STATE OF TAMIL NADU Vs. A FLORENCE ALPHONSA

JUDGEMENT

(1.) The issue raised in this writ appeal is, for the grant of selection grade and special grade pay, whether the services rendered by the writ petitioner in toto, in the post of Pre-Vocational Instructor, has to be taken into account or the services rendered by the writ petitioner after acquiring SSLC qualification alone has to be taken into account.

(2.) This writ appeal was filed by the appellants / State, challenging the order of the learned Single Judge, dated 10.09.2012, allowing the writ petition and directing the award of selection grade and special grade to the petitioner by counting the entire length of service from the date of initial appointment and to confer all consequential benefits.

(3.) The brief facts of the case are as follows:-