(1.) The relief sought for in the present writ petition is to direct the respondents to consider the petitioner's representation dtd. 28/11/2014.
(2.) The petitioner states that he was appointed as Conductor in the Tamil Nadu Transport Corporation, Salem Division and the increment due to him was not granted by the respondents. In this regard, the petitioner submitted a representation.
(3.) The fact remains that a criminal case was registered against the writ petitioner and the departmental disciplinary proceedings were also initiated. Under those circumstances, the increment due to the writ petitioner was not granted and thus, the writ petitioner made a submission that the representation is to be considered.