P. VETRIVEL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.

(2.) Though the petitioner has sought for issuance of Writ of Mandamus to the respondents to implement the G.O.(Ms).No.146, Transport (C) Department, dated 30.11.2015, insofar as the petitioner's concerned by re-designating him as Selection Grade Superintendent with effect from 01.01.2008, so as to enable him to receive the time scale of pay of Rs.7,500-250-12,500/- as per Vth Pay Commission recommendations and to get the revised Scale of pay (as per 6th Pay Commission) of Rs.9,300-34,800+Grade Pay Rs.4,900/- with effect from 17.06.2009 and to revise his pension with effect from 01.04.2015 and to pay the revised pension with arrears and other attendant benefits with effect from 01.04.2015 together with suitable rate of interest to till the date of disbursement, in my view, such a decision is to be taken by the respondents and in case, the petitioner is aggrieved against such any decision, it would be appropriate to approach this Court.

(3.) The petitioner would submit that he has already made representation on 06.09.2019 in this regard, which is said to be pending. If the said representation is directed to be disposed of within stipulated time, the ends of justice could be secured.