M. MARICHELVAM Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) Challenging the impugned orders passed by the 2nd respondent in O.Mu.No.1376/A2/2019 and A.Thi.Mu.No.1782/A2/2019 dated Nil. 05.2019 and 15.05.2019 respectively and for a direction to the respondents to sanction incentive increment to the petitioners for acquiring M.A., B.Ed and M.Phil qualifications, these writ petitions are filed.

(2.) By consent of both parties, the writ petitions are taken up for final disposal at the admission stage itself.

(3.) It is the grievance of the petitioners that after getting prior permission from the 3rd respondent, though the petitioner in W.P.(MD) No.18103 of 2020 acquired M.A., and B.Ed., degrees and the petitioner in W.P.(MD) No.18106 of 2020 acquired M.A., B.Ed., and M.Phil., degree in the respondent College and the University, the 2nd respondent, by proceedings dated 31.05.2019 and 15.05.2019, had passed the impugned orders stating that the petitioners have not obtained prior permission from the department concerned to study the aforesaid degrees and that they are not eligible for getting incentive increment, since they have acquired the aforesaid degrees. Hence, challenging the impugned orders, the present writ petitions have been filed.