MANULA DAYRE Vs. STATE OF MP.

JUDGEMENT

(1.) HEARD Shri S.K. Nema, learned counsel for the petitioner on the question of admission and interim relief.

(2.) THE petitioner has filed this petition being aggrieved by order dated 28.6.2008 by which he has been denied two advance increments on account of having undergone a tubectomy operation.

(3.) IT is submitted by the learned counsel for the petitioner that the petitioner was working as a daily wage employee when she undertook the tubectomy operation and, therefore, in view of the policy of the State Government dated 29.1.1979 the petitioner is entitled to two advance increments.