KALYANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.S.Jayavel, learned counsel for the appellant and Mrs.S.Srimathy, learned Special Government Pleader for the respondents.

(2.) This appeal has been filed challenging the order, dated 15.07.2019 made in W.P.(MD)No.20264 of 2015. The appellant filed the writ petition praying for a direction to the respondent to refix her pay and pension in accordance with G.O.Ms.No.62 of 2015, Finance (CMPC) Department, dated 09.03.2015. The writ petition was dismissed by taking note of the submission of the learned Special Government Pleader that the appellant has not reached the selection grade and therefore, she is not eligible to the benefit of G.O.Ms.No.216, Finance (Pay Cell) Department, dated 22.03.1993.

(3.) The Government passed G.O.Ms.No.62, Finance Department, dated 09.03.2015 making certain amendment to the Tamil Nadu Revised pay scales. After taking note of the earlier Government Orders, amendments were made to para 3(ii) of G.O.Ms.No.216, Finance (Pay Cell) Department, dated 22.03.1993. For the purpose of better appreciation, paragraph 7(2) of G.O.Ms.No.62, dated 09.03.2015 is quoted below:-