E GNANAPRAKASAM Vs. ASSISTANT DIRECTOR OF TOWN PANCHAYAT

JUDGEMENT

(1.) THE petitioner was employed as a Junior Engineer in Town Panchayat under the control of first respondent. While so, he was transferred to Attur Municipality during February 2002. He was not paid salary for the service rendered in the Town Panchayat for the period from 01.04.2000 to 12.02.2002.

(2.) IT is now stated that the first respondent sent a proposal to the fifth respondent claiming Rs.2,40,369/- as salary for the period from 01.04.2000 to 12.02.2002. The fifth respondent has to approve the proposal and to disburse the salary to the petitioner.

(3.) FROM 01.07.2005 to November 2009, the petitioner served in the fourth respondent - Municipality. The second respondent, being the overall head of the Municipal Administration, is responsible for payment of salary to his employees. Since the service particulars are available with the third respondent after 09.09.2009 as stated above, the second respondent should see to it that the service particulars are passed on to the fourth respondent for payment of salary to the petitioner, as it is stated by the learned counsel for the fourth respondent that for want of service particulars, the petitioner was paid the minimum pay to the post which he held.