VARSHA SONI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) LEARNED counsel for the parties submitted that the controversy involved in this case is covered by the judgment of Apex Court in Asha Saxena Vs. State of M.P. & Others S.L.P. (Civil) No.18881/06 and this case may be decided in the light of aforesaid judgment.

(2.) THE Apex Court in Asha Saxena (Supra) considering the controversy involved in the case held thus : -

(3.) IN this case, it is not in dispute that the petitioner acquired B.Ed./BTI/D.Ed. education before coming into the service of respondents and as per circular dated 21/09/1974, petitioner is entitled for two advance increments which were earlier allowed to the petitioner but subsequently withdrawn.