KESHAV LAL MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-

(2.) It is submitted by the counsel for the petitioner that annual increment fell due on 01.07.2012 whereas the petitioner stood retired on 30.06.2012 and, accordingly, the case is covered by the order passed by the coordinate Bench of this Court in W.P. No. 18030/2019 (Rajendra Prasad Tiwari Vs. State of M.P.) (Principal Bench).

(3.) Per contra, the petition is opposed.