SATYA NARAYAN SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) WITH the consent of parties, matter is finally heard.

(2.) THE petitioner is aggrieved by the order dated 7.12.10 whereby his two advance increments granted to him earlier are taken away on the ground that computer course undergone by the petitioner was not by recognized/approved institution.

(3.) SHRI Raghuvanshi submits that the basic circular dated 6.2.06 was again explained in Annexure P/6 dated 20.10.2009 which no uncertain terms makes it clear that certificate of only four institutions is acceptable.