N KUMARAN Vs. GOVERNMENT OF TAMIL NADU; REGISTRAR OF CO-OPERATIVE SOCIETIES; RETTANAI PRIMARY CO-OPERATIVE AGRICULTURE CREDIT SOCIETY

JUDGEMENT

(1.) The Petitioner has filed the present writ petition, seeking a declaration from this Court to the effect that the order of the second respondent in R.C. No.92088/2008/SF3 dated 24.8.2008 in so far as extending the time scale of pay as per the Government Order only in respect of employees who are on consolidated pay or on daily wages and excluding the employees who are on time scale of pay, which is less than the time scale of pay fixed by the first respondent dated 28.9.2007 in G.O. Establishment No.289, Co-operative, Food and Consumer Protection (CA2) Department. Further, he has sought for passing of an order in directing the respondents to fix his wages in the time scale of Rs.2004-80-2300-70-2850-80-3130 as prescribed in clause 7 of the aforesaid Government Order together with arrears.

(2.) The Petitioner has studied upto plus 2 and also obtained a Diploma Certificate in Co-operation. He was appointed by the third respondent as Packer on 20.2.1995 on daily wage basis. Subsequently, he was appointed as Salesman on 1.7.1999. His salary was fixed in the time scale of pay of Rs.1500-25-1625-30-1775-40-1975-50-2225. The Petitioner is continuously working on and from 20.2.1995.

(3.) According to the Petitioner, due to ban on recruitment, his services were not regularised all these years though he is working continuously. His appointment is within the cadre strength and is within the age limit and also possessing the required qualification.