M.BALASUBRAMANIAN Vs. DIRECTOR OF AGRICULTURE

JUDGEMENT

(1.) The present writ appeal challenges the order of the learned Single Judge dismissing the writ petition filed against the orders passed by the Accountant General (A&E).

(2.) The appellant was initially appointed as an Agricultural Officer. He completed 20 years of service on 20/1/2013 and was granted Selection Grade with effect from that date. Subsequently, he was promoted to the post of Assistant Director on 17/12/2012. However, instead of joining the promoted post immediately, he went on medical leave and assumed charge of the promotional post only on 20/1/2013. Based on the above said facts, the Accountant General fixed the pay drawn of the petitioner as Rs.1,01,000.00. Aggrieved by the said order, the appellant/writ petitioner has filed the writ petition.

(3.) The learned Single Judge taking note of the entire facts and circumstances of the case dismissed the writ petition holding that the petitioner is not entitled for a special Grade in the post of Agricultural Officers as he had already been promoted on 17/12/2012. Challenging the same, the writ petitioner has filed the present writ appeal.