K.Shanmugasundaram vs The District Educational Officer
2021 Latest Caselaw 10240 Mad

                                                                                    W.P.No.9870 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 21.04.2021

                                                      CORAM

                                   THE HONOURABLE MR. JUSTICE M.GOVINDARAJ

                                                W.P.No.9870 of 2021

                     K.Shanmugasundaram                                             ... Petitioner

                                                           Vs.

                     1.The District Educational officer
                     Kancheepuram Kancheepuram District

                     2.The Block Educational Officer
                     Uthiramerur, Kancheepuram District

                     3.Mrs. Amalorpavam
                     Middle School Head Master
                     Panchayat Union Middle School
                     Azhisur Uthiramerur Block
                     Kancheepuram District                                      ... Respondents

                     PRAYER: The Writ Petition has been filed under Article 226 of the
                     Constitution of India praying to issue a Writ of Certiorarified Mandamus, to
                     call for relating to the impugned order of the Second Respondent in
                     A.Thi.Mu.No.79/A2/2021 dated 21-01-2021 and quash the same and direct
                     the Respondents to step up the Petitioners pay on par with his junior Mrs.
                     Amalorpavam Middle School Head Master Panchayat Union Middle School


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                                                                                      W.P.No.9870 of 2021


                     Azhisur Uthiramerur Block Kancheepuram District with effect from 11-
                     07-2010 and grant him all consequential benefits.


                                     For Petitioner    : Mr.P.Rajendran
                                     For Respondents : Mr.P.Raja, Govt.Advocate

                                                        ORDER

The Petitioner approached the respondents for fixation of pay on par

with his junior. According to the petitioner very same issue was decided by

this Court in W.P.(MD).No.742 of 2018 dated 07.02.2018. Inspite of the

same, without considering the order passed by the Court the respondent

have returned the representation made by the petitioner for fixation of pay.

Aggrieved over the same, the petitioner is before this Court.

2. Mr.Raja, learned Government Advocate, takes notice for the

respondent.

3. Whenever the return is made, it is incumbent on the petitioner to

resubmit after assigning the reasons for consideration of the same.

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4. Considering the facts and circumstances of the case, a direction is

given to the petitioner to represent the request along with the judgment of

this Court in W.P.(MD)No.742/2018. On such resubmission being made,

the respondents 1 and 2 are directed to consider the request of the petitioner

on merits and in accordance with law in the light of the High Court

judgment relied on by him and pass orders within a period of eight weeks

from the date of receipt of a copy of this order.

With the above direction, the writ petition is disposed of. No costs.

21.04.2021

Index:Yes/No Internet:Yes

To

1.The District Educational officer Kancheepuram Kancheepuram District

2.The Block Educational Officer Uthiramerur, Kancheepuram District

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M. GOVINDARAJ, J kpr

W.P.No.9870 of 2021

21.04.2021

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