T A SUGUMARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The legality and correctness of the claim made by a section of employees of various Sugar Mills for inclusion of their posts in the Common Cadre Service subsequent to the abolition of the Common Cadre and the rejection of the said claim by the Director of Sugar, is the question which arises for determination in this batch of writ appeals.

(2.) For the sake of convenience, the petitioners, who have filed writ petitions claiming parity are hereinafter referred to as "the employees" and the contesting respondents in those writ petitions as "Management".

(3.) The employees were all working in various posts in category "C" Supervisory cadre in the Sugar Mills, both in the co-operative as well as in the Public Sector. Though, some of the posts in the "C" category Supervisory Cadre were included in the Common Cadre Service, the posts where these employees were working were not included in the Common Cadre. This made them to file writ petitions in the year 2007 claiming parity in pay scales. The writ petitions were disposed of with a direction to consider and dispose of the individual representations. Accordingly, the representations were considered by the Director of Sugar and they were rejected. Feeling aggrieved by the said orders of rejection, batch of writ petitions were filed.