V SENAVARAYAN Vs. DISTRICT EDUCATIONAL OFFICER CUDDALORE

JUDGEMENT

(1.) THE petitioner was employed as Middle School Headmaster from 3.8.1968 to 29.2.1972, in Vikravandi Panchayat Union School. After the school was upgraded, the petitioner was posted as Secondary Grade Teacher and subsequently he gained promotion to the post of Tamil Pandit with effect from 4.10.1974.

(2.) AFTER awarding Special Grade to the petitioner on completion of 20 years of total service, the first Respondent issued an order dated 24.9.1996 seeking to withdraw the Selection Grade and to refix his pay and directed recovery of the alleged excess paid. Challenging the said order dated 24.9.1996, the petitioner filed O.A.No.6096 of 1996 on the file of the Tamil Nadu Administrative Tribunal. The said application has been transferred to this Court in W.P.No.22027 of 2006 after abolition of the Tribunal.

(3.) MOREOVER, the impugned order does not take into account the orders of the Government in G.O.Ms.No.1178 Education Department, dated 22.12.1993, paragraph 6 of which reads as follows: