M KUPPUSAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) GRIEVANCE of the Petitioner is that his Junior Arokiasamy is getting more pay and therefore, his pay should be enhanced following Rule 22 b Fundamental Rule. The Petitioner has filed this Writ Petition to quash the orders of the first Respondent dated 06. 12. 2000.

(2.) THE Petitioner was appointed as a Secondary Grade teacher on 09. 10. 1972 in DOSRC School, managed by r. C. Diocese of Cuddalore. After completion of ten years of service, the petitioner was given Selection Grade from 09. 10. 1982 and the Petitioner passed b. Litt Decree in Tamil and he was promoted as Tamil Pandit from 01. 02. 1983. Grievance of the Petitioner is that he was given scale of rs. 1040-40-1600-50-2300-2600 instead of Rs. 1640-60-2600-75- 2900 and the Petitioner was paid the selection Grade Tamil Pandit pay from 09. 10. 1992 at the rate of rs. 1640-60-2600-75-2900 and as per the 6th pay commission and one man commission report, from 01. 01. 1996, the Petitioner's salary is fixed as rs. 6500-200-10500.

(3.) GIVING comparison of details of service and pay of petitioner and the said Arokiasamy, would clarify the points raised by either of the parties.