S.Palanimuthu vs The State Of Tamil Nadu
2022 Latest Caselaw 9924 Mad

                                                                                 W.P.No.6097 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 13.06.2022

                                                       CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                W.P.No.6097 of 2014
                                                       and
                                                 M.P.No.2 of 2014

                     1.S.Palanimuthu
                     2.C.Palaniammal
                     3.N.R.Ramaswamy                                                ...Petitioners
                                                           Vs.

                     1.The State of Tamil Nadu,
                       Rep.by its Principal Secretary to Government,
                       School Education M-1 Department,
                       Fort St.George,
                       Chennai – 600 009.

                     2.The Director of School Education,
                       College Road, Chennai – 600 006.                           ..Respondents


                     Prayer : Writ Petition filed Under Article 226 of the Constitution of India,
                     to issue a writ of Certiorarified Mandamus, Calling for the records of the
                     letter having Ref.No.39631/ M1/2011 dated 04.7.2011 issued by the 1st
                     Respondent and quash the same and consequently direct the respondents to
                     fix the special grade pay at Rs.2000-3200 with effect from 01.06.1988 as
                     per      G.O.Ms.No.304   dated   28.03.1990   and   G.O.Ms.No.216       dated
                     22.03.1993 issued by the Finance (Pay Commission) Department for the


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                                                                                        W.P.No.6097 of 2014

                     petitioners and pay the pension and compute the arrears of salary payable to
                     the Petitioners correspondingly.


                                     For Petitioners       : M/s.C.Uma

                                     For Respondents       : Mr.M.Bindran
                                                             Additional Government Pleader

                                                             ORDER

The petitioners claim the benefit in terms of the Government order

issued in G.O.Ms.No.216 dated 22.03.1993.

2. The Hon'ble Full Bench of this Court has delivered a judgment on

09.12.2016, holding that the benefits as per the said Government order shall

be extended to the parties, who are before this Court alone and no fresh writ

petition would be entertained on and from 09.12.2016.

3. However, the present writ petition has been filed in the year 2014

and therefore, the case of the writ petitioners is to be considered with

reference to the judgment of the Hon'ble Full Bench of this Court on

09.12.2016 in Review Application No.227 of 2015 in W.A.No.352 of 2014.

4. The respondents are thus directed to consider the case of the writ

https://www.mhc.tn.gov.in/judis W.P.No.6097 of 2014

petitioners and with reference to the judgment and considering the eligibility

of the writ petitioner for the said benefit.

5. With this direction, the writ petition stands disposed of. No costs.

Consequently, connected miscellaneous petition is closed.

13.06.2022

Index : Yes Speaking order:Yes kak

To

1.The State of Tamil Nadu, Rep.by its Principal Secretary to Government, School Education M-1 Department, Fort St.George, Chennai – 600 009.

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

S.M.SUBRAMANIAM, J.

https://www.mhc.tn.gov.in/judis W.P.No.6097 of 2014

kak

W.P.No.6097 of 2014

13.06.2022

https://www.mhc.tn.gov.in/judis