PREMA MANONMANI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS writ petition has been filed praying for a writ of Certiorarified Mandamus to call for the records, in Government letter No.14601/E2/2002-14, dated 25.8.2005, quash the same and direct the respondents to re-fix the petitioner's seniority, salary and other attendant benefits on the basis of the petitioner's initial appointment made, on 28.7.1975, at Tranquebar Bishop Manickam Lutheran College, Porayar.

(2.) THE petitioner had stated that she had been appointed as a Directress of Physical Education, in Tranquebar Bishop Manickam Lutheran College, Porayar, on 28.7.1975, on the scale of pay of Rs.400-15-475-20-575-25-650. THE said appointment had been made, as prescribed by the University of Madras, on introduction of co-education in the said college.

(3.) IT has been further stated that the first respondent ought to have taken note of the proceedings of the second respondent, dated 9.4.1985, wherein, it has been specifically stated that the claim of the staff of aided colleges should be protected, when the university grants commission scales of pay are implemented. The said recommendation of the respondents had been accepted by the state Government. While it is not in dispute that the petitioner had been, appointed, initially, as a Directress of Physical Education, the petitioner cannot be validly redesignated as a Physical Training Instructress, adversely affecting her pay scale and seniority of her service, based on an audit objection.