N. RAMALINGAM Vs. CHIEF ENGINEER

JUDGEMENT

(1.) The relief sought for in this writ petition is to call for the records in connection with the impugned proceedings bearing Letter No. E/1781/2010 dated 17.08.2010 of the second respondent and quash the same and consequently, direct the respondents to revise the pay of the petitioner prior to the issuance of the impugned proceedings and effect his terminal and pensionary benefits.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner joined in the Agricultural Engineering Department at Cuddalore as Welder Grade-III on 16.05.1980. The IV Pay Commission was implemented and Grade-III posts were abolished and all Grade-III posts were upgraded as Grade-II. The petitioner continued as Grade-II Welder till his date of superannuation and completed 31 years of service.

(3.) The grievances of the writ petitioner is that though his post was upgraded as Grade-II, the pay applicable to the post has not been properly fixed even at the time of submitting the pension proposal in the revised scale of pay.