LAWS(MAD)-2012-7-235

A SOOSAIMANICKAM Vs. DIRECTOR OF ELEMENTARY EDUCATION

Decided On July 13, 2012
A SOOSAIMANICKAM Appellant
V/S
DIRECTOR OF ELEMENTARY EDUCATION Respondents

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Mandamus, directing the respondents to place the petitioner in the Special Grade pay of Rs.2200-4000 with effect from 01.06.1988, on the post of Middle School Headmaster with all consequential benefits.

(2.) THE petitioner was appointed as Secondary Grade Teacher / Elementary School Headmaster on 26.07.1965. The petitioner acquired qualification of B.Ed in the year 1977 and M.Ed. In 1983. On 17.03.1988, the petitioner was promoted as Graduate Headmaster in the Middle School in the pay scale of Rs.730-1385 with Rs.35/- as special pay.

(3.) THE different Associations of the Teachers filed number of representations for grant of special pay scale in the post of Elementary School Headmasters, by taking into consideration the service rendered as Secondary Grade Teacher, being in the same scale of pay.