T.SELVARAJ Vs. PRINCIPAL SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) This Writ Petition is filed to direct the second respondent to re-fix the scale of pay of the petitioners at Rs. 2000-3500 on par with the scale of pay sanctioned to similarly placed vocational instructors by extending the benefit of Government Order in G. O. (1D) No. 327, School Education Department, dated 18. 11. 2013, along with consequential monetary benefits to the petitioners for the service rendered in the post of Vocational Instructor, within a time frame.

(2.) Heard Mr. T. Lajapathi Roy, learned counsel appearing on behalf of the petitioners and Mr. M. Karuppasamy, learned Government Advocate, who takes notice on behalf of the respondents.

(3.) By consent of both parties, these Writ Petition is taken up for final disposal, at the stage of admission itself.