PANDHARI WAMAN SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In all these Writ Petitions, the Petitioners are identically placed. For clarity, each of these Petitioners retired on 30th June of their respective year of superannuation. Each of them had worked over a period of twelve calendar months immediately preceding the date of their superannuation. For example, if the Petitioner-A retired on 30/6/2022, he had worked for the period 1/7/2021 to 30/6/2022.

(2.) The claim for annual increment is not by way of any incentive or advance increment available to them. It is an increment, which they have earned for working over twelve calendar months preceding the date on which they superannuated.

(3.) By now, there have been hundreds of judgments and orders delivered in such matters by the Bombay High Court, the Karnataka High Court, the Madras High Court, the Delhi High Court, the Gujarat High Court, the Madhya Pradesh High Court, the Allahabad High Court, the Orissa High Court, the Kerala High Court, the Himachal Pradesh High Court, etc.