G HIRDAYA RAJAN Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE writ petition is filed to issue a direction to the respondents to sanction and pay increments from 1.7.1992 and to fix pay as per the recommendation of the VI Pay Commission.

(2.) THE petitioner had joined as Work Inspector in the respondent Department in the year 1971. He was promoted as Irrigation Inspector in the year 1976. In July 1992, the petitioner had applied Medical Leave for two months. After recovery of his illness, in spite of his repeated requests, he was not permitted to join duty. He was permitted to join duty on 18.12.1996.

(3.) AGAIN the matter was listed on 4.10.2010. But the respondents have not filed counter. However, in order to give an opportunity, on 21.10.2010, the matter was adjourned to 25.10.2010. On 25.10.2010, this Court has passed the following order: