Smt. Rati vs The State Of Madhya Pradesh
2021 Latest Caselaw 6560 MP

                                                                           1                                WP-22169-2021
                                             The High Court Of Madhya Pradesh
                                                        WP-22169-2021
                                                     (SMT. RATI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    1
                                    Indore, Dated : 20-10-2021
                                            Shri Yash Pal Rathor, learned counsel for the petitioner.
                                            Shri S. Karanjwala, learned Panel lawyer for the respondent-State.

Heard through Video Conferencing.

The controversy involved in this writ petition stands settled by the judgment of the Division Bench of this Court in W.A. No.37/2018 dated 19/02/2018.

Relevant part whereof is quoted as under:-

" I n view of the said fact, though the appellants are not entitled to increment form the date of appointment but we find that the order passed by the learned single Bench to grant annual increment after one year is contrary to the decision of the Full bench in Manoj Kumar Purohit's case (supra). Therefore, the said part of the order is set aside. The respondents are directed to grant the benefit of increment to the appellants from the date of their qualifying the Typing Examination."

In view of the aforesaid, petitioner is held entitled for annual increment from the date of qualifying the Typing Examination.

Accordingly, petitioner is directed to file a representation in that behalf before the respondent/ authority within fifteen days from today. The respondent in turn shall consider the same in the light of the judgment of the Division Bench as referred above and pass a necessary order.

In the event, petitioner is found entitled for increment, consequent benefit thereof shall be released forthwith.

Let this exercise be completed within three months from today. With the aforesaid, this writ petition stands disposed of.

(ROHIT ARYA) JUDGE

Vibha

Signature Not Verified SAN

Digitally signed by VIBHA PACHORI Date: 2021.10.21 16:19:31 IST