S. CHANDRASEKARAN Vs. THE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioners have filed this writ petition seeking to quash the order of the second respondent in Na.Ka.No. 2200/C2/2010, dated 23.07.2010 with a consequential direction to the respondents to grant them arrears of pay in respect of pay fixation done under the G.O.(Ms)No. 207, School Education (G2) Department, dated 30.09.2008.

(3.) (i).The first petitioner was appointed on 28.01.1974 as Secondary Grade Teacher at Panchayat Union Elementary School, Thirupoondi North, Keelaiyur Panchayat Union, Nagapattinam District. He was granted selection grade scale of pay of Secondary Grade Teacher in 1984, on completion of 10 years of service as Secondary Grade Teacher. While so, he was promoted as the Primary School Headmaster on 28.03.1994. He retired from service on 31.05.2009. 3(ii).The second petitioner was appointed on 23.09.1978 as Secondary Grade Teacher at Panchayat Union Elementary School, Karapidagi, Keelaiyur Panchayat Union, Nagapattinam District. He was granted selection grade scale of pay of Secondary Grade Teacher in 1988, on completion of 10 years of service as Secondary Grade Teacher. While so, he was promoted as Primary School Headmaster on 01.07.1997. He retired from service on 03.09.2010. 3(iii).The third petitioner was initially appointed as Higher Grade Teacher in the Keelaiyur Panchayat Union School and then upgraded as Secondary Grade Teacher on 01.02.1972. He was granted selection grade scale of pay of Secondary Grade Teacher in 1982, on completion of 10 years of service as Secondary Grade Teacher. While so, he was promoted as Primary School Headmaster on 06.11.1992. He retired from service on 30.04.2008.