R. KRISHNOJI RAO Vs. MANAGING DIRECTOR KPTCL

JUDGEMENT

(1.) In all these Writ Petitions, the petitioners are seeking a mandamus to direct the respondents to consider the representations submitted by the petitioners, wherein they have sought for grant of one annual increment for service rendered by them for the preceding year which fell due on the date of their retirement. They have also sought for grant of all other consequential benefits including the refixation of their basic pay, payment of difference and arrears of salary, pension etc.

(2.) The petitioners herein are all employees who have attained the age of superannuation on the dates mentioned below. For ease of reference, the dates on which the petitioners became entitled for their last increments are stated in a tabular column:

(3.) It is their case that they had earned an additional increment on the pay prior to retirement and since they had retired on the day after which they had earned their increment, the respondents had refused to pay the additional increment on the ground that they were no longer in service as on the date they became entitled to the annual increment.