A JAYAKUMARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Original Application in O.A.No,328 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as the "Tribunal") is the present writ petition.

(2.) HEARD the submissions made by Mr.A.S.Kaizer, learned counsel for the petitioner and Mrs.C.K.Vishnupriya, learned Additional Government Pleader for the respondents.

(3.) THE petitioner was granted Bonus increment with effect from 01.09.1998, in view of Government Order in G.O.Ms.No,562, Finance (Pay Cell) Department, dated 28.09.1998 (hereinafter referred to as the "G.O") providing for Bonus increment for stagnating in a post beyond thirty years or in Special Grade beyond ten years with effect from 01.09.1998.