M. KRISHNAN Vs. DIRECTOR OF AGRICULTURE, CHENNAI

JUDGEMENT

(1.) The Writ Appeal is directed against the order dated 19.11.2010 passed in W.P(MD)No.13762 of 2010, which was filed to quash the order passed by the third respondent and to re-fix the petitioner's pension as per the VIth Pay Commission report.

(2.) The Appellant/writ petitioner retired as an Assistant Seed Officer. He had joined service as Assistant Agriculture Officer on 06.09.1965. After completion of 10 years of service, he was provided Selection Grade status with effect from 01.06.1988. It is stated that he was eligible to attain Special Grade status in the year 1998. Since the same was not awarded as per G.O.(Ms)No.666 Finance (Pay Commission) Department, dated 27.06.1989, he had preferred several representations before the 2 nd and 3rd respondents.

(3.) According to the writ petitioner, G.O.(Ms) No.304, Finance (Pay Commission) Department, dated 28.03.1990, enabled those who were promoted prior to 01.06.1998 to be awarded the Special Grade. Similarly, G.O.(Ms) No.590, Finance (Pay Commission) Department, dated 01.08.1992, enabled those persons who were wrongly fixed with lower pay to claim the Special Grade pay with effect from 27.06.1989. The representations sent by writ petitioner based on the above Government Orders were not considered and the 3rd respondent had passed the order impugned in the Writ petition dated 26.04.2010 holding that the writ petitioner was not eligible for the re-fixation of pension as claimed by him.