M PALANISAMY Vs. DIRECTOR OF ELEMENTARY EDUCTION

JUDGEMENT

(1.) It is the case of the petitioner that he has been denied the pay scale, applicable to the post of "Secondary Grade Middle School Headmaster with effect from 3.9.1987 by the orders of the Director of Elementary Education, Chennai, dated 2.8.1995. Hence, he has filed the Original Application before the Tribunal, which has been subsequently transferred to this Court and renumbered as present Writ Petition, to quash the same and consequently for a direction to fix his scale of pay in the cadre of Secondary Grade School Headmaster, with effect from 3.9.1997, the date on which, he was promoted and for consequential monetary benefits.

(2.) Facts of the case are as follows: The petitioner was appointed as Secondary Grade Assistant on 29.3.1982 in Mani Vilundar Kuravar Seerthirutha Middle School, Salem District and promoted as Secondary Grade Middle School Headmaster on 3.9.1987 in the same school. On 1.10.1993, the said School was taken over by Thalaivasal Panchayat Union School and brought under the control of Department of Elementary Education. While absorbing the said school into Thalaivasal Panchayat Union School, teachers working in Mani Vilundar Kuravar Seerthirutha Middle School were also absorbed into the Educational Department in the same capacity.

(3.) The petitioner has further submitted that when he was promoted as Secondary Grade Middle School Headmaster on 3.9.1987, the school was under the control of Backward Classes Department. The petitioner's seniors in the backward classes schools were promoted as wardens in the Hostels, whereas, the petitioner was appointed as Secondary Grade Middle School Headmaster in the same school. The petitioner has further submitted that as per the Special Rules for Elementary Education Subordinate Services, the Secondary Grade Headmaster of Middle School is a separate category and it is a promotional post to the Primary School Headmaster and Secondary Grade Assistant. Before the Fifth Pay Commission, the Secondary Grade School Headmasters were awarded higher pay scale than the Elementary School Headmasters. After the Fifth Pay Commission, with effect from 1.6.1988, the Secondary Grade Middle School Headmasters and B.T. Grade Middle School Headmasters were awarded the same scale of pay. Therefore, the petitioner is entitled to get the Middle School Headmaster (Secondary Grade) pay scale with effect from the date of his promotion, i.e., from 3.9.1987 onwards.