K. MUNIANDI Vs. THE DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT

JUDGEMENT

(1.) The writ petitioners were appointed as Assistants on consolidated pay and thereafter, their service has been regularised from 01.01.1996 with the time scale of pay. The Government has passed an Order in G.O.Ms. No. 191, Finance (Pay Cell) Department, dated 29.04.1998 regarding 40% increase in salary from 01.01.1996. It is the grievance of the petitioners that the benefits under the said Government Order has not been extended to them and no payment whatsoever made to them. Hence prayed for a direction to the respondents to extend the benefit of about 40% increase in remuneration as per the G.O.Ms. No. 191, Finance (Pay Cell) Department, dated 29.04.1998 to them.

(2.) The main contention on behalf of the official respondents is that since the writ petitioners were absorbed to the time scale of pay, they are not entitled to the said benefits.

(3.) I have considered the submissions made by the learned counsel on either side and also perused the entire materials available on record.