(1.) WITH the consent of both parties, the Writ Petition itself is taken up for final disposal, as the matter lies in narrow compass.
(2.) HEARD both sides.
(3.) IN similar circumstances, the Higher Grade Teachers approached the Tamil Nadu Administrative Tribunal in 1998 by fling Original Application No.8200 of 1998 seeking a direction to pay the scale of pay applicable to the Secondary Grade Teachers to the petitioners therein, for the service rendered as Higher Grade Teacher. On abolition of the Tribunal, the Original Application was transferred to this Court and renumbered as Writ Petition No.38449 of 2006. The same was allowed by me by an order dated 5.1.2010, following the judgment dated 20.6.2008 in W.P.No.26377 OF 2006.