CHIEF EDUCATIONAL OFFICER CUDDALORE DISTRICT Vs. P.MOHANRAJ

JUDGEMENT

(1.) S.MANIKUMAR, J., 1. Writ appeals are directed against the common order made in W.P.Nos.4088, 4089 and 4090 of 2011 dtd. 20/10/2017, by which the writ Court, while allowing the writ petitions, directed the appellants to release the increment withheld in respect of the writ petitioners/respondents herein by passing appropriate orders within a period of four weeks from the date of receipt of the copy of the order made in the above writ petitions

(2.) Facts leading to the filing of the instant writ appeals, are as follows:

(3.) Before the writ Court, learned counsel for the writ petitioners / respondents herein submitted that Rule 9 of Special Rules for Tamilnadu School Educational Services, as it stood on the date of appointment applies to persons who are appointed other than by direct recruitment and all the three petitioners were appointed as Headmasters by transfer in the year 2001. Therefore, any amendment which has come retrospectively on 29/10/2001, affecting the petitioners' rights cannot be applied to them.