V THIYAGARAJAN Vs. SECRETARY AND CORRESPONDENT

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner is working as an Office Assistant in the 1st respondent School. THE grievance of the petitioner was that his increments have not been granted and he has also not been promoted to the post of Record Clerk though a vacancy was exist.

(3.) UNDER the circumstances, 6th respondent is directed to pass orders on the proposal sent by the school management with reference to the release of increment to which the petitioner is entitled.