RAMCHANDRA KURUP Vs. STATE OF CG

JUDGEMENT

(1.) CHALLENGE in this batch of petitions namely W.P. (S)Nos. 3849, 3298, 3302, 3303, 3305, 3306, 3339, 3364, 3365, 3369, 3371, 3426 and 3663 of 2009 is to the order dated 8-6-2009 (Annexure P-1), whereby the representations of the petitioners have been rejected and the order dated 8-6-2009 [Annexure P-16 in W.P. (S)No. 3302/2009], whereby the orders, granting benefit of increments, in respect of Assistant Grade-Ill, who have not passed Hindi Typewriting Examination, have been cancelled.

(2.) INDISPUTABLE facts, in nutshell, in this batch of writ petitions [W.P. (S)Nos. 3849, 3298,3302,3303,3305, 3306,3339,3364,3365,3369, 3371,3426 and 3663 of 2009] are that the petitioners were appointed on the post of Assistant Grade III subject to the condition that they would be entitled to annual increments only after passing of the Hindi Typewriting test. Subsequently, the petitioners passed the Hindi Typewriting test and submitted certificates, accordingly they were allowed the annual increments from the date of submission of the certificate, not from the date of his appointment.

(3.) THE petitioners have filed these writ petitions, being aggrieved by the action of the respondent/Authority, as their representations have been rejected by the impugned order dated 8-6-2009 (Annexure P-1). On the same day, other impugned order dated 8-6-2009 [Annexure P-16 in W.P. (S)No. 3302/2009] was passed, whereunder and whereby the orders dated 27-11-2006, 23-7- 2008 and 15-2-2007, granting benefit of increments to the petitioners were cancelled.