ROHTAS SINGH SAINI Vs. SECRETARY GENERAL TNAI

JUDGEMENT

(1.) VIDE instant petition, the petitioner has sought to direct the respondent to implement the recommendations of the Sixth Pay Commission with effect from 01.01.2006 and to pay arrears to the petitioner accordingly.

(2.) THE petitioner worked with the respondent for 34 years and retired from the service as Officer Supervisor on 31.07.2010. On 09.09.2009, the petitioner gave a representation to respondent requesting for implementation of the recommendations of Sixth Pay Commission and he was drawing the salary in the pay scale of 4500-125-7000. Through representation, he requested for implementation of the revised pay scale of 9300-34800 with grade pay of 4200.

(3.) ON 29.04.2010, the petitioner again made representation to the respondent and requested for payment of the arrears with effect from 01.01.2006. The respondent in the meeting dated 09.10.2009 decided that the present financial status of the TNAI headquarters was satisfactory for the implementation of the Sixth Pay Commission recommendations. In the report dated 10.06.2009, recorded that the Sixth Pay Commission recommendations was to be accepted. Regarding the arrears, it was decided that it can be given with effect from 01.01.2006 and will be given in 5-6 installments.