Prabhash Kumar Joshi Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 10 Aug 2018 Writ Petition (S) No. 1054 Of 2017 (2018) 08 CHH CK 0158
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (S) No. 1054 Of 2017

Hon'ble Bench

P. Sam Koshy, J

Advocates

Varun Sharma, Mazid Ali

Final Decision

Allowed/Disposed Of

Judgement Text

Translate:

P. Sam Koshy, J

1. Learned counsel for the petitioner submits that the grievance of the petitioner stands squarely covered by the decision of the Hon'ble Supreme

Court in the case of Asha Saxena V. State of M.P. & Ors., 2009 (3) MPJR (SC) 59.

2. The issue pertains to grant of two advance increments on successful completion of B. Ed. course after appointment on own expenses.

3. On verification, counsel for the State submits that the matter can be disposed of for consideration of the petitioner's case in the light of decision of

the Hon'ble Supreme Court in Asha Saxena (supra).

4. Given the facts and circumstances of the case and the submissions made by the counsel for either side, the present petition stands disposed of. The

respondents are directed to consider the case of the petitioner for grant of two advance increments as per circulars prevailing in the State Government

after verification of the facts pleaded by the petitioner, and in case if it is found that the petitioner is similarly placed, appropriate benefit be provided to

him forthwith. Let this exercise be done within a period of 90 days from the date of production of certified copy of this order.

5. Accordingly, the writ petition stands allowed and disposed of.

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