P. KIRUBAKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Writ Appeal arises out of an order passed in W.P.No.13645 of 2016 dated 23.09.2017, whereby, the learned Single Judge dismissed the writ petition wherein the petitioner had prayed for grant of three advance increments, fixation of pay and other benefits for all purposes, including pension and other terminal benefits.

(2.) The petitioner/appellant was working as Scientific Officer in the office of the Directorate of Forensic Science Department. After entering into employment, the appellant took permission and pursued his Ph.D degree. The petitioner was awarded Ph.D degree in Polymer Science by the University of Madras.

(3.) The appellant requested for sanction of three advance increments on the completion of his Ph.D course. The Director, Forensic Science Department by letter dated 17.04.1998 forwarded his petition and recommenced for sanction of three advance increments.