K RAMASAMI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) W.P.(MD)Nos.472 and 473 of 2008, are disposed of by a common order, as the common question of law, and facts are involved.

(2.) FOR the sake of brevity, the facts are being taken from W.P.(MD).No. 472 of 2008.

(3.) THE petitioner was appointed as Protective worker in the Corporation, and thereafter, as the Assistant Mechanic in Keeriparai Rubber Factory of the Corporation with effect from 01.06.1991, in the scale of pay of Rs.825-15-900-20-1200.