G. NAGARAJ Vs. REGISTRAR-GENERAL, CHENNAI

JUDGEMENT

(1.) The petitioner was initially appointed as Copyist on 25/12/1983. His services were regularised with effect from 23/7/1984 and he was promoted to the post of Typist on 2/1/1997. The petitioner was allowed to draw promotional increment consequent to the promotion and continued to receive the said increment till the date of his retirement on 28/2/2018.

(2.) After allowing the petitioner to retire from service, the third respondent Accountant General revised the scale of pay of the writ petitioner by stating that the post of Copyist and Typist were merged with effect from 15/9/1993. Therefore the petitioner is not eligible to draw promotional increment at the time of grant of promotion on 2/1/1997.

(3.) The last drawn pay of the writ petitioner was Rs.59,100.00 based on the objections raised by the third respondent-Accountant General, last drawn pay has been reduced to Rs.57,400.00. Thus, the present writ petition came to be instituted.