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Judgment
P. Sam Koshy, J
The issue involved in the present writ petition is the grant of two annual increments to the petitioner on account of obtaining B.T.I. qualification on
own cost before joining the service.
The said issue is now no longer res integra as based upon the judgment of Supreme Court in Asha Saxena Vs. State of MP & Ors, 2009
(III)MPJR(SC)-59, this court in WPS No.344 of 2011 as also in other batch of writ petitions decided by this High Court the leading case of which
being WPS No.6927 of 2011, decided on 06.12.2013, wherein it has been held that the persons who have obtained B.T.I. degree on their own cost
before entry into service are entitled for two annual increments.
Given the facts that the issue involved in the present case has already been adjudicated upon, nothing further remains to be adjudicated in the
present writ petition. The present petition deserves to be and is hereby allowed in similar terms and it is directed that the petitioner shall be entitled for
two annual increments on account of being passing B.T.I. examination on own cost before entering into service.
The writ petition is accordingly allowed and disposed of. As a consequence, order impugned dated 03.03.2011 (Annexure P/1) stands set
aside/quashed.
Needless to mention, liberty is granted to the State to verify the position of the petitioner as to whether he is identically placed person or not before
granting any relief.