S. RAJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner herein seeks rectification of the pay anomaly of himself and his junior Mrs.S.Malathi, wherein his junior is drawing higher scale than that of the petitioner.

(2.) The brief facts of the case is as follows:-

(3.) Heard Mr. R.Natarajan, learned counsel for the petitioner and Mr.T. Chezhiyan, learned Additional Government Pleader appearing on behalf of the respondents.