M RAJ MOHAMED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Original Application in O.A.No.1205 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as "the Tribunal") is now Writ Petition in W.P.No,9386 of 2007 before this Court.

(2.) HEARD Mr.P.Ganesan, learned counsel for the petitioner and Mr.P.Muthu Kumar, learned Government Advocate for the respondents.

(3.) THE case of the petitioner is that in view of Rule 36(a) of the General Rules for Tamil Nadu State and Subordinate Services, Primary School Headmasters should be considered for promotion only after B.T. Assistants, since the B.T. Assistants are admittedly getting higher scale of pay. THE Rule 36(a) is extracted here-under:-