Smt. Sunita vs The State Of Madhya Pradesh
2021 Latest Caselaw 6582 MP

1                                         W.P.No.22150-2021

    THE HIGH COURT OF MADHYA PRADESH, INDORE BENCH
                             W.P.No.22150-2021
             (Sunita Khire vs. State of Madhya Pradesh and others)

Indore, Dated: 20/10/2021
         Shri Yashpal Rathore, learned counsel for the petitioner.

         Shri A.S. Parihar, learned Panel Lawyer for the respondent/State.

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:-

"In 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 Hindi 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.

Certified copy, as per rules.

(SUBODH ABHYANKAR ) JUDGE

moni

Digitally signed by MONI RAJU Date: 2021.10.20 18:02:12 +05'30'