(1.) ORIGINAL Application No,2659 of 2001 filed before the Tamil Nadu Administrative Tribunal, on abolition, transferred to the file of this Court and renumbered as Writ Petition No,4568 of 2007, seeking for a writ of Certiorari to call for the records pertaining to the impugned orders issued by the first respondent in G.O.Ms.No.100 School Education (M1) Department, dated 18.4.2000 and the consequential orders of cancellation of revised Selection/Special Grade order and recovery passed by the Headmaster Government Higher Secondary School, Kunngampoondi, in his proceeding Na.Ka.No,76/2001, dated 23.2.2001 and set aside the same and award all the consequential benefits.) 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 22.1.1971, in Government High School, Su.Valavatti, in 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 1968 to 1969. He was posted as a Secondary Grade Teacher, on a regular basis, from 23.1.1971, in the Government Higher Secondary School, in Tiruvannamalai District. THE petitioner was serving as a Tamil Pandit Grade II, in the Government Higher secondary school, Vandavasi, Tiruvannamalai District, at the time of the filing of the Original Application before the Tamil Nadu Administrative Tribunal, Chennai in O.A.No.No,2659 of 2001.
(3.) BY a Government Order, in G.O.Ms.No,692, Education, Science and Technology (M1) Department, dated 25.9.1996, the directions issued by the Tamil Nadu Administrative Tribunal was implemented by the authority concerned. Since the petitioner is placed in a similar situation, he should also be given the benefits, which were given to N.Chethia Gounder.