S. LUCIA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The intra-Court Appeal arises out of the order dated 15.03.2019 in W.P. No. 30881 of 2018 passed by the Learned Judge of this Court.

(2.) The Government of Tamil Nadu had issued G.O. Ms. No. 216, Finance (Pay Cell) Department dated 22.03.1993, in which it had been provided in para 3(ii) as follows:-

(3.) The Appellants, who have joined service as Secondary Grade Teachers and continued in that capacity till their retirement, earlier filed W.P. Nos. 28472 to 28477 of 2015 in this Court seeking a direction to the Respondents to take appropriate action upon their representations dated 20.06.2015 in the light of G.O. Ms. No. 62, Finance (CMPC) Department dated 09.03.2015 issued by the Government of Tamil Nadu. The Learned Judge, who heard the matter, by order dated 10.09.2015 disposed the aforesaid Writ Petitions, holding as follows:-