Madhya Pradesh High Court
Romgopal Dwivedi vs The State Of Madhya Pradesh on 14 February, 2022
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
The High Court Of Madhya Pradesh
WP No. 11930 of 2021
(ROMGOPAL DWIVEDI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Jabalpur, Dated : 14-02-2022
Shri D.K.Tripathi, Advocate for the petitioner.
Shri Aditya Khandekar, learned Panel Lawyer for the respondents/State.
Learned counsel for the State submits that the issue involved herein (regarding grant of increments due w.e.f. 01st July, to a person who retired on 30th June) has been referred to the Larger Bench in W.P. No.4118/2020 (S) vide order dated 24.08.2020 passed by Single Bench of this Court at Indore.
In view of the above, it would be appropriate to await the verdict of the Larger Bench.
Consequently, the present Writ Petition is adjourned with liberty to the petitioner to pray for listing as and when issue stands concluded by the Larger Bench.
List this case after eight weeks awaiting decision by Larger Bench, along with W.P. Nos. 3404/2021, 3957/2021, 28434/2021 and 20895/2020.
(S. A. DHARMADHIKARI) JUDGE HS Signature Not Verified SAN Digitally signed by HEMANT SARAF Date: 2022.02.14 18:16:48 IST