J. BABU Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) By consent of both sides, the writ petition is taken up for final disposal at the admission stage itself.

(2.) The case of the petitioners is that the petitioners are appointed on consolidated basis as Junior Assistants and appointed to regular vacancies through a limited competitive examination conducted by the TNPSC. Due to administrative delay, the petitioners were granted appointment in January 2010 instead of prior to 01.06.2009. The Government issued G.O.340 to accept the recommendation of the One Man Commission and directed the extension of the revised scales of pay to the individuals like the petitioners who were appointed after 01.06.2009 due to administrative delay. The petitioners have made several representations to the respondents to extend the benefit of G.O.Ms.340 to the petitioners, but the same was not considered till date. Hence, the petitioners are before this Court.

(3.) The learned counsel for the petitioners submitted that, it would suffice if a direction is passed to the 2nd respondent to consider the representation of the petitioners dated 04.07.2018, within a reasonable time fixed by this Court.