Chandrabhan Ahirwar vs Mayank Agrawal
2024 Latest Caselaw 4996 MP

Madhya Pradesh High Court

Chandrabhan Ahirwar vs Mayank Agrawal on 20 February, 2024

                                                               1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        CONC No. 513 of 2024
                                            (CHANDRABHAN AHIRWAR Vs MAYANK AGRAWAL AND OTHERS)

                          Dated : 20-02-2024
                                    Shri Raunak Yadav - Advocate for the petitioner.

                                    Learned counsel for the petitioner contends that vide order dated
                          11.07.2023 passed in W.P. No.14886/2023, a direction was issued to the
                          respondents to grant benefit of annual increment which was to be added w.e.f.

01.07.2014 in view of the judgment of Hon'ble Supreme Court in Civil Appeal

No.2471/2023 titled The Director (Admn. and HR KPTCL and Ors.) vs. C.P. Mundinamani & Ors 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 copy of the said order was made available to the respondents on 31.07.2023 but till date the needful has not been done by the respondents.

Issue notice to the respondents on payment of process fee within seven working days by RAD mode, returnable within four weeks.

List the matter after four weeks.

(RAJ MOHAN SINGH) JUDGE

Priya.P