A BALASUBRAMANIAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) IN W.P.No.16181/2008: Writ Petition filed under Article 226 of the Constitution of India to issue a Writ of certiorarified mandamus callINg for the records IN respect of the proceedINgs/order No,3856/A/07 dated 05/03/08 and consequential proceedINgs/orders no. 3856/A2/08 dated 13/05/08 issued by the 4th Respondent, the Manager (AdmINistration) on behalf of the 2nd Respondent, quash the same and direct the Respondents to revise the scale of pay of the Petitioner from 1200-30-1560-40-2040 to 1350-30-1440-40-1800-50-2200 w.e.f 01/06/1988 on par with the Technical Assistant who has been considered as equal to the Store Keeper (Technical), the Petitioner holds, as asserted by the 2nd Respondent IN his proceedINgs dated 02/01/1990 and whose favour the 2nd Respondent issued orders revisINg the scale of pay already IN his proceedINgs dated 20.06.1995. Prayer IN W.P.No.11419/2008: Writ Petition filed under Article 226 of the Constitution of India to issue a Writ of certiorarified mandamus callINg for the records IN the impugned order passed by the 2nd Respondent IN Proc.No,3856/A2/07, dated 05.03.2008 quash the same as illegal and direct the Respondent to fix the basic salary IN the scale of pay at Rs.1,600-2,660/- from the scale of pay at Rs.905-1545 to the Petitioner from the date of the appoINtment.) Common Order: Petitioners seek certiorarified mandamus to quash the proceedINgs of the 4th Respondent dated 13.05.2008 IN W.P.No.16181/2008 and 2nd Respondent dated 05.03.2008 IN W.P.No.11419/2008 and to direct the Respondents to revise the scale of pay of the Petitioners on par with the Technical Assistant.

(2.) BRIEF facts which led to the filing of the writ petitions are as follows:

(3.) HEARD Mr.S.Rameshkumar, the learned counsel for writ petitioner in W.P.No.11419/2008.