K. ALLI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE writ petitions are filed to consider the representation of the petitioner(s) dated 09.1.2013 seeking grant of Selection/Special Grade on completion of 10/20 years of service taking into account their service from the date of first appointment as Primary School Headmaster prior to 01.6.1988 as per the orders issued in G.O. Ms. No. 202 School Education (G2) Department, dated 24.9.2008 and revise the fixation of pay and pensionary benefits accordingly in the light of the orders issued by this Court in W.P. Nos. 23975 to 23980 of 2012 dt. 4.9.2012.

(2.) HEARD Mr. K.R.Gunashekar, learned counsel appearing for the petitioner(s) and Mr. V.Subbiah, learned Special Government Pleader appearing for the respondents.

(3.) THE 3rd respondent in W.P. No. 8747 of 2013 has filed counter -affidavit stating that as G.O. Ms. No. 202, dated 24.9.2008 was issued for the teachers those who have transferred from one Panchayat Union to another Panchayat Union from the post of Primary School Headmaster to Secondary Grade Teachers. The petitioner in W.P. No. 8747 of 2013 and the petitioner's husband in W.P. No. 8780 of 2013 are not entitled to the benefits of the said G.O., as their appointment and retirement were in same Panchayat Union.