Bhagwan Das Rane vs The State Of Madhya Pradesh Through
2025 Latest Caselaw 2888 MP

Madhya Pradesh High Court

Bhagwan Das Rane vs The State Of Madhya Pradesh Through on 15 January, 2025

Author: Subodh Abhyankar

Bench: Subodh Abhyankar

                                                              1                                  WP-361-2025
                               IN     THE      HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         BEFORE
                                        HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                                                  ON THE 15th OF JANUARY, 2025
                                                  WRIT PETITION No. 361 of 2025
                                              BHAGWAN DAS RANE
                                                    Versus
                               THE STATE OF MADHYA PRADESH THROUGH AND OTHERS
                          Appearance:
                                    Shri Kailash Chandra Yadav - Advocate for the petitioner.
                                    Ms. Mehul Shukla - G.A./P.L. for respondents/State.

                                                                  ORDER

By the instant petition, the petitioner is claiming that although petitioner stood retired on 31.12.2023 and the annual increment was to be added on 1st of January of next 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 January every year shall be paid to the employee who got retired on 31st of December of the previous 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

2 WP-361-2025 to be added with effect from 01.01.2024 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 order.

4. With the aforesaid, the petition stands allowed.

(SUBODH ABHYANKAR) JUDGE

Bahar