P PICHAIYA Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned additional Government Pleader appearing for the respondents.

(2.) THE brief facts of the case are as follows: the petitioner, who was a Secondary Grade Teacher Training qualified person, was appointed as Grade II Tamil Pandit, on 23. 10. 1967 and served as Grade II tamil Pandit till 5. 7. 1971, in Government High School, Koilur, Vellore District. During the period of his service, as a Grade II Tamil Pandit, he was ousted from service, during the months when there was summer vacation, from 1967 to 1971. He was posted as a Secondary Grade Teacher, on a regular basis, from 6. 7. 1971 to 4. 12. 1989, in the Government High School, in Tiruvannamalai District. Based on his additional qualifications and seniority, he was promoted as Tamil Pandit grade I, equal to B. T. Assistant i. e. , School Assistant, on 5. 12. 1969. The petitioner is serving as a Tamil pandit Grade I in the Government Boys Higher secondary school, vandavasi, Tiruvannamalai District. He had passed B. Lit. , degree during the year 1983 and B. Ed. , during the year 1987. He had also obtained M. A. , degree during the year 1997 and M. Ed. , degree during the year 1985.

(3.) THE petitioner's service, as a Tamil Pandit Grade II, is equivalent to secondary Grade Assistant Service. Further, the petitioner had served in the place of Grade II Tamil Pandit with the qualification of Secondary Grade and as such, it should be treated as Secondary Grade service for all purposes, including regularisation of Secondary Grade Service, selection/special Grade in secondary Grade Assistant Service.