SHASHI KUMAR GUPTA Vs. G M INDIAN BANK

JUDGEMENT

(1.) The petitioner who is working as a clerk in the Indian Bank made a claim for grant of two additional increments on the basis of special certificate given to him by the Indian Air Force. This claim was rejected on the ground that this certificate is not a degree of graduation. The petitioner has filed the present writ petition with prayer that the order dated December 29, 1995 by which his claim has been rejected be quashed and that the respondents be directed to release two additional increments to him with consequential benefits.

(2.) The claim made by the petitioner has been controverted by the respondents.

(3.) Learned counsel for the parties have been heard.