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R. Duraisamy & Ors Vs. Director of School Education & Ors [2000] INSC 649 (12 December 2000)
2000 Latest Caselaw 644 SC

Citation : 2000 Latest Caselaw 644 SC
Judgement Date : Dec/2000

    

R. Duraisamy & Ors Vs. Director of School Education & Ors [2000] INSC 649 (12 December 2000)

S.R.Babu, S.V.Patil

L.I.T.J

RAJENDRA BABU, J. :

The Petitioners before us were appointed as teachers in the Panchayat Union Elementary Schools under the Tamil Nadu Elementary Education Subordinate Service. When they were working in such Middle Schools, they were upgraded as High Schools and the Petitioners were transferred to the High Schools. The Petitioners were absorbed in the High School Service but some of the teachers, who were stated to be junior to the Petitioners and who continued in the Panchayat Union Elementary Schools, were subsequently promoted as Head Masters in the primary and the Middle Schools run by the Panchayat Union. They were allowed to draw their pay in the scale of Rs.2,000- 3,200 from 1.6.88 pursuant to G.O. issued on 5.10.1990. The result was that they started getting more pay than the Petitioners did.

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