STATE OF TAMIL NADU Vs. K. GOVINDAN

JUDGEMENT

(1.) This intra-court appeal is directed against the order of the writ court dated 27.04.2012 made in W.P. No.11836 of 2012. The appellants herein are the respondents before the writ court and the respondent herein is the writ petitioner.

(2.) The prayer in the writ petition was to quash the impugned proceedings rejecting the representation of the writ petitioner claiming to extend the benefits of G.O. Ms. No.216 Finance (PC) Department dated 22.03.1993 and award selection/special grade scale of pay with effect from 1.6.1988 and revise pensionary benefits and pay arrears to the writ petitioner.

(3.) The learned single Judge, after hearing both the parties, and taking note of earlier orders of this court dated 20.12.2011 made in W.P. (MD) Nos.9713 to 9718 of 2011 batch and W.P. (MD) Nos.7233 to 7239 of 2011 dated 15.02.2012, disposed of the writ petition, with a direction to the respondents therein to consider the individual representation of the petitioners submitted on various dated and extend the benefits of G.O. Ms. No.216 Finance (PC) Department dated 22.03.1993 to the petitioners and revise the pensionary benefits and pay arrears in a time bound manner. 3. Questioning the legality and correctness of the said order, the State has filed this intra-court appeal.