REGENT COMPUTRONICS PVT. LTD.

Bhawar Lal Choudhary Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

WILSON V. COLCHESTER JUSTICES [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
PENU BALAKRISHNA IYER VS. ARIYA M RAMASWAMI IYER [REFERRED TO]
SHANKAR RAMCHANDRA ABHYANKAR VS. KRISHNAJI DATTATREYA BAPAT [REFERRED TO]
SUSHIL KUMAR SEN VS. STATE OF BIHAR [REFERRED TO]
WORKMEN OF COCHIN PORT TRUST VS. BOARD OF TRUSTEES OF THE COCHIN PORT TRUST [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. STATE OF BIHAR [REFERRED TO]
RUP DIAMONDS VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT EMPLOYEES WELFARE AS SOCIATION SUPREME COURT FOURTH CLASS EM PLOYEES WELFARE ASSOCIATION S P JAIN VS. UNION OF INDIA [REFERRED TO]
JUNIOR TELECOM OFFICERS FORUM VS. UNION OF INDIA [REFERRED TO]
YOGENDRA NARAYAN CHOWDHURY GOPAL CHAKRABORTY VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. PRABHAKAR BHIKAJI INGLE [REFERRED TO]
NARAYANA DHARMASANGHOM TRUST VS. SWAMI PRAKASANANDA [REFERRED TO]
GOPABANDHU BISWAL VS. KRISHNA CHANDRA MOHANTY [REFERRED TO]
ABBAI MALIGAI PARTNERSHIP FIRM VS. K SANTHAKUMARAN [REFERRED TO]
V M SALGAOCAR AND BROS PRIVATE LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
PRINCIPAL ACCOUNTANT GENERAL A P VS. C SUBBA RAO [REFERRED TO]
MANAGEMENT OF WESTERN INDIA MATCH COMPANY LIMITED VS. INDUSTRIAL TRIBUNAL [REFERRED TO]

JUDGEMENT

(1.) The petitioner before this Court, who is a retired government servant has filed this present petition claiming benefit of annual increment, which fell due on 01.07.2016. The facts of the case reveal that the petitioner was appointed on 05.10.1976 and superannuated on 30.06.2016 is claiming the benefit of increment w.e.f. 01.07.2016.

(2.) The petitioner's contention is that under the 6 th Pay Commission recommendation, the date of increment fixed for every employee is 01 st July and the petitioner has worked for the whole year i.e. from 01 st of July to 30th June, however, he has not been granted increment as he was retired from service on 30/06/2016.

(3.) Learned counsel for the petitioner has argued before this Court that in similar circumstances the Madras High Court in the case of P.Ayyamperumal Vs. The Registrar, Central Administrative Tribunal and Others (W.P.No.15732/2017, decided on 15/09/2017. has granted increment, which was due on 01/07/2015 to the employee who superannuated on 30/06/2015. It has been stated that a SLP was dismissed in limine against the aforesaid order and therefore, the petitioners are also entitled for same relief.

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BHAWAR LAL CHOUDHARY Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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