R.KALAVATHI Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) Heard both sides. No counter is filed on behalf of the Respondents 1 to 3.

(2.) According to the Petitioner, she entered into service as 'Junior Assistant' on 01.11.2002 through the Tamilnadu Public Service Commission and promoted as 'Interpreter' on 06.06.2013 and attained the age of superannuation on 30.04.2016 and was permitted to retire from service. There was no adverse remark in her service career and further, she was meritorious through out.

(3.) The crystalline stand of the Petitioner is that the State Government had constituted an Official Committee to examine and make necessary recommendations for the Revision of Scales of pay and allowances of State Government employees based on the decisions of the Central Government on the recommendations of the 6th Central Pay Commission. Pursuant to the Government Order, the Official Committee had submitted his report on 27.05.2009 and decision was taken after careful examination and resultantly, the Government Order No.234 dated 01.06.2009 was issued, because of the numerous representations and petitions received from various persons, Heads of Departments and Associations stating that there is an anomaly while implementing the recommendations of the Official Committee for revision of scales of pay of certain categories, the Government had constituted a One Man Commission to examine the anomalies, if any and after careful examination, the Government had decided to accept the recommendations made by the said Commission and G.O.Ms.No.291 Finance (Pay Cell) Department dated 26.08.2010 came to be issued in respect of certain categories of Judicial Department. Pursuant to the aforesaid order, the Scales of Pay were revised in respect of certain post, which runs as under: