VARADHAN DURAISAMY Vs. ACCOUNTANT GENERAL CHENNAI

JUDGEMENT

(1.) The petitioner was appointed as Primary School Headmaster in Kadayampatti Panchayat Union School, Salem District, in the year 1964. On 1.6.1971, he was promoted as Middle School Headmaster. Since the Middle School was upgraded as High School, the petitioner was absorbed and posted as Secondary Grade Teacher on 22.8.1975. Upto 31.5.1988, the scale of pay of Middle School Headmaster in a Panchayat Union School and the scale of pay of Secondary Grade Teacher were one and the same. Pursuant to the recommendations of the V Pay Commission, different scales of pay were prescribed. The scale of pay of Middle School Headmaster was fixed at ' 2,200-4,000.

(2.) Since on up gradation of Middle School as High School, the petitioner was posted as Secondary Grade Teacher in the High School and hence, he could not seek the scale of pay of Middle School Headmaster.

(3.) By the proceedings dated 15.6.1988 of the Director of Elementary Education, the pay of Middle School Headmaster was protected, if the Middle Schools were upgraded as High Schools. The petitioner sought benefits as per the aforesaid proceedings, but however, he was not granted the same.