PRAMOD KUMAR BARMAN Vs. STATE OF M .P

JUDGEMENT

(1.) PERUSED the record.

(2.) PETITIONERS by way of present petition filed under Article 226 of the Constitution of India seek direction to the respondents to grant two advance increments in lieu of they having acquired Bachelor of Education/ Diploma in Education/ Basic Teachers Instruction (B.Ed/D.Ed/B.T.I) qualification while in service.

(3.) IT has been held in Asha Saxena (supra) that :