STATE OF TAMI NADU Vs. D BALAKUMAR

JUDGEMENT

(1.) HEARD Mrs. Geetha Thamaraiselvan, Government Advocate, for the petitioners and Mr.L. Chandrakumar, for Respondent No.1.

(2.) THE present Respondent No.1 was initially appointed as Junior Tester Grade II in the Central Electrical Testing Laboratory, on 26.2.1977 and, subsequently, he was promoted as Foreman (Engineering) Grade II in the General Engineering Wing in the pay scale of Rs.400 - 700. THEreafter, Respondent No.1 was selected by the Tamil Nadu Public Service Commission on 22.6.1984 as Tester in the pay scale of Rs.600 - 1050 as a direct recruit. Subsequently, however, he was deemed to have been regularly appointed to the post of Junior Engineer on 5.7.1984. On 29.1.1986, the Respondent No.1 had exercised his option to come back to the General Engineering Wing of the Department in the post of Foreman (Engineering) Grade I. By the said date, there had been a change in the nomenclature on 1.4.1978 and the equivalent post of Foreman (Engineering) Grade I was Junior Engineer (Industries). Pay scale applicable to either of the posts was Rs.525 - 925.

(3.) WE have heard the counsels appearing for both the parties at length and gone through the materials on record.