Chattisgarh High Court
Man Singh Verma vs State Of Chhattisgarh 31 Wps/1748/2020 ... on 16 March, 2020
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 1722 of 2020
Man Singh Verma S/o Shri Dukham Singh Verma Aged About 67 Years Retired
Head Master, Government Primary School Pandarbhattha, Block Bemetara,
District Bemetara, C.G. R/o Village Mudpar, Post Bemetara, District Bemetara,
C.G.
---- Petitioner
Versus
1. State Of Chhattisgarh Through- The Secretary, Education Department,
Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur, C.G.
2. Joint Director, Treasury Account And Pension, Division Durg, District Durg, C.G.
3. District Education Officer, Bemetara District Bemetara, C.G.
4. Block Education Officer, Bemetara District Bemetara, C.G.
---- Respondents
For Petitioner : Shri K.S. Pawar, Advocate with Shri Shashi Kumar Kushwaha, Advocate For Respondents/State : Shri Kunal Das, PL Hon'ble Shri Justice Goutam Bhaduri Order On Board 16/03/2020
1. The grievance of the petitioner in the present writ petition is for grant of the benefit of one annual increment while fixing pension and other retiral dues payable to the petitioner.
2. According to the petitioner, the petitioner has retired from service on 30 th of June, 2015. Since he has retired from service w.e.f. 30.06.2015, he would be entitled for the annual increment that would be payable to him for the period between 1st of June, 2014 to 30th of June, 2015 as the date of annual increment 2 payable to the petitioner is 1 st of July. Therefore, according to the counsel for the petitioner, while quantifying pension and other retiral dues, the annual increment which the petitioner became entitled for having worked till 30 th June, 2015 has to be added to the last pay and other allowances also.
3. Given the said facts and circumstances of the case, let the respondents consider the case of the petitioner for grant of one annual increment to the last salary which the petitioner has received for the purpose of quantifying pension and other retiral dues. While deciding the claim of the petitioner, the respondents shall take into consideration the judgment of the Division Bench of Madras High Court in the case of P. Ayyamperumal vs. The Registrar, Central Administrative Tribunal and others decided on 15.09.2017 in W. P. No. 15732 of 2017.
4. With the aforesaid direction, the writ petition stands disposed of.
Sd/-
Goutam Bhaduri Judge Ashu