R. JEYAPRAKASH Vs. EXECUTIVE OFFICER, PALAMEDU TOWN PANCHAYAT

JUDGEMENT

(1.) The petitioner was appointed as a Water Supply Assistant on 28/3/2008 by the Palamedu Town Panchayat, the sole respondent, on compassionate grounds in place of his father, who had passed away in harness on 18/12/2006, while serving in the same post.

(2.) G.O.Ms.No.10, Finance (Pay Cell) Department, dtd. 13/1/2009 fixed the salary of the petitioner at a sum of Rs. 5,891.00 under proceedings dtd. 28/1/2009. Thereafter, G.O.Ms.No.234, Finance (Pay Cell) Department, dtd. 1/6/2009 came to be issued, as per which, the petitioner's salary was fixed at sum of Rs. 4,800.00 Rs. 10,000.00 with grade pay of Rs. 1,300,.00 payable from date of his appointment ie., from 28/3/2008.

(3.) Under proceedings dtd. 30/6/2009, the scale of pay was revised to include grade pay, as a result that the fixation of pay was at Rs. 5,200.00 20,200 + 1,900.In 2012 the pay was revised and the petitioner sought and was granted the benefit of such revision. The petitioner has admittedly been receiving the revised pay, as aforesaid, including incentive, from 1/8/2010, uninterruptedly.