THE GOVERNMENT OF TAMIL NADU, REP. BY THE SECRETARY, SCHOOL EDUCATION DEPARTMENT, FORT ST. GEORGE, CHENNAI Vs. G. ESWARAN

JUDGEMENT

(1.) Heard Mr. R. Muthukumarasamy, learned Advocate General, assisted by Mr. T.N. Rajagopal, Special Government Pleader, appearing for the Government and Mr. P. Wilson, learned senior counsel and Mr. R. Singaravelan, learned counsel and also respective counsel appearing for the Teachers.

(2.) Prior to 1.6.1988, the scales of pay in respect of Secondary Grade Teachers and Headmasters of primary Schools were identical, i.e. 610-1075. The Secondary Grade Teachers appointed as Head Masters of Primary Schools were allowed the scale of pay in the ordinary grade, selection grade and special grade, applicable to the Secondary Grade Teachers and they were allowed special pay in addition to their basic pay.

(3.) Based on the recommendations of the Fifth Tamil Nadu Pay Commission, while dispensing with the selection grade/special grade, the Government granted separate scale of pay of Rs.1400-2600 for Head Masters of Primary Schools and the scale of pay of Rs.1200-2040 for Secondary Grade Teachers. This disparity had caused prejudice to the Secondary Grade Teachers.