DIRECTOR OF ELEMENTARY EDUCATION Vs. R.MOORTHIRAJAN

JUDGEMENT

(1.) Challenging the order of the learned Single Judge allowing the writ petition, respondents 1 to 4 therein have filed the present writ appeal.

(2.) The writ petition was filed assailing the impugned proceedings of the third respondent in Na.Ka.No.1023/A4/2025 dated Ni.04.2025 and the consequential proceedings of the fourth respondent in Na.Ka.No.433/A4/2025 dtd. 15/5/2025.

(3.) The writ petitioner was appointed as a Secondary Grade Teacher on 23/1/1991 in the sixth respondent school, an aided non-minority institution and his appointment was duly approved from the date of initial appointment. During his service, he was placed under suspension for the periods from 2/11/2001 and 31/1/2002 and 8/10/2002 to 8/12/2002, on account of which his annual increments were withheld. The petitioner attained the age of superannuation on 30/11/2022 and was paid all terminal benefits. However, he was not granted the benefits of annual increments, Selection Grade, Special Grade and fincentive increments.