M MURUGESAN Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) THE petitioner joined as Higher Grade Teacher on 21.06.1962. He was promoted as Elementary School Headmaster on 20.08.1963. While he was working as Elementary School Headmaster, he obtained M.A in 1978 and B.Ed., in 1980. He was granted two incentives for acquiring M.A and B.Ed., each incentive consists of two increments. Hence he was granted four increments for acquiring M.A and B.Ed. THEreafter, he was promoted as Middle School Headmaster with effect from 29.12.1992. As he obtained M.Ed., degree, he was granted one incentive for the same i.e., he was granted two increments for acquiring M.Ed.

(2.) AFTER his retirement, the first respondent passed an order dated 02.07.1996 and 27.07.1999, seeking to recover the incentive increments given for M.Ed., course.

(3.) HEARD Mr.K.Thennan, learned counsel for the petitioner and Mr.V.Vijayashankar, learned counsel for the first respondent and Ms.C.Devi, learned Government Advocate for the second respondent.