S. RADHAMANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Government in G.O. (Ms) No.210, School Education (G1) Department, dtd. 14/8/2009 had awarded Special Grade and Fixation of pay to 65 Middle School Graduate Headmasters by counting their services rendered prior to 1/6/1988 in the post of Secondary Grade Teachers and Primary School Headmasters. Claiming the benefits of G.O.(Ms) No.210 dtd. 14/8/2009, both the petitioners herein have filed the present Writ Petition.

(2.) The brief facts of the claim made by these two retired Headmasters are as follows:-

(3.) Heard Mr.Shivakumar, learned counsel for the petitioners and Mr.K.H.Ravikumar, learned Government Advocate appearing on behalf of the respondents.