J GUNASEKARAN Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the respondents had brought to the notice of this Court, that a Government Order in G.O.Ms.No.1276, Home (PRISON.II) Department, dated 24.11.2003, had been passed granting increments to the petitioner, as prayed for, from 1.7.2000.