R.SHANKAR Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) Instant writ appeal has been filed against the order made in W.P.No.6809 of 2013, dated 18.11.2013.

(2.) Short facts leading to the filing of the appeal are that the writ petitioner/appellant was working as a Secondary Grade Teacher in the Government High School/Higher Secondary School, governed by the Tamil Nadu Educational Subordinate Service Rules and under the control of the Directorate of School Education. But, on completion of 10 years and 20 years of his services, he claimed Selection Grade and Special Grade pay of Primary School Headmaster, while the Primary School Headmasters belong to a different service and governed by the Tamil Nadu Elementary Education Subordinate Service Rules and under the control of the Directorate of Elementary Education, Chennai.

(3.) According to the writ petitioner, as per G.O.Ms.No.216, Finance (Pay Cell) Department, dated 22.03.1993, he is entitled to Selection Grade and Special Grade Pay of Primary School Headmasters. He has relied on the judgement of a Hon'ble Division Bench of this Court, dated 14.07.2009 in W.P.No.8747 of 2009 confirming the order dated 07.10.1998 in O.A.No.8276 of 1997 of the Tamil Nadu Administrative Tribunal and also the order of the Hon'ble Apex Court, dated 23.04.2010 in S.L.P.(CC).No.2746 of 2010, confirming the same. He has also relied on various orders of this Court, passed in terms of the abovesaid order of a Hon'ble Division Bench of this Court, dated 14.07.2009 in W.P.No.8747 of 2009.