GR INBARAJ Vs. THE STATE OF TAMIL NADU REP BY THE SECRETARY TO THE GOVERNMENT, MOST BACKWARD CLASSES AND DENOTIFIED COMMUNITIES; THE DIRECTOR OF MOST BACKWARD CLASSES AND DENOTIFIED COMMUNITIES AND THE SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) The writ appeal has been filed against R.A.(MD) No. 8 of 2007 in W.P. No. 4978 of 2005. Since the petitioner in W.P. No. 4978 of 2005 is dead, her husband filed an application to accept the cause title and cause title has been accepted vide Order dated 19.02.2008.

(2.) Originally, the writ petitioner and various other petitioners have filed O.As before the Tamil Nadu Administrative Tribunal seeking the benefit under G.O.Ms. No. 1381, Education Department, dated 05.10.1990. The Tribunal originally granted order in their favour. The operative portion of the order passed in that Original Application, in O.A. No. 587 of 1997 batch of cases, dated 20.03.2002, is as follows:

(3.) In the circumstances, the petitioners are also entitled for the same benefits. Therefore, the petitions are allowed. The petitioners shall be granted Selection Grade and Special Grade after taking into account the service rendered by them in the Secondary Grade Cadre along with the service rendered as Elementary School Headmasters before and after 01.06.1988. The petitions are ordered as above.