(1.) WA No. 1023 of 2007
(2.) According to the appellants, teachers were given the chance to opt as per GO (P) 380/94 / (13) / Fin dated 09/06/1994. The Government employees, other than teachers, wanted a chance for option for coming over to the higher scale of pay on grade promotion, which fell due on or after 01/03/1992. Considering the representations of the Government Employees' Organisations, the Government issued GO (P) 952/95 / (63) / Fin dated 05/12/1995, as per which the benefit of the Government Order dated 09/06/1994 was extended to the Government employees, other than teachers. The writ petitioner did not exercise the option as provided under the GO dated 09/06/1994. So, when the GO dated 09/12/1995 was issued, she moved for option and the same was accepted as per Ext. P9. Later, as per Ext. P10, audit objection was raised against Ext. P9. Based on the said objection, by Ext. P11 the acceptance of re - option as per Ext. P9 was cancelled. Challenging Exts. P10 and P11, the Writ Petition was filed. Though the appellants resisted the prayers by filing a counter - affidavit, the learned Single Judge allowed the Writ Petition.
(3.) We heard the contentions raised by both sides and also went through the pleadings and materials on record. The relevant portion of GO (P)380/94 / (13) / Fin dated 09/06/1994 reads thus: