STATE OF TAMIL NADU Vs. S AUGUSTINE

JUDGEMENT

(1.) The case of the respondent is that he was appointed as Secondary Grade Teacher at R.C. aided Elementary School on 21.07.1973 and worked up to 20.08.1981. Subsequently he was promoted as Headmaster at Anniyur at Kannai panchayat Union R.C. Elementary School on 21.08.1981, and he worked there upto 12.03.1985. Thereafter, he was transferred to Vanur Panchayat Union R.C. Elementary School as Secondary Grade Assistant and worked upto 31.01.2010. The appellant was promoted as Secondary Grade Headmaster and posted at Bhuvanagiri Panchayat Union R.C.Elementary School on 24.04.1995, and he worked there upto 31.01.2000 and he was allowed to retire as Secondary Grade Teacher.

(2.) The Government of Tamil Nadu issued an order in G.O.Ms.No.202, School Education Department, dated 24.09.2008, providing for revised pay structure for the Headmasters who have worked on or before 1.06.1988 in the cadre of Secondary Grade Headmaster. The respondent was promoted as Headmaster and he worked from 21.08.1981 to 103.1985. Thereafter, he was transferred to Vanur Panchayat Union R.C.Elementary School as Secondary Grade Assistant and he worked upto 31.01.2010. Therefore, the order in G.O.Ms.No.202 dated 24.09.2008 is applicable to the respondent also. Since the said benefit was not extended to the respondent, he filed the writ petition.

(3.) The learned single Judge allowed the writ petition. Aggrieved by the said order, the present writ appeal has been filed by the appellants.