M CHAKRAVARTHY Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE writ petition has been filed praying that this Court may be pleased to call for the records in Na.Ka.No.472/93, dated 26.10.1993, passed by the 3rd respondent and set aside the same and direct the respondents to fix the scale of pay of the applicant at Rs.1640/-, as per Rule 4(3) of the Tamil Nadu Revised Scale of Pay Rules.

(2.) THE petitioner has stated that he was appointed as Secondary Grade Head Master, on 1.11.66, in P.U. Elementary School, Kambainallur. THE school was upgraded as High School, on 01.7.68 and thereafter, he became a Secondary Grade Assistant. In the year 1976, he reached Selection Grade and thereafter, he was promoted as Tamil Pandit, on 1.11.82. Since, the recommendation of the V th Pay Commission had come into effect from 1.6.88, his scale of pay was revised as per the said recommendations. Following the recommendations, the revised scale of pay Rules 1989 were introduced and the petitioner's scale of pay was re-fixed in accordance with the rules. However, audit objections had been raised with regard to the re-fixation of pay scale and by the impugned order, dated 26.10.1993, the petitioner was directed to re-pay the amounts paid to him in 46 instalments. In such circumstances, the petitioner had filed the original application in O.A.No.7301 of 1995 before the Tamil Nadu Administrative Tribunal, which has been transferred to this Court and re-numbered as W.P.No.27554 of 2006.