S. JAYAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petition has been filed to quash the order passed by the fourth respondent and to direct the respondents 3 and 4 to sanction and disburse the salary of the petitioner by re-fixing his scale of pay after reckoning his previous service rendered in the sixth respondent aided school with all attendance benefits including the arrears of salary and allowances.

(2.) The learned counsel for the petitioner had contended that the 6th respondent School is a recognized aided minority Institution and he was appointed as Secondary Grade Teacher in the said School on 28/8/2000 in a sanctioned post. The said appointment was approved by the third respondent on 30/1/2001 with effect from 28/8/2000. The petitioner was drawing a salary in the pay scale of Rs.4500.00125-7000. After rendering service for 12 years and 4 months, he was drawing salary in the pay scale of Rs.5200.002800-20200+750 PP (Basic pay of Rs.17,450.00). The petitioner was appointed in the fifth respondent Panchayat Union Middle School and hence, he was relieved from the sixth respondent School on 17/12/2012 fore noon. On the same day, he joined in the fifth respondent School.

(3.) According to the petitioner, he was placed in the pay scale of Rs.5200.002800-20200+750 PP (Total Rs.8750.00). The petitioner has contended that he was placed in a lesser pay scale than what he was drawing while he was working in the same cadre in the sixth respondent aided School. The petitioner sent a representation to the fourth respondent on 6/4/2013 and the said request was rejected by the fourth respondent on 13/6/2013 which is impugned in the present Writ petition.