TAMIL NADU HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS ADMINISTRATIVE DEPARTMENT OFFICIALS ASSOCIATION Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Original Application in O.A.No,847 of 2002 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) THE Tamil Nadu Hindu Religious and Charitable Endowments Administrative Department Officials' Association is the petitioner herein. THE petitioner Association claims virtually the scale of Rs.1820-3200 for the Superintendents of the Department with effect from 01.06.1988 and corresponding revision with effect from 01.01.1996 and for a further direction not to withdraw the benefit of personal pay, which they are enjoying.

(3.) THE Government of Tamil Nadu filed Special Leave Petition before the Honourable Supreme Court against the said order and obtained an order of interim stay. Ultimately, the Honourable Supreme Court on 18.07.2000, quashed the orders of the Tribunal, granting the scale of pay of Rs.1820-3200. However, the Honourable Supreme Court directed the Government of Tamil Nadu to fix appropriate scale of pay for Superintendent.