UNION OF INDIA Vs. M.SIDDARAJ

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the caveator.

(2.) We do not find any error in the reasonings set out by the Central Administrative Tribunal. The Central Administrative Tribunal has reasoned that the applicant who is granted annual increment on 1/7/2013 had completed one year of service as on 30/6/2014 i.e., the date of his superannuation and has also placed reliance on its own order passed in O.A.No.165/2019 and the order of the High Court of Judicature of Madras rendered in W.P.No.15732/2017 and the dismissal of the Special Leave Petition by the Hon'ble Apex Court in July, 2018.

(3.) In that view of the matter, petition being devoid of merits stands rejected.