P SAKTHIVEL Vs. PRINCIPAL CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the learned Additional Government Pleader.

(2.) The petitioners seek for the issuance of a writ of Mandamus to direct the respondents to forthwith grant Selection Grade to the petitioners with effect from 08.01.2001 and 20.04.2001 respectively and to pay the arrears of salary and such other pay benefits including the pensionary benefits.

(3.) The petitioners are stated to have retired from service on 30.6.2006 and 31.12.2005 respectively. According to the petitioners, non-grant of selection grade, as could be seen from the proceedings of the second respondent dated 9.9.2003 was for certain specified reasons which were all to be considered only by the first respondent. The petitioners stated to have made a representation also to the first respondent on 14.1.2008. Since the petitioners have retired from service as early as 30.6.2006 and 31.12.2005 respectively and the grant of selection grade in the event of satisfaction of the grounds set out in the proceedings of the second respondent dated 9.9.2003, the same would entitle the petitioners to seek for appropriate scale of pay applicable to such selection grade and also the consequential benefits in the form of arrears in the difference of scale of pay as well as other service benefits payable to them.