C ARUMUGAM Vs. DISTRICT OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) The Original Application in O.A.No.8200 of 1998 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The petitioner joined as a Higher Grade Teacher on 28.01.1967. Though, he possessed qualification of Secondary Grade Teacher, he was appointed only as Higher Grade Teacher. He became Secondary Grade Teacher on 01.06.1972. In these circumstances, the petitioner filed O.A.No.8200 of 1998 (W.P.No.38449 of 2006) praying for directions to the respondents to award the Secondary Grade cadre pay scale and arrears of pay for the period of service rendered by the petitioner in Higher Grade form 28.01.1967 to 31.05.1972 by treating the said service as Secondary Grade service, and consequently direct the respondents to count the period of service from 28.01.1967 to 31.05.1972 rendered by the petitioner as Secondary Grade service for all purposes.

(3.) Heard Mr.K.Thennan, learned counsel for the petitioner and Mr.S.Shiva Shanmugam, learned Government Advocate for the respondents. The learned Government Advocate made his submissions based on his instructions.