(1.) Present batch of writ appeals are all of the year 2017, arises out of two set of cases. The first set comprises of cases where Mandamus sought for to extend the benefits of G.O.Ms.No.210, School Education (G1) Department, dtd. 14/8/2009 to the writ petitioners, have been granted by the Writ Court.
(2.) In the second set of cases, education department has rejected the request of the writ petitioners to apply the above said G.O. for fixation of selection grade / special grade pay. Rejection orders have been challenged by filing writ petitions, for issuance of Writ of Certiorarified Mandamus. Writ Court while setting aside the orders of rejection granted relief to the writ petitioners. Mandamus has been issued in terms of the G.O.
(3.) On 2/1/2019, we heard a similar Writ Appeal No.2793 of 2018, filed by the State Government on the very same points raised in all the instant writ appeals. During the course of hearing, it was brought to the notice of this Court that by following a Hon'ble Full Bench decision of this Court in The Government of Tamil Nadu Rep. by its Secretary, School Education Department, Chennai - 9 Vs. G.Eswaran reported in (2017) 2 MLJ 257, dismissed a writ appeal preferred by the State in Principal Secretary to Government, School Education (G1) Department, Chennai Vs. M.Natarajan in W.A.(MD) No.1420 of 2017 dtd. 20/11/2017, rendered by a Hon'ble Division Bench of the Madurai Bench of this Court.