K. SRIMATHI Vs. CHIEF METROPOLITAN MAGISTRATE, CHENNAI

JUDGEMENT

(1.) The lis on hand has been instituted questioning the validity of the re-fixation of pay and the consequential recovery imposed on the writ petitioner in proceeding dtd. 7/2/2020 and the consequential revision of pay issued in proceeding dtd. 2/11/2020.

(2.) The petitioner was initially appointed to the post of Reader on 19/8/1998 in Tamil Nadu Judicial Ministerial Services. She was promoted to the posts of Junior Assistant, Assistant, Bench Clerk Grade-II and finally, to the post of Interpretor to the Chief Metropolitan Magistrates Court at Chennai.

(3.) The petitioner made a representation to the authorities seeking revision of pay scale based on G.O.Ms.No.291, Finance (Pay Cell) Department, dtd. 26/8/2010. Since it was not considered, the petitioner filed W.P.No.12374 of 2018. The Hon'ble Division Bench of this Court passed final orders on 5/6/2018 in W.P.No.12374 of 2018, directing the respondents therein to look into the representation submitted by the petitioner on 4/11/2017 and pass appropriate orders.