SATE OF A.P. Vs. TV. BHASKAR

JUDGEMENT

(1.) Order dated 03.04.2018 passed in O.A.No.5346 of 2015 and batch, setting aside Memo No.29300.D/175/PC-I/A2/2010, dated 03.12.2010 and Memo No.G3/Spl/2015, dated 11.08.2015 and declaring that the respondent teachers were entitled to the benefit of pay fixation under paragraph 6(g)(i) of G.O.Ms.No.52, dated 25.02.2010 with all consequential benefits is the subject matter of challenge in the present Writ Petition.

(2.) The respondents/applicants are teachers who had been given the privilege of Automatic Advancement Scheme. Pursuant to the scheme, the employees who had completed eight years of service were entitled to the benefit of Special Grade Scale and who had completed sixteen years of service were given the benefit of Special Promotion Post Scale-I. Respondents contend at the time of pay revisions they were given benefit of pay protection in terms of paragraph 6(g)(i) in G.O.Ms.No.52 dated 25.02.2010 as clarified in G.O.Ms.No.351, dated 15.10.1994.

(3.) Para 6(g)(i) of G.O.Ms.No.52 dated 25.02.2010 and G.O.Ms.No.351 dated 15.10.1994 read as follows: