T. ARUN SINGH Vs. DEPUTY COMMISSIONER, ENDOWMENTS DEPARTMENT

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Sri K.Sarath, learned counsel appearing for the petitioner and the learned Government Pleader appearing for the respondents.

(3.) It has been contended by the petitioner that he was initially appointed as NMR worker on 20/11/1986 and later he was appointed as Record Assistant vide proceedings dtd. 31/3/1990 on temporary basis. While he was working as a Record Assistant, the respondents have fixed his pay in the 1993 revised pay scales vide proceedings dtd. 22/12/1993. Later, his services were regularized vide G.O.Ms.No.1158 dtd. 14/11/1994 along with 16 others. He has been extended the pay scales even before his services were regularized. He has attained the age of superannuation on 30/4/2019.