Ishwar Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 14979 MP

Madhya Pradesh High Court

Ishwar Singh vs The State Of Madhya Pradesh on 20 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 20 th OF MAY, 2024
                                             WRIT PETITION No. 13354 of 2024

                           BETWEEN:-
                           ISHWAR   SINGH   S/O  SHRI    NATHU   SINGH
                           CHANDRAWAT, AGED ABOUT 69 YEARS, OCCUPATION:
                           RETIRED GOVT. SERVANT VILLAGE HADIPIPLIA,
                           TEHSIL MANASA DISTRICT NEEMUCH (MADHYA
                           PRADESH)

                                                                                         .....PETITIONER
                           (BY SHRI ABHISHEK TUGNAWAT - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH PRINCIPAL
                                 SECRETARY MINISTRY OF SCHOOL EDUCATION
                                 VALLABH   BHAWAN,    BHOPAL    (MADHYA
                                 PRADESH)

                           2.    THE JOINT DIRECTOR KOSH AND LEKHA UJJAIN
                                 M.P. (MADHYA PRADESH)

                           3.    THE DISTRICT EDUCATION OFFICER DISTT.
                                 NEEMUCH MP (MADHYA PRADESH)

                           4.    THE DISTRICT TREASURY OFFICEER DISTT
                                 NEEMUCH M.P. (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                           (BY MS. HARSHLATA SONI - G.A./P.L.)

                                 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 30.06.2017 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 01.07.2017 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 order.

4. With the aforesaid, the petition stands allowed.

(SUBODH ABHYANKAR) JUDGE Pankaj