Rajesh Chourasiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 1259 MP

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                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE VIVEK RUSIA
                                               ON THE 20 th OF JANUARY, 2023
                                               WRIT PETITION No. 939 of 2023

                           BETWEEN:-
                           RAJESH CHOURASIYA S/O LATE SHRI SHIVNARAYAN
                           CHOURASIYA, AGED ABOUT 49 YEARS, OCCUPATION:
                           SERVICE R/O NEAR BUNIYADI SCHOOL STHALIYA
                           ROAD, BIAORA, DISTRICT RAJGARH (MADHYA
                           PRADESH)

                                                                                          .....PETITIONER
                           (SHRI LOKESH KUMAR BHATNAGAR, LEARNED COUNSEL FOR THE
                           PETITIONER )

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY SCHOOL EDUCATION
                                 DEPARTMENT,    MANTRALAYA,    VALLABH
                                 BHAWAN, BHOPAL (MADHYA PRADESH)

                           2.    COMMISSIONER      PUBLIC   INSTRUCTIONS
                                 GAUTAM NAGAR BHOPAL NEAR CHETAK
                                 BRIDGE, BHOPAL (MADHYA PRADESH)

                           3.    DISTRICT    EDUCATION   OFFICER RAJGARH
                                 DISTRICT RAJGARH (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           ( MS. VINITA PHAYE, LEARNED GOVERNMENT ADVOCATE FOR THE
                           RESPONDENT/STATE)

                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                              ORDER

The petitioner has filed the present petition seeking direction to consider and decide the representation within a reasonable time. The petitioner has

Signature Not Verified Signed by: REENA JOSEPH Signing time: 20-01-2023 18:13:13

submitted a representation for granting benefit of increment from the date of initial appointment. Annexure P-4 is the representation.

This Full Bench of this Court in the case of Manoj Kumar Purohit and others Vs. State of M.P. and others reported in 2016 (1)MPLJ 449 has held that the increment is liable from the date of passing of the typing examination and not on completion of one year service from the date of appointment.

Let the representation of the petitioner be decided by the Competent Authority in view of the aforesaid judgment as expeditiously as possible.

With the aforesaid this writ petition stands disposed off.

(VIVEK RUSIA) JUDGE RJ

Signature Not Verified Signed by: REENA JOSEPH Signing time: 20-01-2023 18:13:13