G. THANGAVEL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to to call for the records relating to the impugned order of the 1st respondent in G.O.Ms.No.148, P and AR Department (FR-II) Department dtd. 31/10/2018 and quash the same in so far as bringing into force the amendment made therein with effect from the date of issue of the impugned order namely, 31/10/2018 is concerned and direct the 1st respondent to extend the benefit of the said Government order to all similarly placed persons without any cut - off date and grant annual increment to the petitioner on 1/7/2006 with all attendant benefits.

(2.) The petitioner was appointed as a Secondary Grade Teacher on 16/3/1978 and his services were regularised with effect form 4/6/1980. The petitioner was promoted as Primary School Headmaster on 27/7/2000 and retired from service on 31/5/2006.

(3.) The petitioner claims that the annual increment has not been paid to him despite the fact that he completed three quarters in one full year and therefore, he submitted a representation to consider the case. However, the case of the writ petitioner was not considered with reference to the G.O.Ms.No.140, Finance (Pay Cell) Department dtd. 25/4/2018.