MANJULA DAYRE Vs. STATE OF M P

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.) THE brief facts leading to the filing of the present petition are that the State Government issued a circular dated 29-1-1979 to the effect that all government servants who voluntarily undergo a tubectomy operation after two children would be given two advance increments and those who undertake operation after three children would be given one advance increment. The circular also prescribed that this benefit would be made available to persons working under Semi Government Institution as well as those who are working under any institution receiving grant from the State. The petitioner, who was appointed as Assistant Grade III by order dated 29-7-1995, requested for grant of two advance increments on account of having undergone the aforesaid operation on 27-1-1991. The case of the petitioner was considered in the light of the policy of the State Government, however, on finding that the petitioner has undertaken the tubectomy operation prior to her appointment in Government service and at the time when she was working as a daily wage employee, the request of the petitioner has been rejected by the impugned order dated 28-6-2008.