LAWS(MAD)-2024-3-637

N. DEIVANAI Vs. UNION OF INDIA

Decided On March 01, 2024
N. Deivanai Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The order of rejection rejecting the claim of the writ petitioner for grant of one increment on completion of one year of service on the date of her retirement i.e., on 30/6/2019, is under challenge in the present writ petition.

(2.) The writ petitioner was appointed as Junior Grade Stenographer in Judicial Department on 6/2/1981. She had retired from service on 30/6/2019 on attaining the age of superannuation and by completing 38 years of service in the Judicial Department.

(3.) The grievance of the petitioner is that she had completed one year of service as on the date of her retirement on 30/6/2019. However, the increment was not granted on the ground that the petitioner was not in service on 1/7/2019. Thus the present writ petition came to be instituted.