R. RAMARAJ Vs. THE REGISTRAR GENERAL

JUDGEMENT

(1.) HEARD Mr.T.N.Sugesh, learned counsel appearing for the petitioner and Mr.E.K.Kumaresan, learned counsel appearing for the 1st respondent and Mr.S.Ganeshkumar, learned counsel appearing for the 2nd respondent.

(2.) THIS writ petition is filed praying to quash the order dated 07.12.2013, rejecting the request of the petitioner seeking fixation of seniority in the cadre of Additional District Judge, Fast Track Court on ad -hoc basis for the purpose of getting enhanced retirement benefits.

(3.) THE learned counsel appearing for the petitioner argued that the petitioner being placed as senior in the Civil Judge (Senior Division) and District Judge (Entry Level) than the 2nd respondent, he is entitled to get stepping up of his pay to that of the 2nd respondent.