R. MURUGESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call for the records of the 1st respondent in Letter No.66858/CMPC/2013-2 dtd. 22/8/2014 and quash the same and consequently direct the 3rd respondent to issue directions to the respondents 4 to 6 to give pay protection to the petitioners by fixing the grade pay at Rs.5400.00 without resorting to any recovery based on the letter of the 1st respondent dtd. 22/8/2014.

(2.) The learned counsel for the petitioners made a submission that the relief sought for in the present writ petition is similar to the relief sought for by the writ petitioners in W.P.No.11716 of 2014 [K.Mohanasundaram Vs. The Secretary to Government, School Education Department], which was decided by this Court on 22/6/2022.

(3.) The relevant paragraphs of the said order are extracted hereunder :