P R RENGASAMY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This is a very strange case of teachers who were categorized as "B" Wing, initially challenging the Government Order in G.O.Ms.No.1581, Education Department, dated 6 November 1989 before the Tamil Nadu Administrative Tribunal and after the dismissal of the original application, claiming the benefits of the very same Government Order on the ground that selective implementation would amount to discrimination.

(2.) And "B" Wing by following the procedure indicated in the said Government Order.

(3.) The "A" Wing employees were appointed in the combined cadre of Senior Assistant/Deputy Inspector of Schools/Head Master Grade I and II. "B" Wing teachers were originally working under the District Boards and they were absorbed into the Government service. The Government accordingly separated the employees as "A" Wing and "B" Wing. Certain benefits were given to the "A" Wing Headmasters of the High school on the strength of the Government Order in G.O.Ms.No.1581, Education Department, dated 6 November 1989. The benefits were not extended to "B" Wing teachers. The "B" Wing teachers, therefore, challenged the very Government Order in G.O.Ms.No.1581, Education Department, dated 6 November 1989 before the Tamil Nadu Administrative Tribunal. The original application in O.A.No.1020 of 1990 was dismissed by order dated 13 September 1991, upholding the validity of the Government Order issued to protect the interest of the "A" Wing teachers. The Government Order has become final. It was only thereafter, the "B" Wing teachers made a claim to extend them the benefits of the Government Order in G.O.Ms.No.1581, Education Department, dated 6 November 1989.