S. SATHIYA Vs. CHIEF EDUCATION OFFICER, DHARMAPURI

JUDGEMENT

(1.) The order, re-fixing the scale of pay of the petitioner by way of correction of mistake, is put under challenge in the present writ petition.

(2.) The petitioner states that she joined as a Teacher in Harur Panchayat Primary School on 8/7/1988. On 23/6/2003, she was appointed as Primary School Headmistress and she was further promoted to the post of Middle School Headmistress. Thereafter, on upgradation of the School, in which the petitioner was serving, she was posted as a B.T.Assistant.

(3.) The petitioner states that her pay scale was fixed as Rs.6500.00 200-10500, for which, revised fixation was given as Rs.15600.0039100 and Grade Pay Rs.5400.00. The second respondent issued an order of recovery to recover the excess amount of salary, based on an audit objection. The petitioner filed W.P.No.779 of 2015, challenging the unilateral decision taken by the authorities without providing opportunity to her. This Court remanded the matter back to the authorities competent to issue a show cause notice and to provide an opportunity to the petitioner to defend her case and thereafter take a decision and pass final orders. Pursuant to the directions issued by this Court, the respondent issued a show cause notice setting out all the details including correct fixation of pay, as applicable to the petitioner, in notice dtd. 2/8/2018 and in response, the petitioner submitted her detailed representation establishing her case regarding fixation of pay and revision of pay. The authorities competent considered the explanation and passed final orders in proceedings dtd. 18/2/2019, which is under challenge in the present writ petition.