Madras High Court
A.Murugesa Mudali vs The Secretary To Government Of Tamil ... on 18 June, 2015
Author: D.Hariparanthaman
Bench: D.Hariparanthaman
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.06.2015
CORAM
THE HONOURABLE MR.JUSTICE D.HARIPARANTHAMAN
W.P.No.30869 of 2012
1. A.Murugesa Mudali
2. S.Rathinapandian
3. M.Raju
4. S.Suseelan
5. M.Shanmugam
6. G.Parvathi
7. T.R.Lalitha
8. V.Mythili
9. A.Sampath Chetty
10. K.Munusami
11. K.Jeyaraman
12. M.Singaravelu
13. G.Arumugam .. Petitioners
Vs.
1. The Secretary to Government of Tamil Nadu,
Department of School Education,
Secretariat, Chennai-600 009.
2. The Director of Elementary Education,
Chennai-600 006.
3. The District Elementary Educational Officer,
Tiruvallur.
4. The District Elementary Educational Officer,
Kancheepuram.
5. The District Elementary Educational Officer,
Chennai 600 006.
6. The Assistant Elementary Educational Officer,
Solavaram, Chennai 600 067.
7. The Assistant Elementary Educational Officer,
Minjur 601 204. Thiruvallur District.
8. The Additional Assistant Elementary Educational Officer,
Ellapuram, Thiruvallur District.
9. The Assistant Elementary Educational Officer,
Royapuram, Chennai 600 001.
10.The Assistant Elementary Educational Officer,
Periamet, Chennai 600 001.
11.The Assistant Elementary Educational Officer,
George Town, Chennai 600 001.
12.The Assistant Elementary Educational Officer,
Puzhal, Chennai 600 066.
13.The Assistant Elementary Educational Officer,
Kadambathur, Thiruvallur District.
14.The Assistant Elementary Educational Officer,
St. Thomas Mount @ Chitlapakkam,
Chennai 600 064. .. Respondents
* * *
Prayer : Writ Petition is filed under Article 226 of the Constitution of India for issuance of a Writ of Mandamus directing the respondents to extend the benefits of G.O.Ms.No.210, School Education (G1) Department, dated 14.08.2009, to grant Special Grade in the cadre of Middle School Headmasters by counting their earlier service in the Secondary Grade as well as Elementary School Headmaster rendered prior to 01.06.1988.
* * *
For Petitioners : Mr.K.Shanmugam
For Respondents : Mr.D.Krishnakumar
Special Government Pleader
assisted by Mr.K.Karthikeyan
ORDER
Heard both sides.
2.1. Before 01.10.1970, the post of Secondary Grade Teacher, Primary School Headmaster and Middle School Headmaster carried the same scale of pay. 2.2. After 01.10.1970, the post of Middle School Headmaster became a promotional post. However, the juniors were retained, after 01.10.1970, in the post of Middle School Headmaster. This led to various litigations. 2.3. In these circumstances, the Government issued G.O.Ms.No.784, Rural Development and Local Administration Department, dated 14.05.1979, reverting the juniors, who are holding the post of Middle School Headmaster as on 01.10.1970, as Secondary Grade Teacher or Primary School Headmaster, since both the post of Secondary Grade Teacher and Primary School Headmaster carried the same scale at that time, protecting the interest of junior teachers by protecting the scale of pay of Middle School Headmaster, which they received. That is, after about 9 years, the aforesaid development took place and the Government issued G.O.Ms.No.784. 2.4. The junior teachers, who faced reversion, challenged the Government Order in G.O.Ms.No.784, dated 14.05.1989, and obtained order of stay and thereby continued as Middle School Headmaster, pursuant to the said order. Hence, the seniors got affected. 2.5. The matter went upto the Apex Court and the Apex Court was not willing to interfere with the government order in G.O.Ms.No.784 as it gave the benefit to both senior and junior teachers. 3.1. In these circumstances, the issue was resolved by the Tamil Nadu Administrative Tribunal in the order dated 25.04.1996 in O.A.Nos.2250 of 1991 directing to count the service rendered as Secondary Grade Teacher/Primary School Headmaster to give Selection Grade / Special Grade to the Middle School Headmaster, who joined as a Secondary Grade Teacher before 01.10.1970. The said order was followed by the Tamil Nadu Administrative Tribunal in the order dated 17.04.2002 in O.A.No.3521 of 1997 etc. batch. 3.2. There was revision in the scale of Middle School Headmaster, pursuant to V Pay Commission recommendation, which was implemented with effect from 01.06.1988. 3.3 The petitioners involved in those Original Applications before Tamil Nadu Administrative Tribunal were promoted as Middle School Headmasters before 01.06.1988 and hence, they sought the revision of scale of pay applicable to the post of Middle School Headmaster as on 01.06.1988 by granting them the revision for Selection Grade / Special Grade in the post of Middle School Headmaster by counting the service rendered as Secondary Grade Teachers and Primary School Headmasters.
4. Later, some of the petitioners in the batch filed W.P.No.29626 of 2005 and 29624 of 2005 seeking for implementation of the order of the Tribunal, which attained finality and this Court by the order dated 15.09.2005 directed the respondents therein to implement the order. The said order was also confirmed by a Division Bench in W.A.No.223 on 21.04.2008.
5. Thereafter, the Government issued G.O.Ms.No.210, School Education (G1) Department, dated 14.08.2009, for counting the service rendered as Secondary Grade Teacher and Primary School Headmaster before 01.06.1988 for the purpose of grant of Selection Grade / Special Grade pay to Middle School Headmaster, in respect of the petitioners in those Original Applications, who became Middle School Headmaster before 01.06.1988.
