Telangana High Court
Union Of India vs Noor Mohiuddin on 13 July, 2023
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
1
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
W.P.Nos.36137 OF 2022, 18590, 18630, 18635,
18756, 19408, 20907, 20908, 20922, 20926, 21040, 21056,
21144, 21267, 23196 of 2020 and 173 of 2021
COMMON ORDER:(Per Hon'ble Sri Justice Abhinand Kumar Shavili) When the matter is taken up for hearing, learned counsel on either side submitted that the issue involved in all these writ petitions is squarely covered by the judgment of the Apex Court in Director (ADMN & HR) KPTCL & Ors vs. C.P.Mundinamani & Ors1 , wherein it was held that the employees who have retired on 30th June and whose increments fall on 1st July, are entitled for the benefit of increment and in view of the same, all the writ petitions are liable to be dismissed.
Following the judgment of the Apex Court in Director (ADMN & HR) KPTCL & Ors vs. C.P.Mundinamani & Ors, all the Writ Petitions are dismissed. However, the 1 2023 Lawsuit(SC)355: 2023(5) Scale 841 2 petitioners are given six months time to comply with the order passed by this Court. No costs.
Miscellaneous petitions, if any, pending shall stand closed.
________________________________ JUSTICE ABHINAND KUMAR SHAVILI ______________________________________ JUSTICE NAMAVARAPU RAJESHWAR RAO Date:13.07.2023 rkk