THIRU. V. DORAIPANDIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in these writ petitions is for a direction to direct the respondents to extend the benefit of the Government order in G.O. Ms. No. 110 Backward Classes, Most Backward Classes and Minorities Welfare (BC.3) Department, dated 16.12.2013 to the writ petitioners.

(2.) The petitioners were appointed as Secondary Grade Teachers and subsequently, promoted as Elementary School Headmasters. The learned counsel appearing on behalf of the writ petitioners made a submission that the benefits extended to the other similarly placed persons in G.O. Ms. No. 110, Backward Classes, Most Backward Classes and Minorities Welfare (BC.3) Department, dated 16.12.2013 has not been extended to these writ petitioners. In this regard, the petitioners submitted the representations and the said representations were not considered by the respondents. Thus, the petitioners are constrained to move these writ petitions.

(3.) The learned Additional Government Pleader appearing on behalf of the respondents states that the G.O. Ms. No. 110, dated 16.12.2013 was issued in respect of few individuals for implementation of the order of this Court, dated 03.07.2013 passed in W.P. 10317 of 2013 to consider their representation. The G.O. Ms. No. 110, dated 16.12.2013 was issued based on the order passed by the Government in G.O. Ms. No. 179 School Education Department, dated 06.09.2013.