MINI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) PETITIONERS say that they were appointed as Pre-primary school teachers by the Parent Teachers Associations in various Government Schools. They have passed the pre-primary teachers training course. The payments were being made by the PTA of the Schools concerned. The Government increased monthly honorarium from Rs.300 to Rs.600. Later, by Ext.P1, order, the Government enhanced it to Rs.5000 per month. Petitioners are denied the benefit of Ext.P1, order for the reason that petitioners underwent training course in unrecognized institutions. Now the Government have decided to extent benefit of Ext.P1, to teachers who underwent training in unrecognized institutions also. In the light of that stand of the Government, petitioners have preferred Ext.P2, representation before the Government which is pending decision. Prayer in this writ petition is to direct the respondent to take a decision on Ext.P2 to the extent the benefit of increased honorarium at the rate of Rs.5000 per month is given to petitioners w.e.f. 1.8.2012.

(2.) THE learned counsel for petitioners has given me a copy of order No.G.O. (MS).No.146/2013/Gen. Edn. Dated 25.4.2013. Learned counsel claims that as per the said order, petitioners are also entitled to enhanced honorarium notwithstanding that they have undergone training course from unrecognized institutions.

(3.) EXT .P2, representation is now received by the respondent and if not disposed of, has to be disposed of as early as possible, referring to the G.O referred above as well.