K S P SUBBIAH, S/O K S PERUMAL Vs. SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT, SECRETARY TO GOVERNMENT, HANDLOOMS, HANDICRAFTS, TEXTILE AND KHADI DEPARTMENT AND TAMIL NADU KHADI AND VILLAGE INDUSTRIES BOARD

JUDGEMENT

(1.) The Petitioner has invoked the extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India, with a prayer for issuance of a Writ in the nature of Mandamus, to direct the Respondents to pay the dearness allowance to the employees of the third Respondent Board, on a revised basis corresponding to the Government employees, without any delay.

(2.) It is the case of the Petitioner, as the Tamil Nadu Khadi and Village Industries Board/third Respondent was previously a wing of the State Government, the employees working with the third Respondent are entitled to the pay scale and emoluments, which are sanctioned to the State Government employees from time to time. This is covered under Section 48 of the Khadi Board Regulation Act .

(3.) Before approaching this Court with a prayer of issuance of Writ of Mandamus, the Petitioner, has filed a detailed representation dated 10.09.2007 before the third Respondent, and till date, No. decision has been taken thereon.