Ram Narayan vs The State Of Madhya Pradesh
2024 Latest Caselaw 21609 MP

Madhya Pradesh High Court

Ram Narayan vs The State Of Madhya Pradesh on 8 August, 2024

Author: Vivek Rusia

Bench: Vivek Rusia

                                                              1                             WP-21051-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                      WP No. 21051 of 2024
                                       (RAM NARAYAN Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                          Dated : 08-08-2024
                                Shri Abhay Shrivastava, learned counsel for the Petitioner.

                                Shri    Vivek    Khedkar, Additional Advocate           General    for   the
                          respondent/State.

1. By the instant petition, the petitioner is claiming that although he stood retired on 30.06.2024 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 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.

3. 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 01.07.2024 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. The petitioner shall also be entitled to interest at the rate of 6%

2 WP-21051-2024 per annum from the date of his entitlement i.e. 1/7/2024 till the date of actual payment.

4. With the aforesaid, the petition stands allowed to the extent indicated above.

                                  (VIVEK RUSIA)                             (RAJENDRA KUMAR VANI)
                                      JUDGE                                         JUDGE


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