SUNDARVEL RAJ Vs. THE DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE present Writ Petition has been filed seeking only a limited prayer to direct the respondents to pay the salary for the period from 03.09.1997 to 02.06.2003, viz., from the date of his initial appointment till the date of confirmation and to pay monetary benefits, attendant benefits and also service benefits.

(2.) THE petitioner was appointed as B.Ed., Graduate Teacher in the Secondary Grade Teacher's post on 03.09.1997 at Keelapavoor Range, Hindu Middle School, Subbanoor, Tirunelveli District. After a period of about six years, his services were regularized from 02.06.2003, vide proceedings in Na.Ka.713/A3/2003, dated 22.07.2003. Thereupon, the petitioner was deployed in the present school viz., Sathiriya Committee Middle School, Kadayam, Tirunelveli District, on 22.03.2010.

(3.) RELYING heavily on the above decision, the learned counsel appearing for the petitioner would submit that this Court has already settled the issue, directing the Education Department to take into account the period of service from the date of initial appointment till the date of confirmation, for all monetary benefits. He would further submit that the District Elementary Educational Officer, vide proceedings dated 18.06.2014, implemented the said order. On this basis, he further prayed that the petitioner, who was appointed on 03.09.1997, as B.Ed., Graduate Teacher in the Secondary Grade Teacher's post at Keelapavoor Range, Hindu Middle School, Subbanoor, Tirunelveli District, should be given the benefit of his service from the date of initial appointment till the date of confirmation.