Tulsidas Purswani vs The State Of Madhya Pradesh
2024 Latest Caselaw 3780 MP

Madhya Pradesh High Court

Tulsidas Purswani vs The State Of Madhya Pradesh on 8 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 8 th OF FEBRUARY, 2024
                                             WRIT PETITION No. 2880 of 2024

                           BETWEEN:-
                           TULSIDAS PURSWANI S/O LATE SHRI NANAKRAM
                           PURSWANI, AGED ABOUT 67 YEARS, OCCUPATION:
                           RETIRED STENOGRAPHAR DIRECTORATE EMPLOYEES
                           STATE INSURANCE SERVICES M.P. INDORE FIRST
                           FLOOR 67 OPPOSITE TO SBI KESAR BAAG BRANCH
                           KESAR BAAG ROAD INDORE (MADHYA PRADESH)

                                                                                      .....PETITIONER
                           (BY SHRI MANURAJ SINGH - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH PRINCIPAL
                                 SECRETARY LABOR DEPARTMENT VALLABH
                                 BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    THE PRINCIPAL SECRETARY DEPARTMENT OF
                                 FINANACE, GOVT. OF M.P. VALLABH BHAWAN,
                                 MANTRALAYA, BHOPAL (MADHYA PRADESH)

                           3.    THE DIRECTOR EMPLOYEES STATE INSURANCE
                                 SERVICES M.P. INDORE (MADHYA PRADESH)

                           4.    THE JOINT DIRECTOR OF TREASURY ACCOUNTS
                                 AND      PENSION COLLECTORATE,   INDORE
                                 (MADHYA PRADESH)

                           5.    THE DISTRICT / DIVISIONAL PENSION OFFICER
                                 DISTRICT / DIVISION INDORE, COLLECTORATE
                                 CAMPUS, INDORE (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           ( BY SHRI MUKESH PARWAL - GOVT. ADVOCATE)

                                 This petition coming on for admission this day, th e court passed the
                           following:
Signature Not Verified
Signed by: NEERAJ
SARVATE
Signing time: 08-02-2024
18:47:36
                                                                  2
                                                                  ORDER

1 . 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 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 01.07.2016 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 order.

4. With the aforesaid, the petition stands allowed.

(PRANAY VERMA) JUDGE ns