M. GANGA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Writ petition challenging the Government Order in G.O.Ms.No. 112 Personnel and Administrative Reforms (U.Spl.) Department, dated 13.7.2012, have already been examined by this Court in W.P.No.25556 of 2013, dated 8.4.2014 and quashed the same insofar as the direction issued for upgradation/stepping up of pay on par with juniors in One Unit in paragraph No.6 and consequently, the respondents are directed to give similar benefit to the petitioner as granted to the promotees from the post of Assistant in G.O.(Ms.) No.154, dated 30.10.2009 by making necessary amendment to para 6 of G.O.(Ms.) No.112, dated 13.7.2012. So far as the prayer relating to quashing of paragraph No.14 (i.e. The date of effect to G.O.(Ms.) No.112, Personnel and Administrative Reforms (U-Spl.) Department, dated 13.7.2012 of the Government Order sixth read above, this Court rejected the prayer.

(2.) Challenging the aforesaid order, the department has preferred an appeal before this Court in W.A.No.971 of 2014 and the Division Bench of this Court by order, dated 18.3.2016 dismissed the appeal. Challenging the order passed in W.A.No.971 of 2014, dated 18.3.2016, the Government has preferred SLP before the Hon'ble Supreme Court in SLP No.12920 of 2016 and the SLP also was dismissed by the Hon'ble Supreme Court by its order, dated 29.7.2016. Therefore, the order passed in W.P.No.25556 of 2013 has become final. Thereafter, the Government issued G.O.(Ms.) No.31 Personnel and Administrative Reforms (U-Spl.) Department, dated 1.3.2017 wherein the Government considered and passed the following order:

(3.) Following the aforesaid decision and in the light of Government Order issued in G.O.Ms.31 by the Personnel and Administrative Reforms (U-Spl.) Department, dated 1.3.2017, nothing survives for adjudication in the writ petition and consequently, the writ petition is dismissed.