P. ASOKAN, WORKING AS CO Vs. STATE CO

JUDGEMENT

(1.) This writ petition is filed with following prayers:-

(2.) Heard the learned counsel for the petitioner, the learned standing counsel appearing for respondents 1 and 2 and the learned Government Pleader appearing for the 3rd respondent.

(3.) The petitioner entered service under the 1st respondent as Sahayak in the year 1994. He was provisionally appointed by Exhibit P1 order as Instructor Grade III in the scale of pay of Rs. 5250-8150. He joined duty as Instructor Grade III on 1.11.2013. Later, the petitioner was appointed by direct recruitment as Instructor Grade III by Exhibit P3 order dated 7.3.2005 and he joined duty on regular basis on 11.3.2005. The petitioner contends that the increments due to him on account of his appointment as Instructor Grade III on a provisional basis on 1.11.2013 have been granted to him.