A SAMUNDEESWARI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Petitioners pray to issue a Writ of Certiorarified Mandamus to call for the records of the second respondent's letter dated 22.6.2001 to quash the same and consequently to direct the respondents to extend the benefits of the G.O.Ms.No.546 Finance (PC) Department dated 28.9.98 to the petitioners by revising the scale of pay as granted to the Entomological Assistants working in Primary Health and Preventive Medicine Department of Government of Tamil Nadu with effect from 1.01.1996 with all attendant benefits.

(2.) The following facts are sufficient for disposal of the writ petition. The writ petitioners eight in numbers who were working as Entomological Assistants in Chennai Corporation seek parity of pay along with the Entomological Assistants working under the Tamil Nadu Government.

(3.) It is not disputed that prior to One Man Commission (1998) the post of Entomological Assistants in the Corporation was placed at par with the similar post in the Public Health and Preventive Medicine Department of the Tamil Nadu Government. Subsequently, as the pay revision eligible for Entomological Assistants in Chennai Corporation was left out, the petitioners filed W.P.No.5755 of 2001. This Court by order dated 22.03.2001 directed the respondents to consider the representation of the petitioners. The impugned order came to be passed on 22.06.2001. In the impugned order, it is stated that the pay scales of posts are bound to change after the recommendation of the One Man Commission and hence the parity that existed prior to One Man Commission (1998) need not be maintained. Hence the above writ petition.