R RAMMOHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner seeks for issuance of a writ of mandamus to direct the respondents to pay the arrears in the revised special grade pay in the scale of Rs.8000-275-13500 w.e.f. 21.07.1997 as communicated by the order passed by the fourth respondent in January, 2010, with all attendant benefits and interest at the rate of 12% per annum.

(2.) THE petitioner joined as a Secondary Grade Teacher in Krishnagiri Panchayat Union (School) on 01.01.1971. He was granted selection grade on completion of 10 years of service with effect from 01.01.1981. He was granted special grade on completion of further 10 years of service in the Selection Grade with effect from 01.01.1991.

(3.) IN a similar situation, like that of the petitioner, 63 teachers obtained positive orders in their favour by the Tribunal to count their services in the post of Secondary Grade Teacher for the grant of Selection Grade and Special Grade in the post of Primary School Headmaster. Thereafter, the order of the Tribunal was confirmed by this Court, vide order dated 21.02.2008, in W.P.Nos.29644 and 29654 of 2003. Pursuant to the order of this Court, the Government implemented the order by issuing G.O.Ms.No.234, dated 10.09.2009.