. No.14134/2018 (Smt. Manjusha Pandya vs. The State of M.P. & Ors.) ; and submitted that on the similar line, the present writ petition be

disposed of.

Learned Govt. Advocate for the respondent/Sate has no objection for issuance of a direction to the concerned authority for examining the petitioner's case in view of the aforesaid judgment.

In view of the aforesaid, the present writ petition is disposed of with a direction to the petitioner to file a fresh representation within a week's time, giving all relevant details before the respondent No.3, who shall consider the petitioner's case in respect of grant of two advance increments, as mentioned above, within a period of three months from the date of receipt of certified copy of this order, in the

Signature Not VerifiedDigitally signed by light of judgement passed by this Court in the matter of State of M.P.

  SAN                 SUMATHI
                      JAGADEESAN
                      Date: 2021.07.28
                      10:30:57 IST
                                                                             2                           WP-13140-2021

vs. Dayaram Patidar (W.P. No.1104/2011) decided on 04/10/2012. If the petitioner is found entitled, the said benefit will be extended to him without any delay. In case of rejection of his claim, a reasoned speaking order will be passed by the authority concerned.

With the aforesaid, W.P. No.13140/2021 is disposed of. No

order as to costs.

(SUBODH ABHYANKAR) JUDGE

sumathi

Signature Not Verified VerifiedDigitally Digitally signed by SAN SUMATHI JAGADEESAN Date: 2021.07.28 10:30:57 IST