G RAJESWARI Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) The writ petitioner was appointed as secondary grade teacher on 14.10.1971 and posted at the Government High School, Siruvanthadu village, Villupuram taluk. Subsequently, she was promoted as B.T. Assistant on 13.8.1996 and she was taking classes up to 10th standard and she retired from service on 31.7.2001. The pay scale of the petitioner was increased from time to time from Rs. 210 to the level of Rs. 2060+50 upto 1.10.1995. After her promotion as B.T. Assistant, the salary was fixed at Rs. 2120+50 and thereafter, the revision of pay under the pay commission was implemented.

(2.) It is the case of the petitioner that one A. Subramanian, who was appointed in 1973 and posted at Government High School at Koothakudi village, Kallakurichi taluk, is junior to her and as on 1.4.1996, the said A. Subramanian was paid Rs. 2,060/- + 20/- at the secondary grade level, which was suddenly increased from 29.5.1996 to Rs. 2180/-+20/-. Therefore, the petitioner made a representation stating that her junior was getting higher pay even though he was appointed in the year 1973 and the petitioner was appointed in the year 1971.

(3.) In the counter affidavit filed by the respondent it is stated that it is true that in respect of Thiru A. Subramanian, who is junior to the petitioner, he was granted higher scale of pay and that was subsequently cancelled by a subsequent order and the salary of the said A. Subramanian was reduced. It is stated that the fixation of pay was made based on various rules and G.O.Ms. No. 710 Finance Department dated 23.9.1994 is not applicable since after reduction of excess pay granted to the said A. Subramanian, his pay was reduced to the original fixation, there is no grievance on the part of the petitioner. It is stated that the hike given to the said A. Subramanian was a mistake committed in respect of one Pitchai Pillai, whose pay was subsequently reduced.