(1.) COMMON ORDER The petitioners are all Teachers. Some of them have got retired 5 to 6 years back. The present prayer of the petitioners was to direct the State Government to sanction and award forthwith Selection Grade and Special Grade to the petitioners in the post of Primary School Headmaster by reckoning and computing the petitioners' service rendered during the period from early 1979 to late 1979 and in the post of Primary School Headmaster for the subsequent period.
(2.) The cause of action for the petitioners to approach this Court as stated in the affidavits is that the Government had issued G.O.Ms.No.234, School Education Department dated 10.9.2009, wherein and by which 63 Teachers were given similar benefit. Therefore, the petitioners should also be given such benefits. Nowhere in the affidavit, the petitioners have stated as to why they never approached the court or the Tribunal at an earlier point of time with reference to their service grievance, if at all there was any grievance. They cannot place their right on the basis of the so-called orders passed by the Government in G.O.Ms.No.234, School Education Department dated 10.9.2009.
(3.) The circumstances under which the said Government Order came to be passed is set out in the G.O. The G.O itself very categorically states that the benefit will only be available to 63 Teachers, who have filed cases before the Tamil Nadu Administrative Tribunal. The order of the Tamil Nadu Administrative Tribunal came to be challenged before a Division Bench of this Court. The Division Bench dismissed the Writ Petition. Therefore, the order of the Tamil Nadu Administrative Tribunal became final. Merely because the Government had chosen to implement certain orders of the Tribunal or court, that by itself will not give a cause of action to the petitioners to move the Court that too after three decades regarding their so-called service grievance.