R GANESAN Vs. ASSISTANT DIRECTOR OF TOWN

JUDGEMENT

(1.) The petitioner was appointed as Tractor Driver on NMR basis in the second respondent Town Panchayat on 01.10.1996. His services were regularised on 30.04.1998 with effect from 04.08.1997. He was granted scale of pay of Rs.975-1600.

(2.) It is not in dispute that the petitioner possessed the requisite driving license as required under the Motor Vehicles Act.

(3.) While so, the pay of the employees was revised pursuant to the VI Pay Commission's recommendation with effect from 01.01.2006. But the petitioner was not granted the revision of pay on the ground that he did not possess the required qualification viz., pass in 8th standard, which is the required educational qualification for the post of Tractor Driver besides possessing driving license.