S JAYARAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been filed under Article 226 of the Constitution of India seeking an order in the nature of a Writ of Mandamus calling for the records of the 5th respondent issued in Na.Ka.No.3225/A2/2004 dated 04.05.2004 and the order issued in Na.Ka.No.3225/A2/2003 dated 14.06.2005 and the order issued in Na.Ka.No.1287/A2/2005 dated 15.07.2005 and the order of recovery issued by the second respondent in No.AG/A & E/PEN/P 17/1/J 26-531/RTD/2005/2006/5242 dated 13.09.2005 and quash the same and issue consequential direction to the respondents to grant selection grade scale of pay with effect from 26.02.1990 and special grade scale of pay from 26.02.2000 on competition of ten years and twenty years of service in the post of Pre Vocational Instructors and to pay arrears of salary and arrears of pension and pass such orders.

(2.) THE brief facts of the writ petition are as follows:

(3.) PARAGRAPH 4 of the G.O.Ms.No.1195, Education (NJ,1(2)) Department, dated 22.08.1989 reads as follows:-