G. SUNDARAVELU Vs. THE GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner filed O.A.No. 5429 of 2002. On abolition of the Tribunal, the matter stood transferred to this Court and re -numbered as W.P.No. 5774 of 2007.

(2.) THE petitioner was appointed as Weaving Instructor Grade I at the Government Juvenile Home, Ranipet, Vellore District (the then North Arcot District), by an order dated 22.11.1993. He was given scale of pay of Rs.1200 -30 -1560 -40 -2040.

(3.) PURSUANT to the recommendation of the VI Pay Commission, the scale of pay Rs.1200 -2040 relating to both Weaving Instructor Grade I (Powerloom) and Weaving Instructor Grade I (Handloom) were revised to 4000 -6000. An Official Committee was constituted to go into the anomaly of certain categories. Based on the recommendations of the Official Committee, the scale of pay of Weaving Instructor Grade I (Powerloom) was revised to Rs.5000 -8000 and the scale of pay of Weaving Instructor Grade I (Handloom) was revised to Rs.4500 -7000.