N.RAJU Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Government Pleader for Labour.

(2.) This writ petition is filed to issue an order, direction or writ more particularly one in the nature of writ of Mandamus declaring the action of the respondents in not implementing the orders of the Tribunal in O.A.No.1344 of 2010, dtd. 4/10/2012 by treating the petitioner's service on par with the other persons who were appointed in pursuance of the notification issued in the year 2005 and passing the impugned order dtd. 11/9/2017 and in so far not implementing the order by not fixing the pay of petitioner on par with employees appointed in 2005 in pursuance of notification of 2005 as wholly illegal, arbitrary and consequently direct the respondents to implement the orders of the Tribunal dtd. 4/10/2012 by fixing the pay of the petitioner w.e.f. 2006 and to add yearly increments and to pay the difference of such fixation.

(3.) The case of the petitioner, in brief, is as follows: