P.Kalarani vs Thiru.Dheeraj Kumar
2021 Latest Caselaw 14907 Mad

                                                                                   Cont.P.No.747 of 2021



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 26.07.2021

                                                            CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                           Contempt Petition No.747 of 2021

                      1.P.Kalarani,
                        D/o.Perumalsamy
                      2.Mrs.Jesu Sherli Roy,
                        D/o.Peter
                      3.Mrs.A.Parvatham,
                        D/o.KP.Arumugam
                      4.Mrs.Bhuvaneswari,
                        D/o.Selvaraj
                      5.G.Thenmozhi,
                        D/o.P.Govindasamy                                       .. Petitioners
                                                             -vs-

                      Thiru.Dheeraj Kumar, I.A.S.,
                      The Principal Secretary,
                      School Education Department,
                      Fort St. George, Chennai-600 009.                         .. Respondent

                              Petition filed under Section 11 of the Contempt of Courts Act, 1971 to
                      punish the respondent for non-compliance of the order dated 14.09.2017
                      passed by this Court in W.P.No.17296 of 2015.

                                    For Petitioner      :     Mr.P.Ganesan


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                                                                                   Cont.P.No.747 of 2021



                                    For Respondent      :      Mr.V.Veluchamy,
                                                               Government Advocate

                                                            ORDER

This contempt petition is filed to punish the respondent for non-

compliance of the order dated 14.09.2017 passed in W.P.No.17296 of 2015.

2.The petitioners are working as Vocational Instructors (Agriculture).

The petitioners' requests for extension of the benefits conferred under

G.O.(1D) No.327, School Education Department dated, 18.11.2013 and for

re-fixation of their scale of pay at Rs.2000 - 3500 or the corresponding pay

of Rs.6500 - 11000 as per the subsequent VI Pay Commission from the date

of regularization of their service in the cadre of Vocational Instructor

(Agriculture) were rejected by the respondent. Therefore, the petitioners

filed writ petition before this Court.

3.This Court passed an order dated 14.09.2017 following the

judgment delivered by the Hon'ble Division Bench of the Madurai Bench of

this Court in W.A.(MD) No.1344 of 2013 dated 14.08.2014. However, it is

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brought to the notice of this Court that the matter was referred to the Hon'ble

Full Bench of the Madurai Bench of this Court in W.A.(MD) No.201 of

2021, which passed an order dated 05.03.2021 allowing the appeal filed by

the State, represented by the Secretary, School Education Department. The

Hon'ble Full Bench reiterated that the Vocational Instructors recruited

through Teachers Recruitment Board for the posts created vide

G.O.Ms.No.129, dated 18.05.1999 and G.O.Ms.No.63, dated 13.03.2007,

who are governed by G.O.Ms.No.6, dated 04.01.2000 are not entitled to

claim parity of pay scale with those appointed initially as double part-time

vocational instructors and who were subsequently regularised under

G.O.Ms.No.967, dated 16.10.1992.

4.In view of the judgment of the Hon'ble Full Bench of the Madurai

Bench of this Court dated 05.03.2021, this contempt petition deserves no

further consideration and accordingly, stands closed. No costs.

26.07.2021 Index : Yes Speaking Order abr

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http://www.judis.nic.in Cont.P.No.747 of 2021

S.M.SUBRAMANIAM, J.

(abr)

To

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

Cont.P.No.747 of 2021

26.07.2021

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