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Madras High Court

G.Jothi vs The Government Of Tamil Nadu on 30 January, 2024

Author: D.Nagarjun

Bench: D.Nagarjun

                                                                                  W.P.No.23759 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 30.01.2024

                                                        CORAM :

                                    THE HONOURABLE DR. JUSTICE D.NAGARJUN

                                                  W.P.No.23759 of 2014
                                                         and
                                                   M.P.No.1 of 2014

                    G.Jothi                                                       ... Petitioner
                                                           Vs.

                    1.        The Government of Tamil Nadu,
                              Rep. by its Secretary,
                              School Education Department,
                              Fort St.George,
                              Chennai - 600 009.
                    2.        The Director of School Education,
                              College Road, Nungambakkam,
                              Chennai - 600 006.
                    3.        The Chief Educational Officer,
                              Turyvannamalai, Tiruannamalai District.          ... Respondents

                    PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                    to issue a writ of certiorarified mandamus, calling for the records relating to
                    the impugned order passed by the first respondent in his proceedings letter
                    No.10112/C.C.1(1)/2012-1 dated 21.06.2013 and quash the same and
                    consequently direct the first respondent to pay the secondary grade scale of
                    pay w.e.f. 30.06.1980 and award selection grade/special grade scale of pay
                    w.e.f. 30.06.1990.


                    Page No.1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                  W.P.No.23759 of 2014



                                   For petitioner            :   Mr.V.Thirupathi
                                   For R1 to R3              :   Mr.S.Ravikumar
                                                                 Special Government Pleader

                                                         ORDER

This writ petition is filed seeking for a certiorarified mandamus to quash the proceedings letter No.10112/C.C.1(1)/2012-1 dated 21.06.2013 and direct the first respondent to pay the secondary grade scale of pay w.e.f.

30.06.1980 and award selection grade/special grade scale of pay w.e.f.

30.06.1990.

2. The learned counsel representing the petitioner is present and reported that the case has become infructuous.

3. Recording the same, this Writ Petition is dismissed as having become infructuous. Consequently, connected miscellaneous petition is closed. No costs.

30.01.2024 vca To:

https://www.mhc.tn.gov.in/judis  W.P.No.23759 of 2014

1. The Secretary, Government of Tamil Nadu, School Education Department, Fort St.George, Chennai - 600 009.

2. The Director of School Education, College Road, Nungambakkam, Chennai - 600 006.

3. The Chief Educational Officer, Tiruvannamalai, Tiruannamalai District.

DR. D.NAGARJUN,J.

https://www.mhc.tn.gov.in/judis  W.P.No.23759 of 2014 vca W.P.No.23759 of 2014 and M.P.No.1 of 2014 30.01.2024 Page No.4 of 4 https://www.mhc.tn.gov.in/judis