M DHANESEKARA PANDIAN Vs. REGISTRAR

JUDGEMENT

(1.) The petitioners, who are working as Special Officer Grade-I and Liaison Officer in the respondent University have challenged the circular, dated 24.04.2018, issued by the Registrar of the University, denying the benefits of the recommendations of the Seventh Pay Commission to certain employees of the University namely Section Officer Grade -I and Grade - II, Zonal Officer, Liaison Officers, Deputy Farm Superintendent/Deputy Garden Superintendent/Orchard Manager/Farm Supervisor/Horticulturist. The University, which was a private University was taken over by the Government by passing of the Annamlai University Act, 2013.

(2.) The Finance Committee of the University passed a resolution on 27.03.2018 recommending implementation of the recommendations of the Seventh Pay Commission, as per the G.O.Ms.No.303, Finance Department, dated 11.10.2017, to the non-teaching staff of the University with effect from 01.04.2018. On the same day, the Syndicate of the University accepted the recommendations of the finance committee by its resolution No.30, which reads as follows:-

(3.) However, the Registrar (In-charge) of the University issued a Circular on 24.04.2018 directing the employees to exercise their option in the form prescribed in the said Government Order in G.O.Ms.No.303, dated 11.10.2017. While doing so, the Registrar excluded the employees, who are working in the cadre of Zonal Officer, Liaison Officer, Special Officer Grade-I and Grade-II and Deputy Farm Superintendent/Deputy Garden Superintendent/Orchard Manager/Farm Supervisor/Horticulturist.