REGENT COMPUTRONICS PVT. LTD.

V RADHAKRISHNAN Appellant

V/S

Government Of Tamil Nadu Rep By Its Secretary To Government School Education Department; Director Of School Education; Chief Educational Officer And The Headmaster Government Boys Higher Secondary School Respondents

Referred Judgements :-

STATE OF BIHAR AND ORS V. PANDEY JAGDISHWAR PRASAD [REFERRED]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED]
SAHIB RAM VS. STATE OF HARYANA [REFERRED]
BIHAR STATE ELECTRICITY BOARD VS. BIJAY BHADUR [REFERRED]
UNION OF INDIA VS. REKHA MAJHI [REFERRED]
PURSHOTTAM LAL DAS VS. STATE OF BIHAR [REFERRED]
BABULAL JAIN VS. STATE OF M P [REFERRED]
D PALAVESAMUTHU VS. TAMIL NADU ADMINISTRATIVE TRIBUNAL [REFERRED]
S A KANTHIMATHI VS. DIRECTOR OF SCHOOL EDUCATION MADRAS [REFERRED]
P ARUMUGAM VS. REGISTRAR TAMIL UNIVERSITY THANJAVUR [REFERRED]

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:

(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.

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V RADHAKRISHNAN Vs. GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT SCHOOL EDUCATION DEPARTMENT; DIRECTOR OF SCHOOL EDUCATION; CHIEF EDUCATIONAL OFFICER AND THE HEADMASTER GOVERNMENT BOYS HIGHER SECONDARY SCHOOL

Referred Judgements :-

JUDGEMENT

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