K MURUGAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner joined the office of the respondents, as Assistant Engineer on 16.10.1989. THEreafter, he has been promoted as Assistant Executive Engineer in the year 2007. While he was working in the capacity of Assistant Engineer, he was deputed by the respondent No.1 in G.O.Ms.No.523, Public Works (D1) Department, dated 03.11.1999 to study, Master of Engineering in Soil Mechanics and Foundation Engineering at Anna University in Government cost. It is seen that, respondent No.1 in the Government Order passed in G.O.Ms.No.1195, Public Works Department, dated 11.07.1972 has taken a decision to grant two advance increments for such of those employees in the cadre of Assistant Engineers who have acquired the post-graduate decree in engineering.

(2.) THE Government Order passed in G.O.Ms.No.1195, Public Works Department, dated 11.07.1972 was subsequently modified by the Government order passed in G.O.Ms.No.843, Personnel and Administrative Department, dated 05.09.1983, whereby the scheme was made applicable only to such of those officers who have not been deputed with the Government fund for the purpose of completing the Post-graduation. However, the said Government Order dated 05.09.1983 was again modified in the subsequent Government order dated 21.11.1984 passed in G.O.Ms.No.1159, Personnel and Administrative Department, whereby the restriction imposed earlier has been removed to the effect that, all those officers who have completed the Post-Graduation either on their own or with the Government fund are eligible for the increment.

(3.) THE learned Special Government Pleader appearing for the respondents submitted that, the said judgment has become final.