Ram Singh Rajput vs The State Of Madhya Pradesh
2023 Latest Caselaw 12529 MP

                                                            1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                       BEFORE
                                       HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                                               ON THE 3 rd OF AUGUST, 2023
                                             WRIT PETITION No. 19103 of 2023

                          BETWEEN:-
                          RAM SINGH RAJPUT S/O PRAHLAD SINGH, AGED
                          ABOUT  67   YEARS, OCCUPATION: RETIRED R/O
                          JAMIDAAR PURA DISTT. AGAR (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (SHRI ARVIND KUMAR SHARMA, ADVCOCATE)

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

                          2.    DISTRICT EDUCATION OFFICER DISTRICT AGAR
                                MALWA (MADHYA PRADESH)

                          3.    JOINT DIRECTOR TREASURY ACCOUNTS AND
                                PENSION OFFICER UJJAIN (MADHYA PRADESH)

                          4.    DISTRICT TREASURY AND PENSION OFFICER
                                DIST. AGAR MALWA (MADHYA PRADESH)

                          5.    THE     PRINCIPAL GOVT.  GIRLS             HIGHER
                                SECONDARY    SCHOOL DIST. AGAR             MALWA
                                (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                          (SHRI SHALABH SHARAMA, GOVT, ADVOCATE)

                                T h is petition coming on for orders this day, t h e cou rt passed the
                          following:
                                                             ORDER

By the instant petition, the petitioner is claiming that although he stood

retired on 30.06.2017 and the annual increment was to be added on 1st of July Signature Not Verified Signed by: REENA SUDHIR DAS Signing time: 03-Aug-23 6:12:41 PM

of that year, but he was not granted the said benefit.

Learned counsel for the petitioner submits that the issue involved in the present case has already been settled by the Supreme Court recently in Civil Appeal No.2471/2023 (The Director {Admn. and HR KPTCL and Ors Vs. C.P. Mundinamani & Ors) wherein it has been held that benefit of annual

increment which was to be added on 1st of July every year shall be paid to the

employee who got retired on 30th of June of the said year, therefore the present petitioner is also entitled to get the said benefit.

Considering the aforesaid and taking note of the judgment passed by the Supreme Court in case of C.P. Mundinamani (supra), this petition is allowed,

directing the respondents to grant the benefit of annual increment which was to be added with effect from 01.07.2017 and recalculate the benefit of retiral dues and pension and issue fresh PPO in favour of the petitioner within a period of three months from the date of submitting copy of this order.

With the aforesaid, the petition stands allowed.

(SUBODH ABHYANKAR) JUDGE das

Signature Not Verified Signed by: REENA SUDHIR DAS Signing time: 03-Aug-23 6:12:41 PM