@JUDGMENTTAG-ORDER
D. Hariparanthaman, J.@mdashThe Petitioner is working as a reader in the Department of Sociology in the Respondent University. She was
sanctioned annual increment, as per the order, dated 28.01.2009, when it fell on 01.07.2006, 01.07.2007 and 01.08.2008. But, the same was not
paid to her. Hence, she has filed the present writ petition seeking for a direction to the Respondents to grant increments for the period from 2006
to 2008 with interest.
2. Notice was ordered.
3. Heard both sides.
4. The learned Counsel for the Respondent has made submissions based on the instructions.
5. The order dated 28.01.2009, sanctioning increment is extracted hereunder:
As per the reference cited above Dr. Ani Lukose, Reader in Sociology is sanctioned the annual increment for the following years as mentioned
against year in the time scale of pay of (Rs. 12000-420-18300).
As on 26.01.2006 Rs. 14,940/-
Annual Increment 01.07.2006 Rs. 15,360/- + DP: 7680/-
Annual Increment 01.07.2007 Rs. 15,780/- + DP: 7890/-
Annual Increment 01.07.2008 Rs. 16,200/- + DP: 8100/-
She is sanctioned to drawn the arrears subject to the condition that if the amount referred to is found in excess afterwards as per rule, she will be
called upon to refund the excess amount. Necessary entries are made in the Service Registrar.
6. It is not in dispute that the Petitioner rendered service from 2006 to 2008. Since, there is no punishment to withhold the increment, there is no
reason to withhold the increment. Hence, the Petitioner is entitled to annual increment.
7. The Respondent University is directed to grant increments to the Petitioner for the period 2006 to 2008, within a period of four weeks from the
date of receipt of a copy of this order.
The writ petition is disposed of, in the above terms. No costs.
