M NALLUCHAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the order of the first respondent dated 07. 03. 2002 made in G. O. (D) 264 Home (Courts V) Department, these petitioners have approached this Court to quash the same in so far as it relates to the petitioners and consequently direct the respondents, viz. , the Government and the Registrar General, High Court, Chennai, not to in any manner, tinker or revise the pay of the petitioners already fixed by extending the benefit of two advance increments from 10. 12. 1999 by virtue of G. O. Ms. No. 1638 Home (Courts V) Department dated 10. 12. 1999.

(2.) SINCE the issue raised in these writ petitions is one and the same, they are being disposed of by the following common order.

(3.) THE brief facts leading to the filing of the above writ petitions are stated hereunder: