M.GANESAN Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner has preferred this writ petition seeking a direction to the respondents to take necessary action, on the proposals sent by the second respondent to the first respondent vide proceedings in Na.Ka.No. 2539/2004/Aa1 dated 07.02.2016 and 28.03.2017, within a time frame to be fixed by this Court.

(2.) The facts of the case are as follows:

(3.) Reiterating the averments made in the affidavit filed in support of this writ petition, the learned counsel for the petitioner submitted that as per the order of this Court dated 03.06.2013 passed in WP.No.13137 of 2013, the first respondent passed an order dated 14.07.2013 with regard to the similar claim of the petitioner, in favour of the musical artistes of Arulmigu Dhandayuthapani Swami Thirukoil, Palani. Seeking extension of the said benefit to the petitioner and others working in Arulmigu Meenakshi Sundareswarar Temple, Madurai, the second respondent sent two proposals on 07.02.2016 and 28.03.2017 to the first respondent and the same are pending sans any progress. Hence, the learned counsel sought appropriate direction to the first respondent to pass orders, with regard to revision of pay scale of the petitioner and others, with effect from 01.07.1997.