JOINT COMMISSIONER Vs. C.HARI PADMANABAN

JUDGEMENT

(1.) By consent, these Writ Appeals are taken up for final disposal at the admission stage itself.

(2.) Heard the learned Counsel on either side.

(3.) These appeals by the Joint Commissioner / Executive Officer, HR & CE Department, Suchindram, Kanyakumari District, is directed against the orders in W.P.(MD)Nos.13922 of 2015 and 22848 of 2017 both dated 23.09.2019. The appellant was arrayed as the third respondent in the writ petitions. The first respondent / writ petitioners prayed for issuance of Writs of Mandamus directing the appellant and the Commissioner HR & CE Department, to fix the pay scale of the first respondent as per the Fifth Pay Commission recommendation from 01.07.1997 and consequently increase the salary as per the Sixth Pay Commission recommendation from 01.07.2007 on par with similarly placed candidates and grant consequential service benefits.