S PALANI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS writ petition is filed challenging the order passed by the first respondent in his letter No. 19130/m1/2004-4 dated 12. 1. 2005, quash the same, and direct the respondents to consider the request of the petitioner for relaxation.

(2.) PETITIONER is a retired Craft Teacher in the Panchayat Union Middle School. The petitioner's educational qualification is E. S. L. C. / 8th standard pass. Though it is stated in the affidavit that the petitioner completed S. S. L. C. in the year 1979, it is fairly conceded that the petitioner did not get through the examination. The petitioner made a representation to the authorities for a direction that his scale of pay should be revised by granting relaxation as has been given in G. O. Ms. No. 1366, Educational Department, dated 5. 9. 1986. The said representation was rejected on 12. 1. 2005 by the first respondent stating that the benefit of G. O. Ms. No. 1366, Educational Department dated 5. 9. 1986 can be granted only to the persons, who possess the requisite educational qualification viz. , S. S. L. C.

(3.) IN the above said G. O. , the Government granted certain benefits by way of revision of scale of pay to craft teachers based on the recommendations of the one man committee. Further, in the said G. O. , there is a provision granting three years time for other unqualified teachers to qualify themselves in the grade of S. S. L. C. so as to entitle them to the revised scale of pay. The petitioner having not satisfied both the conditions, the benefit was denied to him. Hence, the writ petition.