S SATHYANANDA SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted. Heard learned counsel for the appellants.

(2.) Learned counsel contends that the government by its order dated 9/10/1964, while reading various orders issued by the government of Karnataka starting from 27/12/1961, have extended the benefit of two advance incrementsto augment efficiency in service to such of those employees who improve their qualifications and acquire graduation qualification. Therein it was specifically stated that such of those employees who were in the junior division Grade II and were within the specified scale of pay on acquiring graduation qualification would get two advance increments. The order of the government in order FD 14/srp (1/77, Bangalore, dated 24/5/1977 was only to elongate the benefits envisaged on the earlier notifications to such of those categories of the employees mentioned therein and they are also equally entitled to the benefits of two advance increments. The G. O. did not intend to exclude or take away the benefit of two advance increments on acquiring graduation qualification by any other categories. The tribunal has, therefore, committed illegality in construing that, by necessary implication, it excluded all others except those covered by the notification. We find no force in the contentions.

(3.) In the order dated 24/5/1977, the government have stated that the existing scheme of grant of advance increments to certain categories of government employees for possessing or acquiring higher qualifications has been reviewed by government, in the light of the recommendations of the Pay commission and the Official Committee. Thereafter, the government have directed that the grant of advance increments would be applicable (to the following category of employees and be regulated with effect from 1/1/1977 to the designated four categories of employees subject to which they are entitled to advance increments: