P RAMACHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of the learned counsel on either side, the writ petition is taken up for final disposal.

(2.) THIS writ petition is filed for a direction to the respondent to make all necessary entries in the petitioner's service register and to re-fix his salary as per the recommendation of the 6th pay commission and grant the enhanced annual pay, and regularise the earned leave, and award the selection grade and grant the gratuity and pension and grant all consequent benefits to the petitioner with interest and compensation for the delay.

(3.) THE foremost contention of the learned counsel for the petitioner is that even though the Service Register of the petitioner was traced in the year 2001 and a communication has been sent by the Assistant Commissioner (Excise), Salem in the year 2008, the respondents have not made entries in the Service Register of the petitioner and the pensionary benefits were not disbursed to the petitioner as per Rules.