R SOORIYAKUMARI Vs. DIRECTOR OF SCHOOL EDUCATION CHENNAI

JUDGEMENT

(1.) PETITIONER has approached this court with a prayer for issuance of writ in the nature of mandamus, for stepping up his pay to be at par with her junior S.Arumugam with effect from 14.09.189 with all consequential monetary benefits.

(2.) IT is the case of the petitioner that anomaly of junior drawing more pay than the senior had arisen on 14.09.1989, in view of the promotion of S.Arumugam on 14.09.1989 and on account of sanction of two incentive increments, for acquiring higher qualification of M.A.

(3.) CONSEQUENTLY, the writ petition being without any merits is ordered to be dismissed. No costs.