G THIRUNAVUKKARASU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr. P.N. Prakash, learned Counsel appearing for the Petitioner and Mr. S. Gopinathan, learned Additional Government Pleader appearing for the Respondents.

(2.) Challenging the impugned order dated 5.7.2007 in Letter No. 41732/POL. 18/07-2 passed by the 1st Respondent and seeking to quash the same and for a direction to the Respondents to grant him three advance increments for having acquired Ph.D. Degree in Forensic Science, the Petitioner has filed this writ petition.

(3.) According to the Petitioner, he completed M. Sc. in Forensic Science from the University of Madras in the year 1985 and joined the Tamil Nadu Forensic Sciences Department as Scientific Assistant Grade-II in the year 1985. Thereafter, he pursued higher studies with the permission of the 2nd Respondent, who is the Head of the Department and acquired Ph.D. Degree in Forensic Science from the University of Madras in the year 1999 and then, he reached the position of Scientific Assistant Grade-I. He would submit that a Government Servant is entitled to advance increments for acquiring higher educational qualifications while in service and this scheme was envisaged in order to encourage Government Servants to continue their studies and update their skills in the relevant area of specialization.