NAYAK, VIKAS NAGAR, BANK COLONY, NEAR PISKA MORE, RANCHI Vs. SRIKANT SINGH, SON OF SHRI KESHAV PRASAD SINGH, C/O SHRI RAMANUJ PRASAD, J.P.MARG, KANKE ROAD

JUDGEMENT

(1.) HEARD Mr. Rajendra Krishna, learned counsel for the Petitioners and Mr. A.K. Sahani, learned counsel appearing on behalf of the Respondents.

(2.) THE grievance of the Writ Petitioners in the instant case was that the Respondents have arbitrarily withheld the payment of increments to the Petitioners since 1994 and therefore, prayer was made in the Writ Application for issuance of appropriate order commanding the Respondents to release the same together with interest and fix salary of the Petitioners on the basis of such increments.

(3.) IN support of the aforementioned statements, the Petitioners have enclosed the order dated 3.12.2001 which has been marked Annexure -19 to the said Supplementary Affidavit and upon perusal thereof it appears that an office order was passed ordering to release the increments with effect from 12.5.1993. By Annexure -20, the pay was also fixed in appropriate scales. Thus, the instant Writ Application, in so far as it relates to passing of an order directing the Respondents to release, the withheld increments with effect from 1994 has become infructuous.