S SUKUMARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned Counsel appearing for the petitioners and the learned Government Advocate appearing for the respondents.

(2.) The petitioners had been appointed, originally, in the Non-provincialised Work-charged Establishment, in various posts, like Work Superintendent, Maistry and Work Superintendent etc. Later, the said posts had been re-designated as Work Inspector. Based on a Government Order, in G.O.Ms. No. 95, Public Works Department, dated 9.1.1971, the services of the petitioners had been provincialised, with effect from 24.11.1970, as Work Inspectors Grade-I, and they were drawing the pay of Work Inspector Grade-I, on the date of provincialisation. Therefore, in accordance with Memorandum No. 19918/R-2/71-12, dated 29.11.1971, the services of the petitioners were provincialised in the posts held by them, as on 24.11.1970, even if they had not completed five years of service in their posts. Thereafter, the Government had approved the time scales of pay for the Provincialised Work-charged Establishment members, under G.O.Ms. No. 142, Public Works Department, dated 3.2.1973. In Annexure-II to the said Government Order, the various posts were merged into single categories. While doing so, the posts of Maistry Grade-I , Work Superintendent, Work Inspector, Technical Assistant etc., were wrongly brought under the category of Inspector Grade-II. As such, it amounted to reduction in rank and status. In fact, the Government Memorandum, dated 29.11.1971, had already given protection for the posts held by the petitioners and therefore, they could not be reduced in rank to Grade-II. Further, G.O.Ms. No. 142, Public Works Department, dated 3.2.1973, had also given pay protection, in Paragraphs 6 and 7 of the said Government Order and hence, categorising them as Work Inspector Grade-II, is erroneous.

(3.) It has been further stated that the Government Order in G.O.Ms. No. 142, Public Works Department, dated 3.2.1973, was followed by a memorandum No. 43021/Z-2/73-2, dated 17.3.1973, declaring that those persons, who were having less than 10 years of service would be categorised as Work Inspectors Grade-III. Those with 10 to 20 years of service would be categorised as Grade-II and those with 20 years or more years of service would be categorised as Grade-I. However, there was no one in the entire State of Tamil Nadu, who could have completed 20 years of service, as on 24.11.1970. Thus, the said memorandum was contrary to the Government orders which had given post and pay protection to the petitioners. While so, the fourth respondent had passed an order, dated 13.12.1999, based on a letter issued by the third respondent, cancelling the earlier orders passed in favour of the petitioners, in effect, cancelling the selection and special grades already fixed in their favour. Since the said order would result in the recovery of the pensionary and terminal benefits of the petitioners they had challenged the said order in 3736/99/EC1/CR, dated 13.12.1999, issued by the fourth respondent.