T JAYA Vs. DIRECTOR OF ELEMENTARY EDUCATION CHENNAI

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner joined as a Part Time Craft Teacher in March 1973 in Vellakoil Panchayat Union School. Later, she was appointed as a Full Time Craft Teacher and she joined in the said post on 27.08.1977. As Full Time Craft Teacher, she was granted Higher Grade Teacher's scale, since her educational qualification was 8th standard. When she passed S.S.L.C. on 31.03.1987, she was granted Selection Grade Teacher's scale with effect from 01.04.1987. As per the proceedings of the second respondent Assistant Elementary Educational Officer, Vellakoil, she was granted Selection Grade on 14.09.1987 and Special Grade on 14.09.1997. While so, the second respondent passed an order dated 30.07.2003 directing the petitioner to remit the excess amount that was paid to her, as noted by the audit party. In the said order dated 30.07.2003, a reference was made to the audit report dated 31.10.2001. It is also stated that she was excessively paid a sum of Rs.1,22,623/-.

(3.) IN view of the abolition of the Tribunal, the matter stood transferred to this Court and was renumbered as W.P.No.13655 of 2007.