G. PARAMASIVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed for the issuance of Writ of Mandamus directing the respondents to rectify the pay anomaly and to pay the benefits and all other allowance.

(2.) It is seen from records that the petitioner joined the Police service as a constable in the year 1995. He was promoted as a Head Constable in the year 2010. According to the petitioner, there were pay anomalies and representations were made by similarly placed persons to rectify the pay anomaly and to give the monetary benefits. Similarly placed persons approached this Court and sought for a direction to the respondents to consider the representation and pass orders. This Court also passed orders on 20.11.2019 directing the respondents to consider the representation of the petitioner within a time frame. This writ petition has been filed seeking for the same relief.

(3.) Heard Mr.Edwin Prabakar. A, learned counsel appearing for the petitioner and Mr.P.S.Sivashanmugasundaram, learned counsel appearing for the respondents.