- (1.) Heard the learned Counsel for the Petitioner and perused the application. No counter affidavit has been filed against the present Interlocutory application till date. The Petitioner by way of this application seeks permission to amend the writ petition by adding Para 'C' of the Interlocutory application in Para 1 of the writ petition. Considering the averments made in the application and upon hearing the learned Counsel for the Petitioner, the application is allowed. Learned Counsel for the Petitioner shall carry out necessary amendment in the writ petition during the course of the day. Accordingly, I.A. No. 2284 of 2011 is allowed and stands disposed of. W.P. (S) No. 3817 of 2008. Heard the learned Counsel for the Petitioner and perused the papers.
(2.) The present petition is filed by the Petitioner under Article 226 of the Constitution of India with a prayer for quashing and setting aside the office order, dated 05.03.2003, issued by the Respondents and further prayed for issuance of appropriate direction upon the Respondent authority to give similar benefit of time bound promotion to the writ Petitioner as given to the other similarly situated persons vide order dated 16.10.2004 and pay monetary benefit after allowing the same benefit to the Petitioner.
(3.) On perusal of the papers, it transpires that the Petitioner is claiming benefit under Memo No. 1503, dated-27.03.1987 (Annexure-2). The case of the Petitioner is that though he was appointed on 22.04.1968, the Respondents-authorities have not taken into account the period of service rendered as a work charge employee for the purposes of extending benefit of A.C.P. as well as time bound promotion and consequential pensionary benefits.;