C. Suprasanna Devi, D/O C.V. ... vs The State Police Housing ...
2023 Latest Caselaw 2402 Tel

               THE HON'BLE SRI JUSTICE PULLA KARTHIK

                    WRIT PETITION No.16388 of 2014
ORDER:

This Writ Petition is filed by the petitioners-employees aggrieved

by the action of the respondent in not sanctioning the annual

increments to them for the one year training period.

2) This Court on 17.06.2014 passed an interim order in WPMP

No.20347 of 2014 directing the respondent authorities to consider the

representation dated 07.06.2014 said to have been submitted by the

petitioners, taking into account the judgment dated 19.10.2012 passed

in W.P. No.7642 of 2000, and pass necessary orders thereon.

3) Today, Sri Md. F. Siddiqui, learned counsel, representing Sri

V. Jagapathi, learned counsel for the petitioners, submits that the

interim order passed by this Court on 07.06.2014 has been complied

with by the respondent authorities and the annual increments were

sanctioned to the petitioners.

4) In view of the above made submission, the Writ Petition stands

disposed of.

Miscellaneous petitions pending, if any, shall stand closed. No

costs.

____________________ PULLA KARTHIK, J Date : 14.09.2023.

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