S KARUTHAPPANDI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Certiorarified Mandamus, directing the second respondent and calling for the records in R. C. No. 25577/s and L. 2/2003 dated 8. 12. 2003 and quash the same and to grant the petitioner in the pay scale of the Electrical Supervisor (Supervisory 'c' Grade Rs. 5000-150-8000 ).

(2.) THE brief facts of the case are as follows:- Petitioner is a Diploma holder in Electrical and Electronics Engineering with "c" Certificate, (i. e.) Electrical Supervisor. He joined the services of the third respondent as Instrument Supervisor on 21. 2. 1996. Based on his ability and capability, by proceeding dated 22. 4. 1996, he was asked to do Electrical Engineer work based on "c" Certificate in case of emergency. Thereafter, on 25. 3. 1999 in proceedings RC. No. PF/98-99/e the third respondent passed the following order:-

(3.) LEARNED counsel appearing for the petitioner on instruction from the petitioner, who was present in Court, stated that at present he is not inclined to seek larger relief sought for to setting aside the impugned order, but prayed for payment of salary for the work done as the Electrical Supervisor during the relevant period done.