A. AMALRAJ Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Writ Petition has been filed challenging the order dtd. 27/5/2022 in Letter No.20542/MC4/2020-1 passed by the first respondent, thereby rejected the request made by the petitioner for sanctioning the pay scale attached to the post of Secretary to Council in Greater Chennai Corporation to the petitioner.

(2.) Heard the learned counsel appearing on either side and perused the materials available on record.

(3.) The petitioner was appointed as Health Assistant in the Coimbatore City Municipal Corporation on 9/11/1989. The said post was amalgamated with the post to Sanitary Inspector. He also acquired the qualification of B.L., and as such, he was considered to the post of Secretary to Council and the petitioner had assumed charge on 27/10/2010. He was also placed on full additional charge to the post of Law Officer from 2/4/2018, by the proceedings dtd. 2/4/2018. Thereafter, the Government issued Special Rules to the Tamil Nadu Municipal Corporations General Service Rules, 1996, in G.O.Ms.No.237, MAWS Department, dtd. 26/9/1996.