KU NEENA DWIVEDI Vs. STATE OF M P

JUDGEMENT

(1.) ALL the petitions are being decided by common order as question of law and facts involved in these petitions are identical.

(2.) PETITIONERS are claiming two advance increments on the basis of acquiring B.Ed. qualification on their own cost during the tenure of service. In this regard the petitioners have placed reliance to various circulars of the State Government and two judgments of this Court. Division Bench of Gwalior Bench in State of Madhya Pradesh and Ors. v. Dharmendra Kumar Jain and Ors., W.P. No. 1244/1999 and Single Bench of Indore Bench in Dwarkesh v. State of M.P. and Anr., W.P. No. 1309/2000, both decided on 30 -8 -2003, in which this question has been dealt with at length and held that the employees who have passed B.Ed. Examination on their own cost after entering into the service are entitled for two advance increments as per the circular issued by the State Government.

(3.) THE Division Bench in Dharmendra Kumar Jain (supra), has considered the issue in Paras 7 and 8 of the order, held : - -