S K CHINNASAMY Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) THIS writ petition has been filed praying for a direction to the respondents to re-fix the petitioners pay as Rs.890/-, with effect from 31.12.1982.

(3.) THE learned counsel appearing on behalf of the petitioner had submitted that the petitioner is entitled for the same pay scale as that of his Junior, V.Sathyanathan, with effect from 31.12.1982, in view of the Government Order, in G.O.Ms.No,710, Finance (CMPC) Department, dated 23.8.1994, wherein the anomaly of a junior drawing more pay than the senior, due to drawal of advance increment for acquiring higher qualifications, should be rectified. THE re-fixation of the pay of the seniors shall be done, under Fundamental Rules 27, by the appointing authority concerned.