T SUBASH CHANDRA BOSE Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE appellants are aggrieved against the order of the learned Single Judge dated 3.12.2009 passed in W.P.Nos.18767 and 18768 of 2001. In the Writ Petitions, the appellants challenged the proceedings of the 3rd respondent dated 28.8.2001 in and by which increments payable to the appellants was withheld.

(2.) ACCORDING to the appellants, initially they were appointed by the 5th respondent School in the year 1987 as Vocational Instructors in Office Secretary ship, that subsequently their service came to be regularised in the said post by order dated 16.12.1999, that while regularising their service, an undertaking was obtained from the 5th respondent School that they will not ask for a separate Teacher for imparting Typewriting qualification in Office Secretary ship course. However, by a communication dated 5.1.2000, the third respondent directed that the appellants should acquire the Higher Grade Typewriting qualification in Tamil as well as English within a period of two years.

(3.) THE 5th respondent has filed a counter affidavit and in paragraph 8, the 5th respondent has stated as under: