TAMIL NADU TOURISM DEVELOPMENT CORPORATION OFFICERS ASSOCIATION Vs. TAMIL NADU TOURISM DEVELOPMENT CORPORATION LTD

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner association to quash the proceedings of the respondent in memo No. 692/HA1/96, dated 14.2.1997, and to direct the respondents to fix their initial pay in the post of Manager in accordance with proviso to Regulation 3.4 of the Tamil Nadu Tourism Development Corporation Employees Pay and Allowances Regulations and in accordance with the Fundamental Rule 22&#8209B and with benefit of arrears.

(2.) IT is the case of the petitioner association that it is a registered body under the Indian Trade Unions Act, with registration No.2140/MDS. The petitioner association consists exclusively of the officers of the Tamil Nadu Tourism Development Corporation Ltd., which is a company registered under the Companies Act, 1956. On behalf of the petitioner association 14 members of the association, belonging to the Hotel Division joined duty as Assistant Managers in the respondent's Corporation, between 1984 to 1988. IT is also stated that pursuant to the fifth Pay Commission's recommendation, the first respondent fixed the pay scale for the post of Assistant Manager as Rs. 1820&#820960&#82092300-75-3200 by proceedings No. 11905/A2/89 dated 21.10.1989, with effect from 1.6.1988. Accordingly, the scale of pay for the 14 officers mentioned in paragraph 4 of the affidavit filed in support of the writ petition was fixed in the pay scale 1820&#820960&#82092300&#820975&#82093200 in the proceedings of the first respondent in No. 228/RM/MDS/89, dated 24.10.1989. All the 14 officers were permitted to draw the arrears from 1.6.1989 onwards.

(3.) IT is submitted by the petitioner association that all the 14 officers are now Managers in the existing scale of Rs. 2000&#820960&#82092300&#820975-3200 for which the corresponding revised scale of pay is Rs. 6500&#8209200&#820910500 under the 1999 Revised Pay Rules. Therefore, the present writ petition has been filed challenging the impugned proceedings by the first respondent, dated 12.2.1997, and to direct the respondents to fix the pay of the 14 officers on their appointment as Manager in accordance with the pay Regulation of the Tamil Nadu Tourism Development Corporation and in accordance with the Fundamental Rule 22&#8209B.