G NARAYANASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Original Application in O.A.No.1755 of 1998 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The petitioner is a degree holder of B.Sc.(Agriculture). He was appointed as a Double Part Time Teacher on 17.08.1987 in Vocational Subject in Crop Protection at Government Higher Secondary School, Kovilpatty. The Government took a policy decision to regularise the services of the persons who were working as part time teachers. Accordingly, the petitioner was appointed as regular Vocational Teacher on 16.10.1992 and he was given the scale of pay of Rs.1400-2600. Ever since his appointment, the petitioner is taking classes for plus one and plus two students.

(3.) The Higher Secondary System was introduced in the State of Tamil Nadu during 1978-79. The Vocational Teachers in Crop Protection working in the Higher Secondary Schools were given the scale of pay of Rs.1160-1950 in the V Pay Commission, while the Post-Graduate Teachers handling plus one and plus two students were given the scale of Rs.1820/-. Hence, they made a representation to redress their grievances. The One Man Commission granted the scale of pay of Rs.2000-3500 to the Vocational Teachers. The same was implemented in their case from 01.06.1988, the date of implementation of the recommendations of the V Pay Commission.