S.RAMADASS Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) This writ petition has been filed to quash order passed by the first respondent in G.O.Ms.No.166, School Education Department dated 07.06.1999 and to quash the consequential proceedings issued by the second respondent in Na.Ka.No.02898/D1/2013 dated 11.05.2013 and also direct the respondents to draw the panel for promotion only in the category of B.T. Assistant/Tamil Pandit and to give promotion to the petitioner as per Rule 36(a) of General Rules for Tamil nadu State & Subordinate Services to the post of Headmaster of Middle School and confer all consequential service and monetary benefits.

(2.) The learned counsel appearing for the petitioner submitted that inveiw of Rule 36(a) of the General Rules for Tamil Nadu State and Subordinate Services, Primary School Headmasters should be considered for promotion only after giving promotion to the B.T. Assistant, since the B.T. Assistants are admittedly getting higher scale of pay. He therefore prayed to allow the petitioin.

(3.) The learned Government Advocate appearing for the respondents 1 to 3 submitted that the issue involved in this writ petition is covered by the decision of this court in W.P.No.9386 of 2007 ( M.Raj Mohamed V. State of Tamil Nadu represented by the Secretary to Government, School Education Department, Secretariat, Chennai and others) by an order dated 29.09.2009 and hence, he prayed for dismissal of the writ petition.