C S SURYANARAYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner who is a Telephone Inspector in the Posts and Telegraphs Department of the Central Government has prayed for the issue of a writ in the nature of mandamus directing the respondents to sanction his increments after declaring that he had crossed the efficiency bar which was due to him with effect from 3rd July 1977

(2.) The petitioner was promoted as Selection Grade Telephone Inspector on 1st June 1974. The pay scale applicable to the post was Rs. 42515560- EB20-640. One year prior to 3rd July 1977, the petitioner had reached the pay of Rs. 560. On 3rd July 1977 he was entitled to get an increment of Rs. 20 provided the appointing authority declared that the petitioner had crossed the efficiency bar successfully. The same was denied to the petitioner by the Appointing Authority.

(3.) The decision taken by the Appointing Authority, not to allow the petitioner to cross the efficiency bar on 3rd July, 1977 was based on the recommendation of the Departmental Promotion Committee (the D.P.C.) . The proceedings of the meeting of the D.P.C. held on 23rd December 1977 in which the case of the petitioner was considered for the purpose, was produced at the time of hearing. The relevant portion reads: 23rd Dec. 1977.