K VELLAICHAMY Vs. SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT AND SPECIAL COMMISSIONER OF SURVEY AND SETTLEMENT

JUDGEMENT

(1.) The Petitioner joined as a Field Surveyor cum Draftsman on 03.12.1982, on a consolidated pay in Ramanathapuram District. He was absorbed in the regular time scale of pay on 01.09.1984, pursuant to G.O.Ms. No. 910, Commercial Taxes and Religious Endowments Department, dated 10.08.1983.

(2.) However, the Petitioner was reverted to consolidated pay with effect from 01.04.1986 and the same was due to the revision of seniority, pursuant to the order of this Court. Again, the Petitioner was granted time-scale of pay with effect from 01.01.1987 by G.O.Ms. No. 626, Revenue Department, dated 16.04.1990. Now, the Petitioner retired from service as Sub-Inspector of Survey.

(3.) The Petitioner has filed this present writ petition to correct his regular service with effect from 01.09.1984 instead of 01.01.1987. He has sought to quash G.O.Ms. No. 626, Revenue Department, dated 16.04.1990 passed by the first Respondent, insofar as the entries relating to the Petitioner in the Annexure in Sl. No. 677 and for a direction to regularise the service as Field Surveyor with effect from 01.09.1984.