TAMIL NADU GOVERNMENT AGRICULTURAL GRADUATES ASSOCIATION Vs. JOINT SECRETARY TO GOVERNMENT FINANCE PC DEPARTMENT

JUDGEMENT

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

(2.) THIS writ petition has been filed by the petitioner Association, challenging the impugned letter, dated 22.7.1999, issued by the first respondent, addressed to the Directorate of Sead Certification, Coimbatore, clarifying certain points, which had been raised, with regard to grant of advance increments, surrender of earned leave and for revision of pay scales for certain categories of employees and officers at the Department of Agriculture.

(3.) NO reply affidavit has been filed on behalf of the respondents.