K. BHUVANESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present Writ Petition has been filed seeking the issuance of a Writ of Mandamus directing the respondents to re-fix the petitioner's salary and allowances by granting the fitment benefits as per G.O.Ms.No.340 Finance (Pay Cell) Department, dtd. 26/8/2010 from the date of the petitioner's initial appointment.

(2.) It is the case of the petitioner that the Tamil Nadu Public Service Commission (TNPSC) had called for appointments to the posts of Typist and Steno Typist vide Notification No.135 of 2007. The petitioner had participated in the selection process and was selected. However due to administrative reason, the appointment order was issued to the petitioner only on 12/2/2010 and she had joined duty on 15/2/2010. In the meanwhile, the Government had issued G.O.Ms. No.340 dtd. 26/8/2010 to give effect to the recommendation of the One Man Commission with effect from 1/1/2026 in order to rectify the anomaly in pay fixation for those who were appointed prior to 1/6/2009 but joined on a subsequent date on or after 1/6/2009 due to administrative reasons. The petitioner falls squarely within this category. That apart, the petitioner would submit that the Division Bench, by order dtd. 22/9/2025 in Review Aplc(Md).No.62 of 2025, held that persons who were recruited through the 2007 notification and appointed after 1/6/2009 are entitled to the benefit of G.O.Ms.340. The petitioner seeks the very same relief.

(3.) Heard the learned counsel on both sides and perused the materials available on record.