K. R. GNANESWARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The order dtd. 13/11/2013 passed by the first respondent is sought to be quashed in the present writ petition.

(2.) The petitioner in the present writ petition seeks for a direction to the respondents to grant the benefit of G.O.Ms. No.210, Education, dtd. 14/8/2009 to the petitioner by upgrading the petitioner as Secondary Grade Teacher from 16/10/1967 and grant consequential selection and special grade scale of pay to the petitioner in the post of B.Ed., Middle School Headmaster and grant arrears of pay and pension.

(3.) The learned counsel for the petitioner made a submission that the petitioner was pursuing the matter and he filed writ petition on earlier occasion.