K.R. KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties. In this batch of writ petitions, common questions of law and facts arise for decision. The matters were heard together and shall be governed by the common judgment.

(2.) TO appreciate the contentions raised, it is necessary to notice certain background facts in their historical perspective.

(3.) CONSIDERING the representations made by such double part time vocational instructors, the Government in G.O. Ms. No. 712 dated 28.5.1990 decided to regularise the services of such double part time vocational instructors over a period of two years from 1990 -91 onwards and accordingly initial sanction was accorded for creation of 800 posts of vocational instructors in the Higher Secondary Schools in the scale of pay of Rs.1400 -40 -1600 -50 -2300 -60 -2600 to teach vocational education on various subjects with effect from 1.4.1990 so as to absorb the fully qualified double part time vocational instructors. The Government also directed that remuneration of remaining double part time vocational instructors would be raised from Rs.800/ - to Rs.900/ - per month with effect from 1.4.1990. Undisputedly on the basis of such order, 800 double part time vocational instructors were regularised and fitted against the scale of pay.