C. P. MUNDINAMANI Vs. DIRECTOR

JUDGEMENT

(1.) Aggrieved by the order dated 24.04.2017 passed by the learned Single Judge in dismissing W.P.Nos.55117-55121 of 2013, the writ petitioners have preferred this appeal.

(2.) Brief facts of the case are as under:

(3.) Regulation 40(1) of the Regulations states that "an increment accrues from the day following that on which it is earned".