S. ARULAPPAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) SINCE common question is involved in all these writ petitions, these writ petitions are disposed of by this common order.

(2.) THE petitioners in all these petitions were Secondary Grade Teachers in the Government High Schools and Higher Secondary School. They are governed by the Tamil Nadu Educational Subordinate Service Rules and they are under the control of the Directorate of School Education. But, on completion of 10 years and 20 years of their service, they claim Selection Grade and Special Grade pay of Primary School Headmaster, while the Primary School Headmasters belong to a different service and governed by Tamil Nadu Elementary Education Subordinate Service Rules and they are under the control of the Directorate of Elementary Education.

(3.) THEREFORE , in all these writ petitions, the issue that arises for consideration is as to whether G.O.Ms.No.216, Finance (PC) Department, dated 22.03.1993 grants the writ petitioners, who were Secondary Grade Teachers in the Government High Schools and Higher Secondary Schools, the Selection Grade and Special Grade pay of the Primary School Headmaster, on completion of 10 years and 20 years of service with effect from 01.06.1988.