A.PONNUSAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned order passed by the second respondent in pension 10/4/13-14/Pt no5490/44002, dtd. 1/7/2013 and seeks for further direction to the respondents 1 to 4 to revise the scale of pay of the petitioner in the Selection Grade/Special Grade in Headmaster cadre together with the benefits and arrears to the petitioner in accordance with G.O.Ms.No.202 (School Education) G1 Department dtd. 24/8/2008.

(2.) The petitioner was working as a Primary School Headmaster in the year 1965 and thereafter worked as a Assistant Teacher, Secondary Grade Teacher and was given a selection grade pay on 30/3/1979. On 1/6/1988, the 5th pay commission was announced. Pursuant to which, certain distortion came, as a result of which, several writ petitions came to be filed before the Court and to bring uniformity, the Government issued G.O.Ms.No.202, School Education (G2) Department, dtd. 24/9/2008.

(3.) The learned counsel for the petitioner submits that the petitioner is entitled to the benefits of G.O.Ms.No.202, School Education (G2) Department, dtd. 24/9/2008.