AI Structured Summary
Not yet generated for this judgment
Judgment
P. Sam Koshy, J
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.
The issue pertains to grant of two advance increments on successful completion of B. Ed. course before appointment on own expenses.
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).
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.
Accordingly, the writ petition stands allowed and disposed of.