TARENDRA SINGH ATRI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ appeal is directed against the order dated 31-10-2007 passed by the learned Single Judge in W.P. No. 4092/2007 (Tarendra Singh Atri Vs. State of Chhattisgarh and two others). It is ordered as prayed for.

(2.) In the writ petition, the petitioner sought a direction for payment of increments from the date given to the respondent No. 2, i.e., on the basis of his appointment on the post of Food & Civil Supply Inspector and further re-fixation of his payment and grant of consequential benefits including the arrears of pay and interest @ 18% therein.

(3.) The appellant was appointed as Food & Civil Supply Inspector vide order dated 22-12-1988 (Annexure P-6) for a period of two years on probation. He could not complete his probation within two years. Thereafter, on extended period of probation, he completed probation on 12-1-1992, as informed to him vide order dated 15-6-1993 (Annexure P-2). Thereafter, he became entitled two annual increments.