Rupal Ghanghauriya vs The State Of Madhya Pradesh
2023 Latest Caselaw 1342 MP

                                  1
 IN    THE       HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                         BEFORE
       HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                    ON THE 23 rd OF JANUARY, 2023
                   WRIT PETITION No. 1482 of 2023

BETWEEN:-
RUPAL GHANGHAURIYA S/O LATE SHRI LAXMI
NARAYAN GHANGHORIYA, AGED ABOUT 31 YEARS,
OCCUPATION: GOVT. SERVICE OFFICE BLOCK
EDUCATION OFFICER LAHAR (MADHYA PRADESH)

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

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      PRINCIPAL SECRETARY, SCHOOL EDUCATION,
      VALLLBH    BHAWAN,   DISTRICT  BHOPAL.
      (MADHYA PRADESH)

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

3.    JOINT DIRECTOR DIRECTORATE OF TREASURY
      AND ACCOUNTS GWALIOR DIVISION, GWALIOR,
      (MADHYA PRADESH)

4.    DISTRICT EDUCATION OFFICER DISTT. BHIND
      (MADHYA PRADESH)

5.    BLOCK EDUCATION OFFICER BLOCK LAHAR
      BHIND (MADHYA PRADESH)

                                                            .....RESPONDENTS
(BY SHRI RAMADHAR CHAUBEY - GOVT. ADVOCATE)

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

The petitioner has 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 h e petitioner has passed a typing examination, however, no annual increment has been granted to the petitioner from the date of passing of the typing examination.

Learned counsel for the petitioner submits that the case of the petitioner 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 petitioner is entitled to get the benefit of the annual increment from the date of his qualifying the typing examination. He, therefore, prays that the petition filed

by the petitioner 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 petitioner 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 petitioner 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 2023.01.24 10:18:45 +05'30'