Narendra Kumar Soni vs Madhya Pradesh Paschim Kshetra Vidyut ...
2024 Latest Caselaw 3293 MP

Madhya Pradesh High Court

Narendra Kumar Soni vs Madhya Pradesh Paschim Kshetra Vidyut ... on 5 February, 2024

Author: Pranay Verma

Bench: Pranay Verma

                                                              1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE PRANAY VERMA
                                               ON THE 5 th OF FEBRUARY, 2024
                                              WRIT PETITION No. 2382 of 2024

                          BETWEEN:-
                          NARENDRA KUMAR SONI S/O MADANLAL SONI, AGED
                          ABOUT 67 YEARS, OCCUPATION: SERVICE (RETIRED) 16
                          MAHAVEER NAGAR DEWAS (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (BY SHRI DHEERAJ SINGH PANWAR - ADVOCATE)

                          AND
                          1.    MADHYA PRADESH PASCHIM KSHETRA VIDYUT
                                VITRAN CO. LTD. MANAGING DIRECTOR G.P.H.
                                COMPOUND POLO GROUND, INDORE (MADHYA
                                PRADESH)

                          2.    CHIEF    ENGINEER  (INDORE  REGION) M.P.
                                PASCHIM KSHETRA VIDYUT VITRAN COMPANY
                                LTD. G.P.H. COMPOUND POLOGFOUND, INDORE
                                (MADHYA PRADESH)

                          3.    SENIOR ACCOUNTS OFFICER M.P. PASCHIM
                                KSHETRA VIDYUT VITRAN COMPANY LTD. OPP.
                                132 KV GRID, BHOPAL ROAD, DEWAS (MADHYA
                                PRADESH)

                                                                                      .....RESPONDENTS


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

By the instant petition, the petitioner is claiming that although he 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 recently in Civil Appeal No.2471/2023 (The Director {Admn. and HR KPTCK 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 Supreme Court in case of C.P. Mundinamni (Supra), this petition is allowed, directing the respondents to grant the benefit of annual increment which was to

be added with effect from 01.07.2016 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 Court.

4. With the aforesaid, the petition stands allowed

(PRANAY VERMA) JUDGE jyoti