D GOWTHAMAN Vs. SECRETARY, DEPARTMENT OF EDUCATION; DIRECTOR OF SCHOOL EDUCATION; REGIONAL INSPECTOR OF PHYSICAL EDUCATION; DISTRICT EDUCATION OFFICER, TENKASI; HEAD MASTER, T P S GOVERNMENT BOYS HIGHER SECONDARY SCHOOL

JUDGEMENT

(1.) The appellant/writ petitioner joined as a Marker in the fifth respondent aided school on 05.10.1998. According to him, he has completed 10th Standard, but failed in +2. At the time of his appointment, he was paid a consolidated sum of Rs.125/- per month and further 10% of the amount from the games fund of the school was also given to the Markers, like the appellant/writ petitioner. The appellant/writ petitioner was in service as a Market till March 2000 and thereafter, he was not engaged.

(2.) The claim of the appellant/writ petitioner is that the School Education Department has passed G.O.Ms.No.527, Education Department, dated 30.12.1997, bringing the Markers working in Government / Municipal / Corporation / Aided Schools in the time scale of pay and by virtue of the said Government Order, very many persons have been accommodated and therefore, the principle of parity should be followed.

(3.) It is the further submission of the learned Counsel for the appellant/writ petitioner that subsequently, the School Education Department vide Govt. Letter No.235, School Education, dated 02.11.2006, has accommodated some Markers who have been left out. All the Markers who have been accommodated in terms of G.O.Ms.No.527, Education Department, dated 30.12.1997 as well as Govt. Letter No.235, School Education, dated 02.11.2006, are to be appointed in the vacant posts of Office Assistants in the Government Aided schools and if it is not available, the post along with the person can be transferred to the Government schools. Therefore, he submitted that he is entitled to the said benefits. It is also indicated that in future, the service of the Markers can be engaged.