Dwarka Prasad Dwivedi vs Smt. Rashmi Arun Shami Ias Principal ...
2024 Latest Caselaw 4994 MP

Madhya Pradesh High Court

Dwarka Prasad Dwivedi vs Smt. Rashmi Arun Shami Ias Principal ... on 20 February, 2024

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      CONC No. 483 of 2024
                          (DWARKA PRASAD DWIVEDI AND OTHERS Vs SMT. RASHMI ARUN SHAMI IAS PRINCIPAL SECRETARY
                                                             AND OTHERS)

                          Dated : 20-02-2024
                                  Shri Deependra Kumar Mishra - Advocate for the petitioners.


                                  Learned counsel for the petitioner contends that the benefit of increment
                          was to be added w.e.f 01st July, 2020 and 01st July, 2021 in view of the
                          judgment of Hon'ble Apex Court in Civil Appeal No.2471/2023 titled The
                          Director (Admn. and HR KPTCL and Ors.) Vs. C.P. Mundinamani & Ors.

                          Vide order dated 20th June, 2022 the petitioner was held entitled for the
                          aforesaid benefits and was not required to re-approach this Court. Till date
                          order has not been complied with.
                                  Issue notices to the respondents on payment of process fee within seven

working days by RAD mode.

Notices be made returnable within four weeks.

(RAJ MOHAN SINGH) JUDGE

Vin**