Madras High Court
P.Thangavelu vs The Government Of Tamil Nadu on 27 November, 2018
Author: S.Vimala
Bench: S.Vimala
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.11.2018
CORAM
THE HON'BLE DR.JUSTICE S.VIMALA
W.P.No.31198,31200, 31209, 31214, 31219,31223,31228,
31230,31233, 31235,31238 and 31239 of 2018
W.P.No.31198 of 2018
P.Thangavelu ... Petitioner
Vs
1.The Government of Tamil Nadu
Rep.by its Principal Secretary to Government
Finance Department, Secretariat, Fort St.George
Chennai – 600 009.
2.The Principal Secretary
Personnel & Administrative Reforms Department
Secretariat, Fort St.George, Chennai-600 009.
3.The Director
Local Fund Audit Department
Nandanam, Chennai 600 035.
4.The Chief Internal Auditor
Internal Audit and Statutory Board Audit Department
Nandanam, Chennai 600 035. .... Respondents
For Petitioner : Mr.R.Jayaprakash
For Respondents : Mr.A.N.Thambidurai
Additional Government Pleader
Prayer : Writ Petition filed under Article 226 of the Constitution of India seeking a
writ of Mandamus directing the respondents to pay the difference in pay due to the
anamoly in fixation of pay by considering the petitioners representation dated
01.03.2018.
http://www.judis.nic.in
2
COMMON ORDER
These writ petitions are filed seeking direction to the respondents to pay the difference in pay due to anamoly in fixation of pay by considering the petitioners' representations.
2. The petitioners have joined the Government Service initially as Assistant Inspector, Local Fund Audit Department through TNPSC. Thereafter, the petitioners have been promoted to the post of Deputy Inspector and subsequently promoted to the post of Inspector. Thereafter, the petitioners retired from the service as Assistant Director on different dates. It is the claim of the petitioners that there is anamoly in fixation of pay between the seniors and the petitioners. The petitioners state that the first respondent is the competent authority to rectify the anamoly in the fixation of pay as per the proceeding of the Government in Letter No.45113/U.Ku/2009-1, Finance Department dated 17.08.2009. However, even after several representations, the request of the petitioners have not been considered. Hence, the petitioners have filed the present writ petitions.
2. Mr.A.N.Thambidurai, learned Additional Government Pleader takes notice for the respondents.
3. The earlier order passed by the Government dated 31.07.2017 has been brought to the notice of this Court. Under the circumstances, the representations of http://www.judis.nic.in 3 the petitioners submitted on various dates, is directed to be considered by the second respondent and the proposals shall be forwarded to the first respondent for consideration, within a period of six weeks from the date of receipt of a copy of this order and the first respondent, after receipt of the proposals from the second respondnet, shall consider the proposals and pass final orders within a period of four weeks thereafter. The writ petitions are disposed of with the above directions. No costs.
27-11-2018 To
1.The Government of Tamil Nadu Rep.by its Principal Secretary to Government Finance Department, Secretariat, Fort St.George Chennai – 600 009.
2.The Principal Secretary Personnel & Administrative Reforms Department Secretariat, Fort St.George, Chennai-600 009.
3.The Director Local Fund Audit Department Nandanam, Chennai 600 035.
4.The Chief Internal Auditor Internal Audit and Statutory Board Audit Department Nandanam, Chennai 600 035.
http://www.judis.nic.in 4 DR.S.VIMALA, J.
Kst W.P.No.31198,31200, 31209, 31214, 31219 31223,31228,31230, 31233,31235,31238 and 31239 of 2018 27.11.2018 http://www.judis.nic.in