R. SANKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Since the issue involved in all these writ petitions are one and the same, they are disposed of by this common order.

(2.) 2.1. All the petitioners herein had originally joined the Sericulture Department as Sericulture Demonstrators. In the year 1984, post of Sericulture Demonstrator was merged with the post of Junior Inspector of Sericulture. It is the case of the petitioners that, since the posts of Sericulture Demonstrator and Junior Inspector of Sericulture were merged, the service in both the posts should be counted for the purpose of granting Senior Scale and Selection Scale. However, the respondents had extended the benefit only from the date of the petitioners' becoming Junior Inspector of Sericulture.

(3.) The Hon'ble Division Bench in M.Anjappa's case (cited supra) had already addressed the issue involved in the present case and by taking into account all similarly placed persons, who were extended the benefit, the Hon'ble Division Bench had granted similar reliefs to the petitioners therein. The relevant portion of the order reads thus:-