B BHAGWAN DAS Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) THIS writ petition is filed for the issuance of a Writ of Mandamus, directing the respondents to release the annual increments that are due to the petitioner from 2001 onwards.

(2.) THE case of the petitioner as could be seen from the affidavit filed in support of the writ petition are as follows:

(3.) THE issue involved in this writ petition is already decided by this Court in W.P.No.43750 of 2006 by order dated 23.4.2010 and the condition prescribed by the University viz., pass in Tamil Language Test for the teaching staff of the aided colleges with retrospective effect, was quashed and the respondents were directed to release the annual increments due to the petitioner therein. In paragraphs 7 to 10 this Court held as follows: