D. RAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The common question that arises in the above batch of cases is as to whether the PG Assistants who were recruited under the Tamil Nadu Special Rules for Tamil Nadu Higher Secondary Educational Services by recruitment by transfer could be considered for promotion to the post of High School Head Masters, which comes under the Tamil Nadu Subordinate Educational Services and is a promotional post from the post of BT Assistants, who were recruited under the special Rules for Tamil Nadu Subordinate Educational Services.

(2.) The Educational services in the State of Tamil Nadu excluding Elementary education are governed by three sets of Rules. The earliest of them being Special Rules for Tamil Nadu School Educational Service Rules introduced in the year 1978, then came the Special Rules for Tamil Nadu Higher Secondary Educational Services which was introduced on 20/8/1981, of course, with effect from 1/7/1978. The third is the Special Rules for Tamil Nadu Subordinate Educational Services, which was introduced in the year 1985 with effect from 15/7/1985. These Rules were in supersession of Special Rules of Tamil Nadu Educational Subordinate Services in Sec. 6 Volume 3 of the Tamil Nadu Service Manual, 1970, insofar as they relate to the posts which fall under the School Education Department.

(3.) Till Academic Year 1977-78 the Tamil Nadu Higher Secondary Education was not invogue. The School Education consisted of Standard I to V called Elementary Education and Standard VI to XI called High School Education. While the Elementary Education was governed by the Elementary Educational Service Rules. The High School Education was governed by the Special Rules of Tamil Nadu Educational Subordinate Service contained in the Tamil Nadu Service Manual, 1970.