STATE OF M.P. Vs. MANOJ KUMAR SHARMA

JUDGEMENT

(1.) ALL these writ petitions arise out of the order of the State Administrative Tribunal whereby the Tribunal has directed for payment of advance increments to the respondents who have passed B. Ed, examination at their own cost.

(2.) THERE are three types of cases involved in these connected petitions:

(3.) COUNSEL for the petitioners submitted that the judgment of the Apex Court in the case of State of M.P. v. Badrinarayan Acharya, reported in AIR 1996 SC 2778 has not been considered properly. She submitted that the Single Bench judgment delivered has also not considered the circulars properly. Counsel for the petitioners submitted that the recruitment rules of teachers were amended in the year 1993 and the effect of amendment in the recruitment rules has not been considered. She submitted that the Tribunal has passed vague orders holding therein that in view of the previous orders passed by the Tribunal, the teachers are entitled for two advance increments after they have obtained the qualification of B. Ed, at their own expense before or after entering into service.