M MUTHUCHARAM Vs. SABITHA, I A S , SECRETARY TO GOVERNMENT OF TAMIL NADU, SCHOOL EDUCATION DEPARTMENT, FORT ST GEORGE, CHENNAI

JUDGEMENT

(1.) The present contempt application has been filed against the order passed by this Court on 03.08.2011 in W.P.No.16037 of 2010. This Contempt Petition is filed pursuant to the orders passed by this Court dated 03.08.2011 in paragraphs 5 & 6 which reads as under:-

(2.) This Court while considering the claim of the petitioner passed an order stating that the petitioner shall submit a fresh representation to the respondents on the date of receipt of a copy of this order and the respondents on receipt of the same shall consider the representation given by the petitioner seeking a relief of awarding the pay scale of Middle School Headmaster to the petitioner w.e.f., 01.06.1998 based on the G.O.Ms.No.210.

(3.) The learned counsel for the petitioner states that, pursuant to the directions of this Court, the petitioner had submitted his representation enclosing all the relevant Government orders but the respondents have not considered neither the relevant Government Orders nor the real spirit of the said Government Order. Contrarily, they are claiming that the orders were implemented without extending the required scale of pay as contemplated in G.O.Ms.No.210. The complaint of the petitioner is that, the revised scale of Pay as prescribed in the said G.O.Ms.No.210 has not been paid to him.