V THIRUNAVUKKARASU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petitioner has been filed by the petitioner challenging the impugned orders passed by the 4th respondent, in and by which the petitioner's retirement benefit viz., DCRG amount has been withheld by the respondents.

(2.) The petitioner was initially appointed as Primary School Headmaster on 18.10.1965 and subsequently, on 13.11.1979, he was promoted to as Tamil Pandit. Thereafter, on 210.2003, he was promoted as Headmaster and on attaining the age of superannuation, he retired from service on 31.05.2004.

(3.) It is stated by the petitioner that while he was working as Tamil Pandi from 111.1979 to 31.05.1988, there was no difference in the salary. The 1st respondent-Government has introduced new scale for Elementary School Head Master on the basis of the 5th pay Commission recommendation; however, there was no increase in the scale of pay of the petitioner as equal to the Elementary School Head Master. Hence, the petitioner made representation to the authority. Based on the petitioner's representation, the then Head Master had fixed the scale of pay of the petitioner in RC.Nos.94-95, dated 112.1994 and got arrears of the difference from 01.06.1988 to 30.11.1994, based on G.O.Ms.No.57, dated 28.01.1991, and the Government letter dated 08.11.1991. Subsequently, the petitioner got the salary without any problem.