Mahesh Chandra Tripathi,J. - (1.) Heard learned counsel for the applicant.
(2.) The impleadment application filed today is allowed. Let necessary impleadment be carried out forthwith.
(3.) By order dated 16.11.2019 passed in Writ A No.18174 of 2019 filed by the applicant, the Court directed as under: "Petitioner submits that he is entitled to notional increment for the period 1.7.2018 to 30.6.2019, in light of the judgment of the Madras High Court dated 15.9.2017 passed in Writ Petition No.15732 of 2017 (P. Ayyamperumal Vs. The Registrar, Central Administrative Tribunal and others), against which a special leave petition filed before the Supreme Court has been rejected on 23rd July, 2018. It is stated that denial of annual increment to the petitioner, in the facts and circumstances, is wholly arbitrary. It is also urged that representation made in that regard has not been given any consideration and hence this writ petition. In the facts and circumstances, noticed above, this writ petition stands disposed of with a direction upon the respondents to accord consideration to petitioner's claim for grant of notional increment w.e.f. 1.7.2018 to 30.6.2019, keeping in view the law laid down in the matter, by passing a reasoned order, within a period of two months from the date of presentation of certified copy of this order." ;