P. KANTHIMATHI Vs. PRINCIPAL SECRETARY TO GOVT. OF TAMIL NADU, RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT

JUDGEMENT

(1.) The relief sought for by the writ petitioner in the present writ petition is for a direction to direct the respondents 1 and 2 to take steps based on the proposal sent by the third respondent in proceedings dtd. 28/3/2013 to grant special time scale of pay with effect from 15/9/2010 as per G.O. Ms. No. 385, Finance (Pay Cell) Department, dtd. 1/10/2010.

(2.) The learned counsel for the writ petitioner states that the writ petitioner was appointed as Sweeper on a consolidated pay from June 2008 onwards. The Government issued G.O. Ms. No. 385, Finance Department, 1/10/2010, granting special time scale of pay to the temporary employees serving on consolidated pay.

(3.) The learned counsel for the writ petitioner further states that as per the said G.O. Ms. No. 385, Finance Department, 1/10/2010, the writ petitioner is entitled to get the special time scale of pay with effect from 15/9/2010. However, the claim of the writ petitioner has not been considered. Thus, the present writ petition is filed by the writ petitioner.