G.MADASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioner is deprived of the benefit granted by the Government in G.O.Ms.No.216 dated 22.03.1993.

(2.) The relief sought for in this writ petition is to extend the benefit of G.O.Ms.No.258 dated 06.09.2010, which was passed based on G.O.Ms.No.216 dated 22.03.1993.

(3.) At the outset, the writ petitioner also claims that the benefits granted to other teachers in G.O.Ms.No.216 dated 22.03.1993 should be extended to her.