Madhya Pradesh High Court
Dr. Vishnu Prasad Bairagi vs The State Of Madhya Pradesh on 8 October, 2025
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
NEUTRAL CITATION NO. 2025:MPHC-IND:29293
1 WP-4254-2021
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
ON THE 8 th OF OCTOBER, 2025
WRIT PETITION No. 4254 of 2021
DR. VISHNU PRASAD BAIRAGI
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri L. C. Patne learned counsel for the petitioner.
Shri Rajwardhan Gawde learned counsel for the respondent/state.
ORDER
The petitioner has prayed the following reliefs:-
(a) to call for the relevant records of the case from the
respondents;
(b) to command the Respondents to consider the case of the
petitioner and to grant three advance increments to the petitioner
from the date of obtaining Ph.D. Degree i.e. w.e.f. 6.6.2019 in
accordance with Circular dated 14.9.2012 (Annexure P/5) issued
by Respondent No.1 Department as well as in terms of UGC
Regulations, 2018(Annexure P/6) by giving effect to order dated
20.6.2019 (Annexure P/8) issued by Respondent No. 3 and to refix
his pay and to release arrears thereof alongwith interest @ 12%
p.a., by a writ of MANDAMUS or any other appropriate writ,
direction or order;
(d) to allow this petition with costs;
(e) to pass such other order(s) as may be deemed appropriate in
the facts and circumstances of the case, to grant relief to the
petitioner.
The petitioner is not aggrieved by any particular order but is aggrieved
by illegal and arbitrary inaction on the part of the respondents in not
extending the benefit of three advance increments to the petitioner on
account of his obtaining Ph.D. Degree in Mathematics subject in accordance
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with the Circulars dated 14.9.2012 (Annexure P/5 ) as well as in terms of
UGC Regulations, 2010 & UGC Regulations, 2018 (Annexure P/ 6) which
provides for grant of three advance increments to an Assistant Professor on
account of obtaining Doctor of Philosophy (Ph.D.)Degree. Moreover, various
similarly situated persons have already been granted the benefit of advance
increment on account of obtaining their Ph.D. Degree pursuant to the
command of this Court viz. Dr.(Smt) Snehlata Purohit v. State of M.P. &
Others [W.A. no. 315/2009, decided on 19.11.2014]. Thus, a hostile
discrimination is meted out to the petitioner in the matter of grant of advance
increments on account of obtaining Ph.D. Degree at par with other similarly
situated persons.
Learned counsel for the petitioner argued that the matter is squarely
covered by the judgment passed by this Court in the case of Dr. (Ms.) Alka
Jain Vs. State of MP and Ors passed in WP No.4319/2021 decided on
09.09.2025., where this Court held that the petitioner would be entitled for
three advance increments from the date of obtaining Ph.d degree with effect
from 30.01.2019. Thus, the order passed in the case of Dr.Alka (supra) shall
apply mutatis mutandis to the present case.
In view of the aforesaid, the petition is allowed and the respondents
are directed to consider the case of the petitioner for grant of three advance
increments from the date of obtaining Ph.D degree with effect from
06.06.2019 in accordance with the circular dated 14.09.2012 passed by the
respondent no.1 as well as in terms of the UGC regulation 18 by giving
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effect to the order dated 30.03.2016 issued by the respondent no.3 and to
refix the pay and to release the arrears alongwith 6% interest from the date it
became due till the same is paid.
The aforesaid exercise shall be carried out within the period of 60 days
from the date of filing of a copy of the order passed today.
(VIJAY KUMAR SHUKLA)
JUDGE
Sourabh
