Narendra Kumar Sohani vs The State Of Madhya Pradesh Through ...
2024 Latest Caselaw 16252 MP

Madhya Pradesh High Court

Narendra Kumar Sohani vs The State Of Madhya Pradesh Through ... on 30 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 30 th OF MAY, 2024
                                             WRIT PETITION No. 14311 of 2024

                           BETWEEN:-
                           NARENDRA KUMAR SOHANI S/O SHRI GOVIND RAO
                           SOHANI, AGED ABOUT 63 YEARS, OCCUPATION:
                           RETIRED GOVT. SERVANT 95, GORI DHAM COLONY,
                           KHARGONE DIST. KHARGONE (MADHYA PRADESH)

                                                                                          .....PETITIONER
                           (BY SHRI PRAVAR BARCHE - ADVOCATE)

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

                           2.    THE JOINT DIRECTOR, DIRECTORATE OF
                                 TREASURIES AND ACCOUNTS INDORE (MADHYA
                                 PRADESH)

                           3.    THE DISTRICT EDUCATION OFFICER DIST.
                                 KHARGONE (MADHYA PRADESH)

                           4.    THE  DISTRICT  TREASURY OFFICER DIST.
                                 KHARGONE (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           ( BY SHRI ANENDRA SINGH PARIHAR - PANEL LAWYER)

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

1. By the instant petition, the petitioner is claiming that although he stood retired on 30.06.2023 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 01.07.2023 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