P.RAMDOSS Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to sanction the petitioner's payment of increment for the period of 01.07.2005 to 30.06.2006 by considering the petitioner's representation dated 06.10.2015.

(2.) The writ petitioner has attained the age of superannuation on 30.06.2006 and he was allowed to retire from service. However, the increment for completed one year of service from 01.07.2005 has not been sanctioned by the authorities. Thus, the writ petitioner is constrained to move the present writ petition.

(3.) The grant of increment in respect of completion of one year of service had already been adjudicated by this Court in W.P.No. 12700 of 2016 and the relevant paragraphs of the order are extracted hereunder:-