JAGDISH CHANDRA Vs. SCHOOL EDUCTION DEPATMENT

JUDGEMENT

(1.) Regard being held to the similitude of the nature of the petition and reliefs both the petitions are being disposed of by the common order.

(2.) The petitioner is seeking direction to the respondents to grant the benefits of two advance increments w.e.f June 1999 and refix the pay of the petitioner and post retiral benefits alongwith the arrears with interest on account of obtaining D.Ed diploma during the course of employment after seeking due permission from the department.

(3.) For the sake of convenience, the facts are noted from W.P No.19697/2022(Jagdish Chandra Chawda vs. the State of M.P and Ors.)