- (1.)Heard the learned Counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
(2.)The brief facts of the case are as follows:
The petitioner, who was a Secondary Grade Teacher Training qualified person, was appointed as Grade II Tamil Pandit, on 25.10.67, at Government High School, S.V.Nagaram, Tiruvannamalai District. He had served as a Grade II Tamil Pandit, till 06.06.1971, in Government High School, Neelayankulam, Tiruvannamalai District. During the period of his service as Grade II Tamil Pandit, he was ousted from service during the summer vacations, from 1967 to 1971.He was posted as a Secondary Grade Teacher, on 07.06.1971 and he had continued as such till 15.09.1987. Based on his additional qualifications and his seniority, he was promoted as a B.T. Assistant, from 16.09.1987. The petitioner was serving as a Tamil pandit Grade II, in the Government Boys Higher secondary school, Vandavasi, Tiruvannamalai District at the time of the filing of the original application before the Tamilnadu Administrative Tribunal, Chennai in O.A. No. 2661 of 2001.

(3.)The petitioner's service, as a Tamil Pandit Grade II, is equivalent to Secondary Grade Assistant Service. Further, the petitioner had served in the place of Grade II Tamil Pandit with the qualification of Secondary Grade and as such, it should be treated as Secondary Grade service for all purposes, including regularisation of Secondary Grade Service, selection/Special Grade in Secondary Grade Assistant Service.