A RAJENDRAN Vs. CHAIRMAN

JUDGEMENT

(1.) THIS writ petition is filed challenging the order dated 19.02.2009 in Memo No.05532/172/F.1/F.12/2009-18 passed by the 2nd respondent, seeking to implement the Memo No.20233/A3/A32/2006-13, dated 27.08.2008 and Memo No.20233/A3/A32/2009-13, dated 10.02.2009 passed by the 1st respondent, withholding the increment of the petitioner on the ground that the passing of B.Com. by way of double degree programme conducted by the Annamalai University is not equivalent to the Board examination and to direct the 2nd respondent to refund the withheld increment.

(2.) THE brief facts leading to the filing of the writ petition are, as under:

(3.) MR.A.Selvendran, learned counsel appearing for the respondent Electricity Board would contend that the impugned order has been passed pursuant to the Board's Memorandum dated 27.08.2008 and 10.02.2009, wherein, instructions have been issued to withhold the sanctioned advance incentive increments to the employees for having passed one year B.Com. degree course under Distance Education Mode. Accordingly, the impugned order has been passed withholding the sanctioned advance incentive increments to the petitioner on the ground that the passing of B.Com. by way of double degree programme conducted by the Annamalai University is not equivalent to the Board examination.