T. SATYADOSS Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Heard Mr.P.Senthur Pandian, learned counsel appearing for the appellants and Mr.R.Baskaran, learned Government Counsel appearing for the respondents.

(2.) This appeal filed by the writ petitioner is directed against the order dated 18.07.2019, passed in W.P(MD).No.14990 of 2015.

(3.) The said writ petition was filed by the appellants challenging a Government Order in G.O.Ms.No.189, Co-operative Food and Consumer Protection Department dated 17.11.2009 and for a consequential direction to fix dearness allowance at 84% in so far as the appellants are concerned and consequently, direct the respondents to fix the pay scales along with the D.A at 97% from 01.04.2008, as arrears after deducting whatever amount was paid already to the petitioners.