K.GOWRAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) ALL these Writ Petitions were directed to be posted on being specially ordered by the Hon'ble Acting Chief Justice vide order dated 22.1.2013.

(2.) W .P.No.1231 of 2013 is yet to be admitted. Therefore, this Court directs Mr.L.P.Shivashanmuga Sundaram, Additional Government Pleader to take notice for the respondents. In other Writ Petitions, where similar claim has been made, counter affidavits have been filed.

(3.) EVEN though their service was regularised, the services in which they will come into operate is not specified and in terms of their pay, the State Government created revised scale of pay of Rs.2500-5000 + Grade pay of Rs.500.00 and their pay has been fixed in the above scale of pay from the date of G.O.