ABDUL JAVED KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) PETITIONERS , Assistant Grade -II/III in the department of Public Health and Family Welfare Department seeks direction to the respondents to release regular increment immediately on their completion of one year of service, by holding that the condition contained in their appointment letter regarding passing of typing examination as invalid.

(3.) ON the strength of decision rendered in Zahid Khan vs. State of Madhya Pradesh: Writ Petition No. 13637/2008(s) decided on 19.04.2010, Sevakram Sarankar vs. State of Madhya Pradesh: Writ Petition No. 17500/2003 decided on 13.07.2004, T.C. Mahroliya vs. State of Madhya Pradesh: Writ Petition No. 9947/2008(s) decided on 01.09.2008 & Mohd. Akram Mansoori vs. State of Madhya Pradesh: Writ Petition No. 10187/2009(s) decided on 13.10.2010 petitioners seek direction to the respondents that they be granted the benefit of increment immediately on their completion of one year of service and not from the date when they passed the typing examination.