KURIAN,J - (1.) The appellant-State approached this Court with certain grievances regarding the fixation of pay of the respondents.
(2.) On 10th January, 2018, Mr. R. Venkataramani, learned senior counsel appearing for the employees, made a submission that had there been no merger of the two directorates, the employees belonging to the respondent association would have been in a better position under the Career Advancement Scheme, 1990 (CAS) which was further modified on 13th March, 2001 and subsequently followed by Modified Career Advancement Scheme, 2001 (MCAS).
(3.) Having said that we may also, for the purpose of clarity, make a limited reference to the dispute in-question.;