S.K.KANNAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The writ petitioner is the appellant.

(2.) The writ petition was filed to quash an order passed by the fourth respondent herein wherein the request of the petitioner for re-fixation of his salary taking note of the last drawn salary in the previous post of B.T.Assistant (Science) was rejected.

(3.) The petitioner was appointed as B.T.Assistant (Science) in the Elementary Education through Teachers Recruitment Board on 9/4/2007 in the Panchayat Union Middle School. He has completed his probation on 8/4/2009. He was working in the said Elementary Education School till 9/6/2013. According to the petitioner, a recruitment process was commenced for P.G.Assistant Teacher in Higher Secondary Education by the Teachers Recruitment Board. The petitioner was selected and appointed as P.G.Assistant on 10/6/2013 in a Government High Secondary School and he has completed his probation on 9/6/2015.