S. ODELIAROSALI Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE first petitioner was in possession of B.A and also B.Ed., at the time of appointment as Secondary Grade Teacher on 07.07.1995. Similarly, the 2nd petitioner was in possession of B.A and also B.Ed., at the time of appointment as Secondary Grade Teacher on 25.03.1985. Though the petitioners are having higher qualifications, pursuant to G.O.Ms.No.539 Education (M1) Department, dated 21.04.1986, they were appointed as Secondary Grade Teacher.

(2.) THE petitioners thereafter passed M.Ed., in the year 2000 and 2001 respectively. They claimed incentive increments for M.Ed., but the same was rejected by the impugned order dated 10.11.2009 by the third respondent. Challenging the said impugned order, the petitioners have come before this Court by way of this writ petition.

(3.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.