6. Thus, if one joined as Secondary Grade Teacher before 01.10.1970, such person is entitled to Selection Grade / Special Grade Pay, on his promotion to the post of Middle School Headmaster, by counting the service rendered in the post of Secondary Grade Teacher / Primary School Headmaster. That is, it is made clear that such person shall be granted Selection Grade / Special Grade Pay in the post of Middle School Headmaster on his promotion to the post of Middle School Headmaster.
7. The service particulars of the petitioners, for the disposal of this writ petition, are as hereunder :
Sl. No Name of the Petitioner Date of appointment as Secondary Grade Teacher / Elementary School Headmaster Date of Promotion as Middle School headmaster Date of Retirement 1 A.Murugesan Mudali 12.12.1961 01.06.1985 31.05.1994 2 S.Rathinapandian 29.09.1968 29.06.1994 09.08.2001 3 M.Raju
08.12.1969 24.11.1995 31.01.2004 4 S.Suseelan 28.06.1974 28.06.2006 31.05.2010 5 M.Shanmugam 01.01.1971 03.06.2002 30.04.2006 6 G.Parvathi 10.06.1970 01.09.1985 31.01.2005 7 T.R.Lalitha 14.02.1972 28.05.1986 30.09.2009 8 V.Mythili 03.07.1975 03.07.1985 05.07.2011 9 A.Sampath Chetty 09.06.1965 26.02.1994 30.06.2001 10 K.Munusami 23.02.1981 29.06.2006 31.01.2010 11 K.Jeyaraman 21.01.1980 01.06.2000 30.06.2011 12 M.Singaravelu 06.12.1968 16.04.1986 31.12.2004 13 G.Arumugam 01.01.1971 13.06.2003 31.11.2008
8. The Teachers are entitled to Selection Grade / Special Grade pay in the post of Middle School Headmaster, from the date of promotion to the post of Middle School Headmaster, by counting the service of Secondary Grade Teachers/Primary School Headmasters, if they joined before 01.10.1970. The petitioners 1, 2, 3, 6, 9 and 12 joined service before 01.10.1970 and they became Middle School Headmasters and they are entitled to Selection Grade / Special Grade from the date of their promotion as Middle School Headmasters, by counting the service as Secondary Grade Teachers/Primary School Headmasters and accordingly they are also entitled to revision of pay in the Selection Grade / Special Grade in the post of Middle School Headmasters from 01.06.1988 based on G.O.Ms.No.210, dated 14.08.2009, as there was pay revision with effect from 01.06.1988. The remaining petitioners, namely, 4, 5, 7, 8, 10, 11 and 13, are not entitled to seek the benefits of G.O.Ms.No.210.
9. In my view, the petitioners 1, 2, 3, 6, 9 and 12 are entitled to seek Selection Grade / Special Grade in the post of Middle School Headmaster by counting the service of Secondary Grade Teachers/Primary School Headmasters from the date on which they were promoted as Middle School Headmasters.
10. In view of the aforesaid narration of facts, the petitioners 1, 2, 3, 6, 9 and 12 are entitled to Selection Grade / Special Grade pay in the post of Middle School Headmaster with effect from the date of promotion as Middle School Headmaster.
11. For the aforesaid reasons, the petitioners 1, 2, 3, 6, 9 and 12 shall be granted Selection Grade / Special Grade pay in the post of Middle School Headmaster, by counting the service rendered as Secondary Grade Teachers/Primary School Headmasters/Elementary School Headmasters, from the date of their promotion to the post of Middle School Headmaster, if the petitioners 1, 2, 3, 6, 9 and 12 were not given the same already, with all monetary benefits and the pensionary benefits with arrears within a period of four weeks from the date of receipt of a copy of this order, in the light of the aforesaid direction. In respect of the petitioners 4, 5, 7, 8, 10, 11, and 13, this writ petition stands dismissed. The writ petition is disposed of accordingly. No costs.
18.06.2015
Index : Yes/No
Internet: Yes
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Note : Issue order copy on
To
1. The Principal Secretary,
School Education Department,
Government of Tamil Nadu,
Fort St. George, Chennai-600 009.
2. The Director of Elementary Education,
Chennai-600 006.
3. The District Elementary Educational Officer,
Tiruvallur.
4. The District Elementary Educational Officer,
Kancheepuram.
5. The District Elementary Educational Officer,
Chennai 600 006.
6. The Assistant Elementary Educational Officer,
Solavaram, Chennai 600 067.
7. The Assistant Elementary Educational Officer,
Minjur 601 204. Thiruvallur District.
8. The Additional Assistant Elementary Educational Officer, Ellapuram, Thiruvallur District.
9. The Assistant Elementary Educational Officer, Royapuram, Chennai 600 001.
10.The Assistant Elementary Educational Officer, Periamet, Chennai 600 001.
11.The Assistant Elementary Educational Officer, George Town, Chennai 600 001.
12.The Assistant Elementary Educational Officer, Puzhal, Chennai 600 066.
13.The Assistant Elementary Educational Officer, Kadambathur, Thiruvallur District.
14.The Assistant Elementary Educational Officer, St. Thomas Mount @ Chitlapakkam, Chennai 600 064.
D.HARIPARANTHAMAN, J.
gg W.P.No.30869 of 2012 18.06.2015