K MUTHUKANNAN Vs. GOVERNMENT OF TAMIL NADU, DIRECTOR OF COLLEGIATE EDUCATION, JOINT DIRECTOR OF COLLEGIATE EDUCATION AND PASUMPON MUTHURAMALINGA THEVAR COLLEGE

JUDGEMENT

(1.) The Petitioner has come forward to file the present writ petition seeking to challenge the order, dated 21.09.2010, issued by the first Respondent, namely the Secretary to Higher Education Department and for a direction to the second Respondent to revise the Petitioner's pay as on 01.01.2006 with all monetary benefits on account of such wage revision.

(2.) The Petitioner had worked as a lecturer in the fourth Respondent college. The fourth Respondent college is a "private college" and it is also an aided non-minority college. The Petitioner got superannuated as a Selection Grade Lecturer in Mathematics on 31.05.2006. After retirement, the Petitioner was paid the terminal benefits and the Petitioner is at present 63 years old. More than 5 years have lapsed since the date of his retirement.

(3.) The grievance of the Petitioner was that during his re-employment period the college and university teachers scale of pay were revised and they were given the benefits of revised scale of pay with effect from 01.01.2006. Since the said wage revision had taken place during his re-employment period, he should also have the benefit of such wage revision. Therefore, the Petitioner gave a representation dated 31.05.2006. Since the Petitioner did not get any favorable reply, he filed a writ petition before this Court being W.P. No. 14008 of 2009 seeking for a direction to the Respondent to consider his representation.