Madhya Pradesh High Court
Om Prakash Pandey vs The State Of Madhya Pradesh on 19 July, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR WP No. 11963/2021 ( Om Prakash Pandey Vs The State of M.P. & others) (1) Heard through video conferencing. Gwalior, dated :19/07/2021 Shri Sanjeev Tiwari, learned counsel for the petitioner.
IA No.7960/2021, an application for urgent hearing, is allowed.
Learned counsel for the petitioner 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 and 3957/2021.
(S.A.Dharmadhikari) Judge Prachi* PRACHI MISHRA 2021.07.19 22:38:00 +05'30'