D NEELAKANDAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was appointed as a Secondary Grade Assistant Teacher at K.L.K.Board Higher Elementary School on 16.08.1954. He was promoted as Head Master of a Panchayat Union Primary School on 08.07.1959. He worked at different schools under the same Panchayat Union till 11.06.1968. On 12.6.1968 he was posted as Higher Elementary School (Middle School) Head Master and was continuing as such till 11.6.1970. He was posted as Primary School Head Master on 12.6.1970 and continued as such till 13.6.1971. Again he continued as Middle School Head Master from 14.6.1971 till the date of superannuation. He retired from service on 30.09.1986 as Middle School Head Master. THE petitioner claimed Selection Grade and Special Grade in the post of Middle School Head Master by counting the services in the post of Primary School Head Master as per G.O.Ms.No.1178, Education Department, dated 22.12.1993. But the same was declined by the second respondent in the impugned order dated 15.11.2001. THE petitioner filed O.A.2400/2002 (W.P.No.5963/2007 to quash the order dated 15.11.2001 of the second respondent and to grant him Selection Grade/Special Grade by counting the service rendered by him as Primary School Headmaster and Middle School Headmaster as per G.O.Ms.No.1178.

(2.) NO counter affidavit is filed by the respondents.

(3.) ON the other hand, learned Government Advocate sought for dismissal of the writ petition. He has submitted that there is no infirmity in the impugned order.