LAWS(MAD)-2004-3-83

DIRECTOR OF SCHOOL EDUCATION Vs. R S SRINIVASAN

Decided On March 05, 2004
DIRECTOR OF SCHOOL EDUCATION, CHENNAI-600 006 Appellant
V/S
R.S.SRINIVASAN Respondents

JUDGEMENT

(1.) THE State through the Director of School Education, Chennai and another, has filed this writ petition for issuance of a writ of certiorari and to quash the order of the Tribunal in O.A.No.2144 of 1995 dated 12.12.1997, giving direction on the application filed by R.S. Srinivasan, the first respondent herein to re-fix his scale of pay in the scale applicable to the post of Headmaster of the Elementary School.

(2.) R.S.Srinivasan, the first respondent herein filed O.A.No.2144 of 1995 before the Tribunal, praying for a direction to the petitioners herein, the State, to re-fix the scale of pay to him in the scale of pay for the post of Headmaster of the Eleme y School or in the scale of pay for the post of Headmaster of the