MRS. M. UMASANKARAI Vs. SECRETARY TO GOVERNMENT, TOURISM CULTURE AND RELIGIOUS ENDOWMENTS DEPARTMENT AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking for a direction to grant arrears of pay and allowances and pension with interest thereon at the rate of 18% per annum upon notional fixation of pay at Rs. 16,100/- with grade pay of Rs. 4,400/- in the pay band of Rs. 9,300/- - 34,800/- + GP Rs. 4,400/- for the post of Assistant Manager, with effect from 01.06.2012 and at Rs. 18,700/- with grade pay of Rs. 4,600/- in the pay band of Rs. 9,300/- - Rs. 34,800/- + GP.Rs.4,600/- for the post of Deputy Manager with effect from 14.07.2015 with all other consequential benefits.

(2.) The petitioner would state that initially she was appointed as a Telephone Operator on 15.12.1983 and subsequently, she was promoted to the post of Assistant on 10.05.1991 and granted selection grade on 19.05.2001. While she was working as a Selection Grade Assistant, she was transferred to Sale Counter and further to her shock and surprise, she was placed under suspension and issued with Charge Memo dated 17.01.2008 with several false and unsubstantiated allegation. In this regard, she submitted a reply dated 03.02.2008. But, the Disciplinary Authority without proper application of mind, observed that all the charges are proved and by an order dated 18.07.2008 imposed the penalty of downgrading the post of Selection Grade Assistant to Junior Grade Assistant. Challenging the same, the petitioner filed WP No.11253 of 2009 before this Court and this Court, while disposing of the writ petition as ordered as follows:-

(3.) The grievance now expressed by the petitioner is that in this case, though she has been promoted to the post of Deputy Manager with effect from 14.07.2015, she has not been paid with entitlement and accordingly, she has submitted a representation in this regard, dated 12.04.2018, but the authority is yet to pass any order and hence, came forward to file this writ petition seeking for a direction to direct the respondents to grant her the arrears and pay allowance, pension and interest thereof at the rate of 18% per annum upon notional fixation.