K PARAMASIVAM Vs. CHIEF EXECUTIVE I/C, ARINGAR ANNA SUGAR MILLS; GOVERNMENT OF TAMIL NADU PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner belongs to common cadre stream in the Public Sector Sugar Mills. He worked for more than 32 years. He retired from service on 31.01.1998.

(2.) The Government issued orders in G.O.Ms.No.302, Industries Department, dated 25.08.2000 revising the pay scale of common cadre employees with effect from 01.01.1996, but granted monetary benefits only from 01.01.1999.

(3.) The petitioner and three others, who are similarly situated like the petitioner herein and retired between 01.01.1996 and 01.01.1999 approached this Court by filing W.P.No.18383 of 2001 seeking to quash G.O.Ms.No.302, insofar as it denies revision of pay and monetary benefits to those who retired from service between 01.01.1996 and 31.12.1998 and also sought consequential direction to the respondents therein to pay the increased emoluments and consequent revision of leave salary, gratuity etc., to the petitioners therein, as are given to those in service as on 01.01.1999.