BHAGWAN MEGHANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Dr; J. L. Sarkar, learned counsel for the petitioner and Mr. S. Bhattacharyya, learned counsel for the respondents.

(2.) Dr. Sarkar at the very outset has fairly submitted that he shall not press into service any other points raised in this writ petition save and except the issue as regard the entitlement of six increments to the petitioner, presently working as Senior Accounts Officer under the Respondent No. 3, Inland Waterways Authority of India (for short, 'the IWAI) from the date of his entry on 30.10.87 into the service as Accounts Officer as he has been possessing the educational qualification of the Indian Cost and Work Accounts, (for short, 'the ICWA') (Final) in terms of Circular/Notification dated 7.9.87 issued by the Comptroller and Auditor General of India.

(3.) The case of the petitioner herein is that in pursuance of an advertisement published in the Hindustan Times on 14.6.87 prescribing in the following qualification :