A. HARIKRISHNAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed seeking issuance of Writ of Certiorarified Mandamus to call for the records relating to the order in Pro.Na.Ka.No.3542/B2/2020, dtd. 19/11/2020 of the Third Respondent, to quash the same and to regularise the period of service of the Petitioner from 22/11/2011 to 2/11/2014 in a post of Graduate Teacher (BT Assistant) instead of Secondary Grade Teacher and refix his seniority and pay in the post of Graduate Teacher for the said period and disburse the monetary benefits thereby with interest within a limited time frame.

(2.) Heard Mr. P. Murali, learned Counsel for the Petitioner and Mr. T. Arunkumar, learned Government Advocate appearing for the Respondents.

(3.) The brief facts of the case are as follows: The Petitioner was initially appointed as a Secondary Grade Assistant in the Panchayat Union Middle School, Ramanathapuram, Polur Union, Tiruvannamalai District on 20/12/1999. He had completed his probation on 22/12/2001 and later promoted as B.T. Assistant with effect from 8/1/2007. In the seniority list, he was placed at Serial No.12 as on 1/1/2011. On 21/12/2011 the Petitioner was reverted to Secondary Grade Teacher. Because the middle school in which he was serving was upgraded as High School and the post of Graduate Assistant was not available. The Petitioner gave a representation on 26/11/2011 to permit him to continue as Graduate Assistant or revert any one who is junior most as a Secondary Grade Teacher instead of him. He also requested to either post him in a High School or in any upgraded School as B.T. Assistant. But the Government did not consider his request.