M SELVADURAI Vs. DIRECTOR PERSONNEL

JUDGEMENT

(1.) Heard both sides.

(2.) This Writ Petition came to be posted on being specially ordered by the Hon'ble Chief Justice vide order dated 3.2.2011.

(3.) The Petitioner was initially employed by the Respondent Neyveli Lignite Corporation in their Education Department. He was originally appointed as an Office Assistant in NLC Schools with effect from 11.4.1987. Hisname was sponsored by the Employment Exchange and his scale of pay was fixed at Rs. 550-11-715. Subsequently, he was promoted as a Record Clerk on 3.11.1998 with a revised scale of pay of Rs. 580-12-700-13-830. But, however, in the order it was indicated that the said posting is subject to the approval by the State Government. It is needless to state that the Schools run by NLC were recognised under the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 and they were treated as 'private schools' for the purpose of the Act.