Kurian Joseph, CJ. - (1.)The petitioner is aggrieved since two annual increments due in the year 1993 and 1994 have been withheld with commutative effect.
(2.)According to the petitioner, in the process, increment due in the year 1992 has also not been released. It is seen from the reply that an enquiry had been conducted and on the basis of that enquiry, a show cause notice had been issued as to why the two increments of the petitioner should not be withheld. The reply is silent as to whether any final order has been passed in the matter. Precisely, that is the case of the petitioner that without passing final order, the tentative decision as reflected in the show cause notice, was implemented.
(3.)It is seen that the petitioner had represented his grievances before the 2nd respondent by way of Annexute P-11 and P-12.