K K PERUMALSAMY Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 1:3.2010 passed in W.P. No. 4192 of 2010, whereby the learned single Judge dismissed the writ petition filed by the appellant herein. Hence, the present appeal.

(2.) THE appellant filed the above-mentioned writ petition seeking issuance of a writ of certiorarified mandamus for quashing the order dated 4.11.2009 and for directing the respondents to rectify the pay anomaly by re-fixing the pay of the appellant on par with his junior one Mr. V. Ganesan with a consequential direction to pay the difference in pay fixation and pension.

(3.) WE have heard the learned counsel for the appellant and also the learned counsel for the respondent - Electricity Board.