K MAHALINGAM Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE grievance of the petitioner, who is admittedly a senior, is that his pay was not stepped up to the pay of his junior, the third respondent with effect from 05.01.1988 and therefore, his junior is drawing more pay.

(2.) THE petitioner was appointed as a B.T. Assistant on 10.08.1973, through TNPSC in Government High School at Sikkal, while the third respondent was initially appointed as a B.T. Assistant under "= a million jobs programme plan's scheme" on 10.12.1973 and later he was inducted in Government Higher Secondary School as B.T. Assistant with effect from 10.12.1973. Hence, admittedly, the third respondent is Junior to the petitioner. THE petitioner was granted incentive increment for acquiring M.A. Degree from 25.05.1978 and later another incentive increment for acquiring M.Ed. Degree from 05.01.1982.

(3.) THOUGH the third respondent was granted incentive increment from 07.05.1985, for acquiring M.A. Degree and another incentive increment from 05.01.1988 for acquiring M.Ed. Degree subsequent to the petitioner, the third respondent was granted higher pay. The third respondent was granted higher pay since he got M.Ed. Degree after the pay was revised, pursuant to the Fourth Pay Commission Recommendations in 1984.