S. KAMINI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Instant writ petition has been filed, to direct the respondents, to revise and re-fix scale of pay of the petitioner, in the promotion post of Nursing Superintendent Grade - II, as per orders issued in G.O.Ms.No.234 Finance (Pay Cell) Department, dated 1/6/2009, with effect from 1/10/2010 and correspondingly, to revise pension and other terminal benefits.

(2.) Facts in brief are as follows:-

(3.) It is stated by the petitioner that Nursing Superintendent Grade - III has been redesignated as a promotion post of Nursing Superintendent Grade - II, retrospectively, with effect from 1/10/2010 and in view of the same, 43 Nursing Superintendent who had been promoted as Grade II were benefited in both the category of Grade II and Grade I. Another category of beneficiaries are the Staff Nurses who have got their promotion chances straight away as Nursing Superintendent Grade - II, without being appointed as Grade - III. The petitioner states that because of merger, she was not given the benefit arising out of promotion to the post of Nursing Superintendent Grade II by way of merger or the benefit as Nursing Superintendent Grade I.