Ravindra Soni vs The State Of Madhya Pradesh
2024 Latest Caselaw 6086 MP

Madhya Pradesh High Court

Ravindra Soni vs The State Of Madhya Pradesh on 28 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 28 th OF FEBRUARY, 2024
                                        WRIT PETITION No. 4781 of 2024

               BETWEEN:-
               RAVINDRA SONI S/O SHIVLAL SONI, AGED ABOUT 66
               YEAR S, OCCUPATION: PENSIONER R/O.29, NATURAL
               PAVITRA NAGRI, DHAMNOD, BARWAHA ROAD,
               MAHESHWAR,     DISTRICT KHARGONE (MADHYA
               PRADESH)

                                                                                     .....PETITIONER
               (BY SHRI NILESH MANORE - ADVOCATE)

               AND
               1.         THE STATE OF MADHYA PRADESH PRINCIPAL
                          SECRETARY,   PANCHAYAT   AND    RURAL
                          DEVELOPMENT     DEPARTMENT     VALLABH
                          BHAWAN BHOPAL (MADHYA PRADESH)

               2.         CHIEF EXECUTIVE   OFFICER HEAD OFFICE,
                          JANPAD PANCHAYAT KASRAWAD, DISTRICT
                          KHARGONE (MADHYA PRADESH)

               3.         DISTRICT PENSION OFFICER DISTRICT PENSION
                          OFFICE, KHARGONE, DISTRICT KHARGONE
                          (MADHYA PRADESH)

               4.         DISTRICT   TREASURY    OFFICER DISTRICT
                          TREASURY, KHARGONE, DISTRICT KHARGONE
                          (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
               (BY SHRI ANENDRA SINGH PARIHAR - P.L. FOR STATE)

                          T h is petition coming on admission this day, t h e cou rt passed the
               following:
Signature Not Verified
Signed by: SHAILESH
MAHADEV SUKHDEVE
                                                        ORDER

Signing time: 2/28/2024 6:35:50 PM 1. By the instant petition, the petitioner is claiming that although he stood

retired on 30.06.2017 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 01.07.2017 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 C.c. as per rules.

(PRANAY VERMA) JUDGE SS/-