STATE OF TAMIL NADU Vs. A. NALLASAMY

JUDGEMENT

(1.) The intra-Court Appeal arises out of the order dtd. 19/4/2012 in W.P. No. 10849 of 2012 passed by the Learned Judge of this Court. The parties are hereinafter referred to as per their description in the Writ Petition for the sake of convenience.

(2.) The Petitioners filed W.P. No. 10849 of 2012 challenging letter No. 39631/M1/2011 dtd. 4/7/2011 and has sought for consequential direction to the Respondents to extend the benefits of G.O. Ms. No. 216, Finance (Pay Cell) Department dtd. 22/3/1993 and accordingly award Selection/Special Grade scale of pay with effect from 1/6/1998 and revise pensionary benefits and pay arrears to the Petitioner. The Learned Judge, who heard the Writ Petition, by order dtd. 19/4/2012, following the order of the Division Bench of this Court in W.P. No. 8747 of 2009 dtd. 14/7/2009 confirmed by the Hon'ble Supreme Court of India in C.C. No. 2746 of 2010 dtd. 23/4/2010 and certain other orders, allowed the Writ Petition.

(3.) We have heard Mr. C. Munusamy, Learned Special Government Pleader appearing on behalf of the Respondents, Mr. V. Thirupathi, Learned Counsel appearing for the Petitioner and perused the materials placed on record, apart from the pleadings of the parties.