STATE OF TAMIL NADU Vs. A. KALAIKUMAR

JUDGEMENT

(1.) THE Writ Appeal is filed against the order made in W.P.No.23953 of 2011 dated 4.7.2012 wherein the respondent herein has prayed for issuing a Writ of Mandamus directing the first appellant to fix time scale of pay to him in the post of Sanitary Supervisor w.e.f. 17.9.1999 i.e. on completion of 3 years of consolidated service with all attendant and consequential benefits.

(2.) ACCORDING to the respondent, he was appointed as a meter reader in the

(3.) THE said order is challenged by the appellants in this Writ Appeal mainly contending that subsequent to the order of the learned Single Judge, a Full Bench of this Court in a decision reported in S.Dhanasekaran and 24 others vs. Government of Tamil Nadu rep. by its Secretary, Department of Municipal Administration and Water Supply, Fort St. George, Chennai -9 and another reported in 2013(6) CTC 593 held that on completion of three years of service on consolidated salary, the employees are not entitled to get time scale of pay.