MOHAN M.SHANTANAGOUDAR,J. - (1.) Leave granted.
(2.) These appeals have been filed against the common final judgment and order dated 08.07.2015 passed by the High Court of Judicature at Madras allowing writ appeals filed by the Respondents herein, being state authorities, and dismissing writ petitions filed by the Appellants herein, being drivers in various departments of the Government of Tamil Nadu, with respect to the Selection Grade and Special Grade scales of pay applicable to them.
(3.) The Appellants, in a nutshell, are claiming the grant of Selection Grade and Special Grade scales of pay in the bracket of Rs. 5000-8000 and Rs. 5500-9000 respectively in terms of G.O. Ms. No. 162, Finance (Pay Cell) Department dated 13.04.1998 (for short "G.O. Ms. No. 162"), which has been granted to around 3000 similarly placed employees. The Appellants place reliance on various decisions rendered by this Court and the High Court of Madras in several writ petitions and appeals granting similar pay scales to the petitioners therein. Thus, it is argued that the impugned judgment of the High Court has erroneously differed from the consistent view taken in these decisions.;