R.SREEKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present writ petition has been filed challenging the order passed by the second respondent herein on 21/4/2022 and the consequential order passed by the seventh respondent on 7/5/2022.

(2.) The petitioner was promoted as B.T.Assistant in Tamil vide proceedings dtd. 23/12/2005. Since the pay scale of the petitioner in the cadre of Secondary Grade Teacher (special grade) was higher than the pay scale as B.T.Assistant, the petitioner was permitted to retain the scale of pay which is more beneficial to him.

(3.) The petitioner was conferred with selection grade in the cadre of B.T.Assistant on 30/9/2009 and special grade of B.T.Assistant on 30/9/2019. The petitioner was promoted as P.G.Assistant on 18/11/2019. The petitioner attained superannuation on 31/5/2022. The second respondent under the impugned order dtd. 21/4/2022 had returned the pension proposal citing the following reason: