Citation : 2024 Latest Caselaw 4802 MP
Judgement Date : 19 February, 2024
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 3566 of 2024
(K.D. SHARMA (KRISHNADAS SHARMA ) AND OTHERS Vs THE STATE OF MADHYA PRADESH AND
OTHERS)
Dated : 19-02-2024
Shri Pramod Gohadkar - Advocate for petitioners.
Shri Vivek Khedkar - AAG for respondent No.1/State.
Heard on admission.
Petitioner is seeking benefit of increment to be given on 1st of July of every year. He relied upon the judgment passed by the Apex Court in the case
o f Director (Admn. and HR) KPTCL & Ors. vs. C.P. Mundinamani & Ors., Civil Appeal No.2471/2023 dated 11.04.2023 as well as Full Bench of this Court in the case of Ratanlal Rathore Vs. The State of Madhya Pradesh and others (Writ Petition No.4118 of 2020) decided on 28.07.2023.
Learned counsel for respondent No.1/State raised the objection and submits that date of increment due in Madhya Kshetra Vidyut Vitaran Company appears to be different and, therefore, it has to be reconciled whether petitioner has rendered his services complete one year or not.
Shri S.K. Shrivastava, Advocate who is present in the courtroom and who usually appears for respondents No. 2 to 4 is directed to accept notice and seek instructions in the matter and rebut the claim if petitioners are already given benefit of increment for rendering services for complete one year.
Petitioners are directed to supply two sets of petition to Shri S.K. Shrivastava within three days.
Office is directed to reflect the name of Shri S.K. Shrivastava, Advocate in the cause list on behalf of respondents No. 2 to 4.
List the case in week commencing 04.03.2024.
ANAND PATHAK) JUDGE
Van
VANDANA VERMA 2024.02.21 17:35:45 +05'30'
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