GOVERNMENT OF TAMIL NADU Vs. S.VEERAN

JUDGEMENT

(1.) Instant writ appeal is filed against the order made in W.P.No.34111 of 2012, dated 16.08.2018, by which the Writ Court set aside the impugned proceedings in Letter.No.3498/v.2/2007-19, dated 28.10.2011 of the Secretary to the Government, Department of School Education, Chennai, the first respondent therein, and consequentially issued a direction to the first respondent therein, to regularize the services of the writ petitioner on par with similarly placed persons and extend all the monetary benefits by passing suitable orders in the light of G.O.Ms.No.577, Education Department, dated 01.04.1981 and G.O.Ms.No.1065, Education Department, dated 19.11.1993, and such orders shall be passed by the first respondent therein, within a period of eight weeks from the date of receipt of a copy of the order.

(2.) Shorts facts leading to the appeal are that writ petitioner/first respondent herein, was appointed as a consolidated employee by the Compion Anglo Indian Boys Higher Secondary School, Tiruchy, the 2nd respondent herein, to the post of Gardener, with permissible dearness allowance. The 2nd respondent school is an aided institution functioning under the control of the Director of School Education, Chennai/the second appellant herein, though the Inspector of Anglo Indian Schools, Chennai/the third appellant herein, is in-charge of all the Anglo Indian Schools, functioning within the State of Tamil Nadu. It is stated that the provisions of the Tamil Nadu Private School Regulations Act, 1973, are implemented for administration of the school.

(3.) Vide G.O.Ms.No.577, Education Department, dated 01.04.1981, the first appellant herein approved the proposal submitted by the Director of School Education, Chennai/the second appellant herein, for bringing the contingent staff in aided schools, who were in service for more than five years, and assessed for grant to be brought into the time scale of pay. The benefit of the said government order is stated to have been extended to Anglo-Indian Schools which were given deficit grant by the proceedings of the Inspector of Anglo Indian Schools, Chennai/third appellant herein, dated 31.10.1983 in D.Dis.No.1485/A, dated 01.04.1981.