R.PAULRAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) All these writ petitions are filed for a direction to direct the respondents to award Selection Grade and Special Grade by reckoning and computing the period of service rendered by these writ petitioners in the post of Primary School Headmasters as well as the Secondary Grade Teachers.

(2.) The benefit of the Selection Grade and the Special Grade was extended to these cadre of Teachers by G.O.Ms.No.234, Department of School Education (G2), dated 10.10.2009. The Hon'ble Division Bench of this Court relying on the judgment of the Full Bench of this Court passed an order in Rev.Aplc(MD)No.35 of 2018 and etc., batch dated 19.03.2018 and the relevant paragraphs are extracted hereunder:-

(3.) In view of the judgment of the Hon'ble Division Bench of this Court, this Court is of the considered opinion that the benefit granted by the Division Bench of this Court is to be extended to all these writ petitioners and accordingly, the respondents are directed to initiate the steps to grant the benefits to these petitioners in terms of the order of the Division Bench cited supra, as expeditiously as possible.