S. ARUMUGAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner seeks a direction to respondents to reckon the date of assumption of charge by the petitioner to the post of Assistant Sub - Inspector (Ministerial) with effect from 14/6/1999, i.e, the date of promotion of the petitioner to the post of Assistant Sub-Inspector (Ministerial) and further seeks grant of one increment as on 1/1/2006 and next increment as on 1/7/2006 in terms of Office Memorandum dtd. 19/3/2012 and other consequential benefits.

(2.) Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by a decision of a coordinate Bench of this Court dtd. 1/4/2019 in WP(C) 4448/2016 titled Vijayan V.V. vs. Union of India & Ors. and other connect matters.

(3.) Issue notice. Notice is accepted by learned counsel appearing for respondents.