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Judgment
Goutam Bhaduri, J
The grievance of the petitioner in the present writ petition is for grant of the benefit of one annual increment while fixing pension and other retiral
dues payable to the petitioner.
According to the petitioner, the petitioner has retired from service on 30 th of June, 2019. Since he has retired from service w.e.f. 30.06.2019, he
would be entitled for the annual increment that would be payable to him for the period between 1st of June, 2018 to 30th of June, 2019 as the date of
annual increment payable to the petitioner is 1st of July. Therefore, according to the counsel for the petitioner, while quantifying pension and other
retiral dues, the annual increment which the petitioner became entitled for having worked till 30 th June, 2019 has to be added to the last pay and other
allowances also.
Given the said facts and circumstances of the case, let the respondents 1 to 3 consider the case of the petitioner for grant of one annual increment
to the last salary which the petitioner has received for the purpose of quantifying pension and other retiral dues. While deciding the claim of the
petitioner, the respondents shall take into consideration the judgment of the Division Bench of Madras High Court in the case of P. Ayyamperumal vs.
The Registrar, Central Administrative Tribunal and others decided on 15.09.2017 in W. P. No. 15732 of 2017.
With the aforesaid direction, the writ petition stands disposed of.