O. MUNIYAPPA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner to grant pay protection as Elementary School Headmaster as granted in G.O.Ms.No.202, Educational Department dtd. 24/9/2008 is under challenge in the present writ petition.

(2.) The petitioner was appointed as Apprentice Teacher in the Panchayat Union Primary School, Kanalatti, Shoolagiri Union on 14/12/1971. He was promoted as Elementary School Headmaster on 2/10/1976 and thereafter, reverted to the post of Secondary Grade Assistant Teacher on 5/9/1978. Again the petitioner was promoted to the Elementary School Headmaster on 2/8/1995 and retired from service on 31/8/2001.

(3.) The grievance of the writ petitioner is that the pay protection granted to the other similarly placed Elementary School Headmaster in in G.O.Ms.No.202, Educational Department dtd. 24/9/2008 has not been extended to him. In this regard, the petitioner made a representation and the said representation was considered by the competent authorities and they found that the Government order paves ways to fix the pay of those, who got transfer to other Union as Secondary Grade Teacher after serving as Primary School Headmaster in a Union and therefore, the petitioner was not falling under the category on par with the persons to whom the benefits were conferred under G.O.Ms.No.202, Educational Department dtd. 24/9/2008. In this regard, the respondents have stated as follows: