SECRETARY TO GOVERNMENT Vs. S MUTHUCHAMY PANDIAN

JUDGEMENT

(1.) The appeal arises out of an order of the learned Judge, allowing the writ petition of the respondent, for fixation of pay on a higher level by the application of Fundamental Rule 22-B.

(2.) Heard Mr.M.Govindan, learned Special Government Pleader for the appellants and Mr.S.Visvalingam, learned Counsel for the respondent.

(3.) The respondent herein was originally appointed, in the Public Works Department, as a Junior Assistant. He gained promotions to various posts. In the year 1994, he was holding the post of Superintendent.