MURARILAL YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) PETITIONER by way of present petition filed under Article 226 of the Constitution of India seeks direction to respondents to grant two advance increments in lieu of his having acquired B.Ed qualification. The petitioner was appointed as Assistant Teacher vide order -dated 16.9.1986.

(3.) IN Asha Saxena (supra), it has been held -