SOMASUNDARAM Vs. SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT

JUDGEMENT

(1.) THE petitioner has invoked the extra-ordinary equitable jurisdiction of this Court under Article 226 of the Constitution of India with a prayer for issuance of a Writ in the nature of Certiorari to quash the order O.Mu.No.48975/C36/2000 dated 20.04.2001, declining the request of the petitioner for grant of pay scale of Head Master. THE petitioner also prays for consequential writ in the nature of Mandamus for consequential relief, flowing from the order dated 26.03.1984.

(2.) THE petitioner retired from the post of Head Master on attaining the age of superannuation. It is the submission of the petitioner that while promoting the petitioner to the post of Head Master on 16.08.1983, his pay was ordered to be fixed under fundamental rule 22(b).

(3.) THE other submission of the petitioner is that his salary was ordered to be fixed under the Fundamental Rule 22(b) and it is therefore not open to the respondents to deny this benefit to the petitioner.