L. VELLAICHAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present Writ Petition is to direct the respondents to fix the scale of pay to the writ petitioner as per G.O. Ms. No. 210, School Education (G1) Department, dated 14.08.2009 and G.O. Ms. No. 146, School Education Department (G1) Department, dated 19.06.2012 counting the Secondary Grade, Elementary School Headmaster and Middle School Headmaster service for selection grade and special grade in the cadre of Middle School Headmaster and confer all consequential benefits.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner was appointed as Higher Grade Teacher on 18.07.1952, thereafter, posted as Secondary Grade Teacher and promoted as Headmaster of Elementary School on 09.10.1958. The writ petitioner further promoted as Middle School Headmaster on 18.06.1979 and attained the age of superannuation on 31.07.1988 and allowed to retire from service.

(3.) It is contended that as far as fixation of pay is concerned, separate scale of pay was fixed for the post of Headmaster of Middle School with effect from 01.06.1988 on the basis of 5th Pay Commission recommendations. Several litigations were filed and thereafter, the Government issued orders in G.O. Ms. No. 210, School Education (G1) Department, dated 14.08.2009. As per the Government Order, the writ petitioner is entitled to get selection grade and special grade in the cadre of Middle School Headmaster, counting the Secondary Grade Teacher, Elementary School Headmaster and Middle School Headmaster services.