DIRECTOR OF ELEMENTARY EDUCATION, CHENNAI Vs. SUNDARAVEL RAJ

JUDGEMENT

(1.) Heard Mr.V.R.Shanmuganathan, learned Special Government Pleader appearing for the appellants in both the writ appeals and Mr.F.Deepak, learned counsel appearing for the respondent in W.A.(MD)No.74 of 2015 and Mr.S.Chellapandian, learned counsel appearing for the respondent in W.A.(MD)No.957 of 2016.

(2.) These appeals by the State are directed against the order made in W.P.(MD)Nos.17644 and 17425 of 2014, dated 03.11.2014 and 17.04.2015 respectively.

(3.) Since the issue involved in these appeals are common they were heard together and disposed of by a common judgment. These two appeals have been filed by the District Elementary Education, challenging the orders passed in the writ petitions filed by the respondents wherein they sought for monetary benefits from the date of original appointment as well as increment and benefits such as selection grade and special grade. Though there may be a slight difference in the two orders passed in the writ petition, which are subject matter of the these appeals, the common issue which fall for consideration is with regard to benefits which will accrued to the respondent teachers pursuant to the order passed by the Government in G.O.Ms.No.155 School Education (D2) Department dated 03.10.2002.