A. MANIVANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ on hand has been instituted by the petitioners to direct the respondents to pass orders for revision of scale of pay for the petitioners in the post of Secondary Grade Teacher in the pre-revised scale of pay of Rs.4500-125-7000 as stated in the call letter for Certificate Verification and order of selection with corresponding revised scale of pay as Rs.8370.0020,200 + 2800 GP applying 1.86 method from the date of their initial appointment with all consequential and other attendant benefits including arrears of salary.

(2.) The writ petitioners were selected and appointed to the post of Secondary Grade Teachers through Teacher Recruitment Board in the year 2009. The present writ petition is filed mainly on the ground that there is an anomaly in the matter of fixation of pay between the Secondary Grade Teachers who were appointed prior to 1/6/2009 and after 1/6/2009.

(3.) The learned counsel appearing on behalf of the writ petitioners mainly contended that the Government issued G.O.Ms.No.234, Finance (Pay Cell) Department, dtd. 1/6/2009, implementing the recommendations of the Official Committee for revision of scale of pay and allowances, etc., i.e, under the Tamil Nadu Revised Scale of Pay Rules, 2009. As per the said Rules, the existing scale of pay of Rs.4500-125-7000 as on 1/1/2006 was revised as Rs.5200.-20200+2800 Grade Pay. As per the Recruitment Notification, through which the petitioners were appointed after 1/6/2009, they were fixed with a scale of pay of Rs.4500-125-7000. The Junior Engineers/Agricultural Officers, etc., made a representation to rectify the pay anomaly. The One Man Commission appointed by the Government made certain recommendations and in implementation of the said recommendations, the Government issued G.O.Ms.No.340, dtd. 26/8/2010.