G SIVAKUMAR Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER KANCHEEPURAM

JUDGEMENT

(1.) The petitioner is a Secondary Grade Teacher in Thirupporur Panchayat Union. One Mr.V.Marimuthu is his junior. The petitioner joined the service on 27.12.1989, while Mr.V.Marimuthu joined on 07.08.1991. The petitioner was granted incentive increments for acquiring higher qualification in the year 1994. The incentive increments were paid before the revision of pay. After revision of pay, his junior viz., Mr.V.Marimuthu obtained incentive increment in the year 1996. This resulted in junior getting more pay. The request for putting the petitioner on par with his junior was rejected by the order dated 13.10.1999 of the Additional Elementary Educational Officer, Thirupporur, the second respondent herein.

(2.) Hence, the petitioner has filed the Original Application in O.A.No.5045 of 2000, to quash the aforesaid order dated 13.10.1999 of the second respondent and for a direction to the respondents to fix the pay of the petitioner on par with his junior V.Marimuthu and grant him all consequential benefits.

(3.) On abolition of the Tamil Nadu Administrative Tribunal, the matter stood transferred to this Court and renumbered as W.P.No.45286 of 2006.