P C VIJAYARAGAVAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) CHALLENGING the order dated 19.02.2009 passed by the 2nd respondent in Memo No.05532/172/F.1/F.12-2009-12, this writ petition is filed.

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

(3.) MR.M.Vaidyanathan, learned counsel appearing for the 1st respondent/Tamil Nadu 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 discontinue the payment of advance incentive increments to the employees who have already been sanctioned for having passed one year B.Com. degree course under Distance Education mode (conducted by the Annamalai University). Accordingly, the impugned order has been passed discontinuing the payment of advance incentive increment already sanctioned to the petitioner and there is no infirmity in the said order.