R. K. PALANIANDI Vs. STATE

JUDGEMENT

(1.) The relief sought for in the present writ petition is that directing the first respondent to provide monetary effect in the pay fixation to the created Super Numerary post of Deputy Surveyor to the petitioner with effect from 04.12.1971 instaed of 18.07.2014, the pay drawn verification being made in accordance with the petitioner's service register and pay the arrears with interest in the lines of G.O.Ms.No.765 dated 12.08.1997.

(2.) The petitioner was appointed as Surveyor and subsequently promoted to the post of Deputy Surveyor which was re-designated as Special Inspector of Surveyor. The petitioner was promoted as Head Surveyor which is equivalent to the post of Deputy Inspector of Surveyor. Further promotion to the Inspector of Survey was also granted. The petitioner retired from service on 04.01.2002.

(3.) The grievance of the writ petitioner is that he must have been promoted to the post of Deputy Surveyor during the year 1971 itself, more specifically with effect from 04.12.1971. Time found promotions were not granted to the numerous persons. These persons aggrieved approached the Tamilu Nadu Administrative Tribunal, by filing original application and subsequently those candidates who approached the Tamilu Nadu Administrative Tribunal were promoted by creating Super Numerary Post as Deputy Surveyor and in this regard, the Government passed an order in G.O.Ms.No.765 dated 12.08.1996. The monetary benefits were given and those persons with effect from 04.12.1971 onwards. Based on the said orders of the Administrative Tribunal and based on G.O.Ms.No.765 dated 12.08.1996, writ petitions were filed subsequently and similar Government Order was issued in G.O.Ms.No.527, dated 12.08.2006 in respect of 104 persons. Even in the said Government Order in G.O.Ms.No.527, the monetary benefits were given with effect from 04.12.1971.