Arjun Singh Rathore vs The State Of Madhya Pradesh
2022 Latest Caselaw 5826 MP

                                                                               1
                                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                                       AT INDORE
                                                                             BEFORE
                                                            HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                                       ON THE 21st OF APRIL, 2022

                                                                 WRIT PETITION No. 9128 of 2022

                                                    Between:-
                                                    ARJUN SINGH RATHORE S/O SHRI DEEP SINGH
                                                    RATHORE, AGED ABOUT 50 YEARS, OCCUPATION:
                                                    TEACHER GOVT. MIDDLE SCHOOL VILLAGE POST
                                                    BAHADURPUR JAGIR (MADHYA PRADESH)

                                                                                                             .....PETITIONER
                                                    (BY SHRI K.L. PUROHIT, ADVOCATE )

                                                    AND

                                            1.      THE STATE OF MADHYA PRADESH THROUGH
                                                    PRINCIPAL SECRETARY VALLABH BHAWAN,
                                                    BHOPAL (MADHYA PRADESH)

                                            2.      JOINT DIRECTOR TREASURY ACCOUNTS AND
                                                    PENSION DEPT UJJAIN DIVISION, BHARATPURI,
                                                    UJJAIN (MADHYA PRADESH)

                                            3.      DISTRICT   EDUCATION   OFFICER  SCHOOL
                                                    EDUCATION DEPARTMENT DISTRICT RATLAM
                                                    GHAS BAZAR, RATLAM (MADHYA PRADESH)

                                            4.      BLOCK EDUCATION          OFFICER BLOCK JAORA,
                                                    (MADHYA PRADESH)

                                                                                                          .....RESPONDENTS
                                                    (BY SHRI ADITYA GARG, G.A.)

                                                  T h is petition coming on for orders      this day, the court passed the
                                            following:
                                                                                ORDER

At the outset counsel for petitioner submits that present petition may be disposed off directing the respondents to consider the claim of the petitioner for grant of benefit of two advance increments in the light of the judgment passed by the Apex court in the case of Asha Saxena Vs. State of MP & Ors WP No.3408/2008 decided on 7/5/2008. It is further stated that the petitioner has passed B.Ed examination after joining the services of the state government. The matter is squarely covered by the judgment in the case of Asha Saxena (supra) Signature Not VerifiedDigitally signed by SAN VARGHESE MATHEW Date: 2022.04.21 and also the order passed by this Court in the case of Smt.Archana Vyas Vs. 17:52:39 IST

State of MP & Ors. WP No.3635/2008 decided on 17/10/2008.

Counsel for respondents submits that in case if the petitioner submits a comprehensive representation along with the judgments passed by the Courts the same shall be considered and decided by the competent authority in accordance with law.

In view of the aforesaid submissions, the present petition is disposed off with liberty to the petitioner to submit a fresh comprehensive representation to the competent authority within a period of one month along with the copy of the judgments passed by the Courts and in case if such a representation is submitted within the aforesaid period, the same shall be considered and decided by the competent authority within a period of two months from the date of submission of representation.

(VIJAY KUMAR SHUKLA) JUDGE VM

Signature Not Verified VerifiedDigitally Digitally signed by SAN VARGHESE MATHEW Date: 2022.04.21 17:52:39 IST