O VENKATACHALAM DIED Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) THE writ petition has been preferred by the petitioner against order R. O. C. No. 48-B/2006/rg/b-1 dated 27th March, 2006, issued by the 1st respondent and Lr. No. PAO (HC)/bas. I/vii/1034 dated May, 2006, issued by the 2nd respondent with further prayer to direct the respondents to fix his pay in the supertime scale of Rs. 22,850/= per month from 27. 6. 1997 after deducting Rs. 18750/= per month and to provide him the consequential benefits.

(2.) BY the impugned order dated 27th March, 2006, it was ordered to fix the pay of petitioner in the revised scale of Rs. 18,750 ? 22,850 with effect from 27th June, 1997, i. e. , in the selection grade scale. The Treasury and Accounts Department, by impugned order dated May, 2006, fixed the pay accordingly.

(3.) THE petitioner was appointed in the judicial service of Tamil Nadu in 1972 and served in different capacities. He was promoted as District Judge Grade-II in 1987 and further he was granted supertime scale of District Judge in the revised scale on 27th June, 1997 and finally retired after three days on 30th June, 1997.