Satya Narayan Panwar vs The State Of Madhya Pradesh
2024 Latest Caselaw 15199 MP

Madhya Pradesh High Court

Satya Narayan Panwar 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. 13661 of 2024

                          BETWEEN:-
                          SATYA NARAYAN PANWAR S/O LATE SHRI AMBA LAL
                          PANWAR, AGED ABOUT 45 YEARS, OCCUPATION: RTD.
                          ASST. GRADE-2, R/O: 46, PAN GARIBA, KARTIK CHOUK,
                          UJJAIN, DIST. UJJAIN (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (SHRI KISHORI LAL PUROHIT - ADVOCATE)

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

                          2.    C O L L E C T O R , DISTRICT       UJJAIN   (MADHYA
                                PRADESH)

                          3.    TEHSILDAR, TEHSIL UJJAIN, UJJAIN (MADHYA
                                PRADESH)

                          4.    DIVISIONAL PENSION OFFICER UJJAIN DIVISION
                                BHARATPURI, UJJAIN (MADHYA PRADESH)

                          5.    DISTRICT TREASURY OFFICER DISTRICT UJJAIN,
                                KOTHI ROAD, UJJAIN (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                          (SHRI TARUN KUSHWAH - GOVERNMENT ADVOCATE)

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

By the instant petition, the petitioner is claiming that although he stood

retired on 30.06.2009 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 01.07.2009 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 Anushree