R IRUDAYARAJ Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER VILLUPURAM

JUDGEMENT

(1.) The petitioner is a senior to one Mr.Sundaram. The petitioner was given incentive increment for acquiring higher qualification. However, when the pay was revised, the pay of the petitioner as well as his junior became the same. Thereafter, his junior obtained higher qualification and he was also awarded incentive increment. Thus the junior got more pay. But, the pay of the petitioner was not enhanced.

(2.) The grievance of the petitioner is that the incentive increment given to him was sought to be recovered on the ground that the incentive increment given to his junior was cancelled as the same was given based on getting a degree through open university.

(3.) The learned counsel for the petitioner states that thereafter the Government issued G.O.(Ms).No.29, School Education Department, dated 17.02.2006 recognising the decree issued by the Open University for grant of incentive increments and in view of the aforesaid G.O.(Ms).No.29, the junior was again granted the incentive increment. Hence, there is no question of excess pay to the petitioner.