C KAMALAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is as follows :

(2.) THE learned counsel for the petitioner submits that he is restricting his prayer now and requested this court to direct the respondents to pay the salary of Sub Inspector of Police for a period of 10 years from 15. 01. 1984 to 30. 09. 1994. During the said period, the petitioner was serving as Sub Inspector of Police by order dated 15. 01. 84. THE petitioner retired from service on 30. 09. 94, as Sub Inspector of Police and therefore, continued in the said post till his retirement. Hence, the learned counsel for the petitioner submitted that he is entitled to get salary for the sub Inspector post for the said period and also his pension shall be refixed based on the Sub Inspector of Police salary.

(3.) THE respondents are directed to pay the difference in pay to the petitioner for the above period and revise the pension based on the 10 months average pay last drawn by the petitioner due to the refixation. THE arrears of difference in salary and arrears of pension payable to the petitioner shall be paid within a period of eight weeks from the date of receipt of a copy of this order.