Ramdayal More vs Managing Director
2024 Latest Caselaw 13703 MP

Madhya Pradesh High Court

Ramdayal More vs Managing Director on 10 May, 2024

Author: Subodh Abhyankar

Bench: Subodh Abhyankar

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                       BEFORE
                                       HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                                                 ON THE 10 th OF MAY, 2024
                                            WRIT PETITION No. 12729 of 2024

                          BETWEEN:-
                          RAMDAYAL MORE S/O GORDHAN MORE, AGED ABOUT
                          65   YEARS, OCCUPATION: SERVICE (RETIRED)
                          NEHRUVAN GRAM, POST KASTURBAGRAM, INDORE
                          (MADHYA PRADESH)

                                                                                        .....PETITIONER
                          (BY SHRI DHEERAJ SINGH PANWAR - ADVOCATE)

                          AND
                          1.    MANAGING     DIRECTOR    M.P.   POWER
                                TRANSMISSION   COMPANY   LTD.   SHAKTI
                                BHAWAN,   RAMPUR,  JABALPUR   (MADHYA
                                PRADESH)

                          2.    CHIEF ENGINEER (T AND C) M.P. POWER
                                TRANSMISSION    COMPANY     LTD. SHAKTI
                                BHAWAN,   RAMPUR   JABALPUR   (MADHYA
                                PRADESH)

                          3.    EXECUTIVE ENGINEER (TESTING DEIVISION II)
                                M.P. POWER TRANMISSION COMPANY LTD. GPH
                                COMPOUND, POLO GROUND, INDORE (MADHYA
                                PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI BHUWAN DESHMUKH - G.A.)

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                             ORDER

B y the instant petition, the petitioner is claiming that although he/she stood retired on 30.06.2020 and the annual increment was to be added on 1st of

July of that year, but he/she 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 01.07.2020 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.

(SUBODH ABHYANKAR) JUDGE Bahar