Sharda Malhotra vs The State Of Madhya Pradesh
2024 Latest Caselaw 20994 MP

Madhya Pradesh High Court

Sharda Malhotra vs The State Of Madhya Pradesh on 2 August, 2024

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                                1                               WP-15808-2024
                                IN     THE     HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           BEFORE
                                            HON'BLE SHRI JUSTICE SANJAY DWIVEDI
                                                   ON THE 2 nd OF AUGUST, 2024
                                                  WRIT PETITION No. 15808 of 2024
                                                   SHARDA MALHOTRA
                                                         Versus
                                        THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                              Shri Rahul Deshmukh - Advocate on behalf of Shri Ayur Jain - Advocate for the
                           petitioner.
                              Shri Alok Agnihotri - Government Advocate for the respondents/State.

                                                                 ORDER

By the instant petition, the petitioner is claiming that although she

stood retired on 30.06.2016 and the annual increment was to be added on 1st of July of that year, but he was not granted the said benefit.

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

3. Considering the aforesaid and taking note of the judgment passed by the Supreme Court in the case of C.P. Mundinamani (supra), this petition is allowed directing the respondents to grant the benefit of annual increment

2 WP-15808-2024 which was to be added with effect from 01.07.2016 and recalculate the benefit of retiral dues and pension and issue fresh PPO in favour of the petitioner within a period of six weeks from the date of receipt of copy of this order.

4. With the aforesaid directions, the petition stands allowed and disposed of.

.

(SANJAY DWIVEDI) JUDGE

Prachi