C SWAMINATHAN Vs. DIRECTOR OF ADI DRAVIDAR

JUDGEMENT

(1.) THE petitioner was initially appointed as Assistant Teacher on 28.1.1969 and was promoted as Head Master from 8.3.1969. The petitioner rendered 31 years of service and retired on 31.8.2000.

(2.) IT is submission of the petitioner that prior to 1.6.1988, there was no distinction between the post of Secondary Grade, Special Grade Assistants and primary school Headmasters. The posts were interchangeable. The post of Head Master only carries special pay from Rs.10/- to Rs.20/-. As per G.O.No.666 dated 27.6.89 the post of Headmaster was upgraded and a separate Higher scale of pay was granted.

(3.) AS the representation filed by the petitioner was not answered, the petitioner has approached this Court with a prayer for issuance of a Writ in the nature of Mandamus to grant selection grade and special grade to the petitioner from the due date with consequential benefit of refixing of seniority as per revised pay scale.