Smt. Suman Dohare vs The State Of Madhya Pradesh
2022 Latest Caselaw 14680 MP

                          1
        IN THE HIGH COURT OF MADHYA PRADESH
                     AT GWALIOR
                           BEFORE
         HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                 ON THE 11th OF NOVEMBER, 2022

              WRIT PETITION No. 25695 of 2022

     BETWEEN:-
1.   SMT. SUMAN DOHARE W/O SHRI AMIT
     DOHARE,   AGED    ABOUT   46 YEARS,
     OCCUPATION: SERVICE POSTED AS ASST.
     GRADE 2 IN THE OFFICE OF BLOCK
     EDUCATION OFFICER BLOCK LAHR DISTT.
     BHIND (MADHYA PRADESH)

2.   DHEERENDRA SINGH KUSHWAH S/O LATE
     SHRI AMAR SINGH KUSHWAH, AGED ABOUT 42
     YEAR S , OCCUPATION: SERVICE POSTED AS
     ASST. GRADE III IN THE OFFICE OF BLOCK
     EDUCATION OFFICER BLOCK LAHAR BHIND
     (MADHYA PRADESH)

                                                   .....PETITIONER
     (BY SHRI RBS TOMAR - ADVOCATE )

     AND
1.   THE STATE OF MADHYA PRADESH THROUGH
     PRINCIPAL SECRETARY VALLABH BHAWAN
     BHOPAL (M.P.) (MADHYA PRADESH)

2.   THE COMMISSIONER PUBLIC INSTRUCTION
     GAUTAM NAGAR BHOPAL (MADHYA PRADESH)

3.   THE   JOINT   DIRECTOR TREASURY AND
     ACCO UN TS GWALIOR DIVISION (MADHYA
     PRADESH)

4.   THE DISTRICT EDUCATION OFFICER HIGHER
     EDUCATION DEPARTMENT BHIND (MADHYA
     PRADESH)

5.   THE BLOCK EDUCATION OFFICER HIGHER
     EDUCATION   DEPARTMENT BLOCK LAHAR
     BHIND (MADHYA PRADESH)

                                                 .....RESPONDENTS
                              2
        (BY SHRI P.S.RAGHUVANSHI - GA)

      Th is petition coming on for hearing this day, th e court passed the
following:
                                     ORDER

The petitioners have filed the present petition praying for direction to the respondents to grant them the annual increment from the date of the passing of the typing examination.

T he petitioners have passed a typing examination, however, no annual increment has been granted to the petitioners from the date of passing of the typing examination.

Learned counsel for the petitioners submits that the case of the

petitioners is squarely covered by the Division Bench Judgment passed by this Court in W.A. No.37/2018 on 19.02.2018. In view of aforesaid, he submits that the petitioners are entitled to get the benefit of the annual increment from the date of their qualifying the typing examination. He, therefore, prays that the petition filed by the petitioners may be disposed of in light of the last para of the judgment passed by the Division Bench of this Court in W.A. No.37/2018.

Learned Govt. Advocate appearing on advance notice has no objection if respondents are directed to consider and decide the case of the petitioners in the light of the judgment passed in W.A.No.37 of 2018.

Thus, in light of the aforesaid submissions, the petition filed by the petitioner is disposed of with a direction to the respondents to consider and decide the case of the petitioners for grant them the annual increment from the date of passing of the typing examination in the light of judgment passed in W.A.No.37 of 2018 on 19.2.2018.

Accordingly, the petition is disposed of without any order as to costs.

Certified copy as per rules.

(MILIND RAMESH PHADKE) JUDGE Rks

RAM KUMAR SHARMA 2022.11.12 10:47:42 +05'30'