G JAYANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) (This Writ Petition is filed under Article 226 of the Constitution of India praying for the issuance of a writ of Mandamus to set aside the G.O.Ms.No.20, dated 8.1.1993, insofar as the applicants are concerned and direct the respondents to pay time scale of pay of Rs.1200-2040 from the date of appointment and to regularise their services from the date of appointment for the purpose of seniority, promotion and for pensionary benefits.) It is stated that all the petitioners are working as Secondary Grade Teachers, in panchayat union middle schools and elementary schools in Senthurai panchayat union in the Tamil Nadu Elementary Education and Subordinate Service, under the control of the respondents.

(2.) IT is further stated that all the petitioners are qualified as secondary grade teachers and they are eligible to be appointed as Secondary teachers in the Government schools and the schools run under the other local bodies. The scale of pay prescribed for the post of secondary grade teacher is Rs.1200-2040, as per the recommendations of the Vth pay Commission, under G.O.Ms.No.666, dated 27.6.1989, with effect from 1.6.1988. The petitioners were initially appointed in different panchayat unions and presently, they are working in Senthurai panchayat Union schools.

(3.) THE petitioner has further stated that G.O.Ms.No.1524, Education, dated 12.11.1990, is illegal, arbitrary and discriminatory and it is in violation of Articles 14 and 16 of the Constitution of India.