N.PREMKUMAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) With the consent of both the parties, this writ petition is taken up for final disposal.

(2.) The anomaly of pay scale between the petitioner and one Thiru.C.Sundaraj, both of whom were employed as P.G.Assistants in the Government Higher Secondary School, Nagercoil, is the grievance of the petitioner in the present writ petition.

(3.) The anomaly in the pay scale arose on 1/1/1996, when the second respondent herein had passed orders, stepping up the pay of the petitioner on par with his junior Thiru.C.Sundaraj and fixing the pay of the petitioner at Rs.8,825.00 per month, with effect from 1/1/1996. However, the respondents have relied on G.O.Ms.No.484, Finance (PC) Department, dtd. 8/9/1998 and granted the monetary benefits, with effect from 1/9/1998 only. Such a decision of the Government to notionally step up the pay with effect from 1/1/1996 and restrict the monetary benefits from 1/9/1998 onwards, is opposed to Rule 22B of the Tamil Nadu Fundamental Rules.