N SELVARAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) THE petitioner has stated that he is working as a Secondary Grade Teacher, Kalaimagal Primary School, Nallipalayam Post, Namakkal District, which is a private aided primary school receiving teaching grant from the Government of Tamil Nadu. The said school is functioning in accordance with the provisions of the Tamil Nadu Private Schools Regulation Act, 1973, and the rules framed thereunder and the Government orders applicable to such an Institution. The petitioner had joined in service as a Secondary Grade Teacher, on 1. 4. 1974. After completing 10 years of service, he was awarded selection grade pay in the post of Secondary Grade Teacher, on 1. 4. 1984. He was also awarded Special Grade Pay in the post of Secondary Grade Teacher, with effect from 1. 4. 1994.

(3.) THE petitioner has further stated that his pay at selection grade was fixed at Rs. 1550/- in the scale of pay of Rs. 1400-2600, with effect from 1. 6. 1988, as per the recommendations of the Tamil Nadu Vth Pay Commission and his pay in the special grade was fixed at Rs. 1880 + 30 PP in the scale of pay of Rs. 1640-2900.