PUSHKALA KUMARI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Since the issue involved in both the writ petitions are being interconnected, both the writ petitions are disposed of by this common order.

(2.) The petitioners are having the qualified technical education of ITI (Draughtsman Civil) and based on their qualification, they were appointed as " Assistant Draughtsman" and joined duty and they were continuously working in their respective post. While so, the second respondent Board is constituted under Tamil Nadu Water and Drainage Board Act and it is owned and run by the Government of Tamil Nadu and the conditions of services of the employees working in the second respondent Board have been determined by the second respondent by its Board Proceedings as per the Tamil Nadu Water and Drainage Board Act.

(3.) Further the case of the petitioners is that the employees of Government of Tamil Nadu, who were appointed, based on their qualification of I.I.T., trade certificate and working in trade posts in various departments of Government of Tamil Nadu, such as Fitters, Welters, Electricians and etc., were receiving lower and different scales of pay and hence, they were having grievances on the reason that though they were all having same technical education qualification ie., I.T.I., but paid lower and different scales pay. Considering their grievances, the Government of Tamil Nadu appointed One Man Committee to look into the issue and to give its recommendation to the Government.