N GUNASEKARAN Vs. SECRETARY TO GOVERNMENT FINANCE

JUDGEMENT

(1.) The order shall be disposed of W.P.(MD)Nos. 5108 to 5118 and 6466 to 6499 of 2006, as common question of law and facts are involved. For the sake of brevity, the facts are being taken from WP(MD) No. 5108 of 2006.

(2.) The prayer made in all the writ petitions, is for issuance of the writ, in the nature of Mandamus, directing the Respondents to consider and dispose of the representations filed by the Petitioners, for release of scale of pay of Rs. 4000-6000 in terms of G.O.Ms. 446, dated 31.08.1998, to the Petitioners, with effect from 1.09.1988 with all consequential benefits.

(3.) The case of the Petitioners, in all the writ petitions, is that they joined the post of Fitter Helper and were subsequently, promoted to the post of Fitter. The Government, vide G.O.Ms. No. 723, dated 25.08.1994, decided to merge the post of Fitter Helper with the post of Fitter, and as per the terms of the scheme, the employees, having the qualification of SSLC with I.T.I Certificate, were to be placed in the pay scale of Rs. 4000-6000.