C D DEVASENAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE writ petitioner has challenged the impugned order of the first respondent dated 12. 03. 2002 and the consequential order of the second respondent dated 04. 07. 2002 and also pray for a direction against the respondents to grant pensionary benefits in the revised scale of pay in the cadre of Time Keeper Grade I with effect from 01. 04. 1987.

(2.) UNDER the impugned order dated 12. 03. 2002, the Government has considered the representation of the petitioner and passed orders stating that as per G. O. Ms. No. 575, Industries Department, dated 04. 05. 1976, he was absorbed as Time Keeper Grade II in TANSI with effect from 0 4. 05. 1976 and not as a Time Keeper Grade I. In these circumstances, the request of the petitioner that he should be paid the pensionary benefits by treating him as time Keeper Grade I was not considered in his favour.

(3.) THE learned counsel for the petitioner basing reliance upon g. O. Ms. No. 162, Industries Department, dated 21. 1. 1971 states that the said g. O. which supersedes the earlier G. O. Ms. No. 1571 dated 16. 12. 1969 gives the following protection:-