Om Prakash Rana vs The State Of Madhya Pradesh
2024 Latest Caselaw 15198 MP

Madhya Pradesh High Court

Om Prakash Rana vs The State Of Madhya Pradesh on 21 May, 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 21 st OF MAY, 2024
                                             WRIT PETITION No. 13764 of 2024

                           BETWEEN:-
                           OM PRAKASH RANA S/O BANSHI LAL RANA, AGED
                           ABOUT 64 YEARS, OCCUPATION: RETIRED SECTOR C,
                           HOUSE NO. 215 KALANI BAGH DISTT. DEWAS (MADHYA
                           PRADESH)

                                                                                      .....PETITIONER
                           (BY SHRI ARVIND SHARMA - ADVOCATE )

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

                           2.    DEPUTY DIRECTOR FARMER WELFARE AND
                                 AGRICULTURE DEPARTMENT DEWAS (MADHYA
                                 PRADESH)

                           3.    ASSISTANT  SOIL  CONSERVATION OFFICER,
                                 DIVISION DEWAS, DISTT. DEWAS (MADHYA
                                 PRADESH)

                           4.    SUB DIVISIONAL OFFICER FARMER WELFARE
                                 AND AGRICULTURE DEPARTMENT SONKATCH
                                 DISTT. DEWAS (MADHYA PRADESH)

                           5.    DISTRICT TREASURY AND PENSION OFFICER
                                 DISTT. DEWAS (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           (BY MS. GEETANJALI CHAURASIA - PANEL LAWYER )

                                 This petition coming on for admission this day, th e court passed the
                           following:
Signature Not Verified
                                                            ORDER

Signed by: NEERAJ SARVATE Signing time: 22-05-2024 10:35:16

1. By the instant petition, the petitioner is claiming that although he stood retired on 30.06.2022 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 01.07.2022 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.

(PRANAY VERMA) JUDGE ns