S AVUDAIYAPPAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

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

(2.) THIS writ petition has been filed to direct the respondents to award the Secondary Grade cadre pay scale and arrears of pay for the period of service rendered by the petitioner in the Higher Grade service, from 30.6.1967 to 26.8.1970, by treating the said service as Secondary Grade Service.

(3.) THE learned counsel appearing on behalf of the respondents has not refuted the submissions made on behalf of the petitioner.