R. JANARTHANAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondent to extend the benefits if G.O.Ms.No.210, School Education (G1) Department, dtd. 14/8/2009 in light of the Division Bench of this Court order in W.A.No.73/2019 dtd. 26/3/2019 and pay all revised pension and other arrears to the petitioner.

(2.) The petitioner states that he was initially appointed to the post of Special Teacher (P.E.T) on 3/12/1971. Thereafter, he was promoted to the post of B.T. Assistant on 5/7/1997 and subsequently, he was again promoted to the post of Middle School Headmaster on 5/7/1994. Finally, the petitioner served in the post of Additional Elementary Educational Officer and retired from service after reaching the age of superannuation on 30/4/2003.

(3.) The petitioner states that he is entitled for Selection Grade of Pay in the post of Middle School Headmaster by extending the benefit of G.O.(Ms) No.210, School Education Department, dtd. 14/8/2009. As far as the petitioner is concerned, the benefit claimed by the petitioner is relating to the Fifth Pay Commission, which was implemented with effect from 1/6/1988. The writ petition itself is filed in the year 2019 after several years. Thus, this Court is of the considered view that the petitioner has not pursued the matter vigilantly during the relevant point of time. Therefore, such belated claims cannot be entertained.