S. ANNAMALAI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 28.09.2012, whereby and whereunder, the second respondent rejected the request made by the petitioner to revise his salary, taking into account his original appointment as Conductor and to grant him continuity of service and all other attendant benefits in the light of Section 47 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.

(2.) THE petitioner was appointed as a Conductor on 01.01.1989 by the Tamil Nadu State Transport Corporation. During the course of his employment, he met with an accident. The petitioner was given alternative employment as Junior Tradesman. The petitioner having found that he was not given the scale of pay applicable to the post of Conductor, submitted a representation. The representation was rejected by the second respondent by placing reliance on the Government order in G.O. Ms.No.746, Transport Department, dated 02.07.1981. The legality and correctness of the said order is challenged in this writ petition.

(3.) I have heard the learned counsel for the petitioner and the learned standing counsel for the Transport Corporation.