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Judgment
S.C. Sharma, J.—The petitioner before this Court has filed the present writ petition being aggrieved by denial of two advance increments in view of the provisions of FR-22D on account of his promotion from the post of LDT TO UDT. Learned petitioner''s counsel at the out-set has argued before this Court that the controversy involved in the present writ petition is squarely covered by the judgment delivered by this Court in the case of State of MP Vs. Dayaram Patidar on 04.10.2002 in W.P. No. 1104 of 01 and, therefore, petitioner is entitled the same benefit as has been extended to Shri Dayaram Patidar.
Learned Petitioner''s counsel prays for disposal of the present writ petition in the light of the judgment of Dayaram Patidar (supra).
Learned government advocate has fairly stated before this Court that the present matter is squarely covered by the judgment delivered in the matter of Dayaram Patidar (supra) and, therefore, the present writ petition is being disposed of with a direction to the respondents to examine the petitioner''s case in the light of judgment of Dayaram Patidar passed in W.P. No. 1104 of 2001 and to pass necessary orders positively within a period of six months from the date of receipt of certified copy of this order.
It is needless to mention that in case petitioner is found eligible for grant of the benefits as has been extended to Mr. Dayaram Patidar, the same consequential benefits shall also be granted to the petitioner.
With the aforesaid direction, the present writ petition stands disposed of with no orders as to costs. CC as per rules.