M BHEEMAN Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE petitioner was working as an Headmaster in the Panchayat Union Elementary School at Manjoor, Nilgiris District. After his retirement, he filed O.A.No.6380 of 2000 before the Tamil Nadu Administrative Tribunal, seeking for a direction to the respondents to refund a sum of Rs.52,393/- recovered from the Petitioner on account of the Pay Fixation ordered by the first Respondent dated 20.01.1997.

(2.) THE Tribunal ordered notice of motion in the Original Application on 07.09.2000.

(3.) PURSUANT to the direction issued by the Tribunal, the respondents by an order dated 20.01.1997 granted the scale of pay attached to the post of Headmaster with effect from 01.06.1988 but the monetary benefit was sought to be given as per the Tribunal's order with effect from 17.09.1990. Subsequently, it was claimed by the petitioner claim that since his juniors were getting higher salary, his salary should be stepped up. The Director of Elementary Education by an order dated 16.04.1998 informed the petitioner that they will have to abide only by the Tribunal's order and the Special Grade and Selection Grade given to the juniors cannot be taken into account. Not satisfied with the said order, the petitioner has filed the OA which stood transferred to this Court.