I.RAMACHANDRAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This judgment shall dispose of W.P. Nos. 4566 to 4575 of 2008, as common question of law and facts are involved in all these writ petitions. For the sake of brevity, facts in W.P. No. 4566 of 2008 have been taken to decide the issue in all these writ petitions.

(2.) The petitioner has filed this writ petition to challenge the order, dated 7.11.2007 passed by the Commissioner, Department of Sericulture and also the consequential order, dated 20.12.2012 passed by the Assistant Director, Department of Sericulture, revoking the benefit of merger of posts of Sericulture Demonstrator with the post of Junior Inspector of Sericulture with effect from 1.10.1984 and substituting it with 7.11.1987 thereby reducing the pay of the petitioner and also ordering recovery.

(3.) The petitioner joined the service as Sericulture Operator in the year 1981. Vide G.O. Ms. No. 694, dated 11.8.1986, the pay scale of Sericulture Demonstrator was Rs. 505-845 to Rs. 610-1075 (ordinary grade) and selection grade from Rs. 555-970 to Rs. 705-1230. It was also decided to merge the post of Sericulture Demonstrator with the post of Junior Inspector of Sericulture.