P THANGAVEL Vs. DIRECTOR OF MUNICIPAL

JUDGEMENT

(1.) THE Petitioner seeks writ of mandamus directing the Respondents to pay the salary due to the Petitioner from 01. 09. 2000 till 27. 03. 2003 along with interest.

(2.) PETITIONER joined in the office of Town Panchayat, Marudur on 14. 07. 1967, and the Petitioner was subsequently transferred as Panchayat Record Clerk and I am working as Panchayat Record Clerk from 01. 11. 1973. Subsequently from 08. 07. 1990, petitioner is working as Panchayat Record Clerk in the 5th Respondent Town Panchayat.

(3.) THE Director of Municipal Administration by his order in Na. Ka. No. 6440/99/a2 dated 30. 03. 1999, given certain directions to the Panchayats in respect of the staffs who are all affected by the degradation of Panchayats. After degradation, the Petitioner received the same salary from the 5th Respondent as he had received originally from Town Panchayat.