P. MULLAIVENDAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE petitioner initially joined in service as Tamil Pandit in Panchayat Union Middle School, Karattampatti, Trichy District on 20.01.1984. His service conditions are governed by the rules viz., the Tamil Nadu Panchayat Union School Teachers Service Rules, 1981.

(2.) WHILE he was working as Tamil Pandit in Moovanoor Panchayat Union Middle School, the same was upgraded as High School in G.O.Ms.No.884, Education Department, dated 24.09.1992. He was absorbed as Tamil Pandit on 10.11.1992 in the newly upgraded High School. That is, he came to High School service from Panchayat Union service and on absorption to High School, his service conditions are governed by the rules viz., the Tamil Nadu Educational Subordinate Service Rules.

(3.) WHEN a panel for promotion to the post of High School Headmasters for the year 2006 � 2007 was prepared, he requested for inclusion of his name in the said panel. His request was declined by the second respondent by the impugned order dated 28.07.2006, stating that the Tamil Pandits absorbed from Panchayat service upto 02.11.1986 alone have been considered for inclusion in the panel for promotion to the post of Headmasters in High Schools for the year 2006 � 2007 and since the petitioner got absorbed only on 18.11.1992, his name was not included. It is further stated that the said order is based on the instructions issued by the first respondent in his proceeding dated 06.02.2006.