A GUNASEKARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ petition was filed by Mr.A.Gunasekaran and five others seeking for issuance of a writ of certiorari, to call for the records relating to the proceedings of the third respondent, the Automobile Engineer, In-charge Works Manager, Police Transport Workshop cum Training School, Avadi, Chennai in C.No.B/3162/02, W.O.No.87/07 dated 9.11.2007 and to quash the same.

(2.) It has been the case of the petitioners that they were earlier working in the post of Fitter Special and subsequently got promoted to the post of Foreman and all of them had retired from service during the pendency of the writ petition. When the petitioners were working in the post of Fitter Special, the said post carried the scale of pay of Rs.1200-2040 and the same was revised to Rs.4000-6000 with effect from 1.1.96 by G.O.Ms.No.162, Finance (Pay Cell) Department dated 13.4.98. In the meanwhile, all the petitioners were granted personal pay of 5% of the basic pay by G.O.Ms.No.664, Finance (Pay Cell) Department dated 24.8.92, which was applicable to the employees drawing the following scales of pay with effect from 1.8.92:-

(3.) Heard the learned counsel for the petitioners and the learned Additional Government Pleader for the respondents.