Krishnakant Chauhan vs The State Of Madhya Pradesh
2022 Latest Caselaw 2443 MP

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                                                       The High Court Of Madhya Pradesh
                                                                 WP No. 3947 of 2022
                                                       (KRISHNAKANT CHAUHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                            Indore, Dated : 22-02-2022
                                                  Shri Shantanu Sharma, learned counsel for the Petitioner.

                                                  Shri Govind Purohit, learned counsel appearing on behalf of Advocate
                                            General.
                                                  Learned counsel for the petitioner submits that the present petition may
                                            be disposed off in terms of order dated 19.02.2018 passed in WA

                                            No.37/2018.
                                                  It is submitted that the issue involved in the present case is covered by
                                            the judgment passed by the full bench in the case of Manoj Kumar Purohit
                                            and Ors Vs. State of MP and Ors reported in 2016 (1) MPLJ 449, wherein
                                            it has been held that the employees entitled for grant of annual increment from
                                            the date of qualifying the typing examination.
                                                  Learned counsel for the petitioner further submits that the representation
                                            submitted by the petitioner has been rejected by the order dated 30.11.2021
                                            which is a non-speaking order.

                                                  On going through the order, this Court finds that the respondents have

not taken into consideration the judgment passed by this Court and non- speaking order has been passed.

In view of the aforesaid, the present petition is disposed off with a liberty to the petitioner to submit a detailed and comprehensive representation before the District Treasury Office, Ratlam alongwith the copy of the orders passed by this Court within the period of one month from today.

If such representation is filed within the aforesaid period, the same shall be considered and decided by the said authority in accordance with the law within the period of two months thereof without being influenced by the previous order dated 30.11.2021. Signature Not VerifiedDigitally signed by SAN SOURABH YADAV Date: 2022.02.22 17:19:34 IST It is made clear that this Court has not expressed any opinion on the merits of the case.

(VIJAY KUMAR SHUKLA) JUDGE Sourabh

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOURABH YADAV Date: 2022.02.22 17:19:34 IST