A. MARY Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE petitioner was in possession of B.A (Tamil) and also B.Ed., at the time of appointment as Secondary Grade Teacher on 25.09.1987. Though she is having higher qualification, pursuant to G.O.Ms.No.539 Education (M1) Department dated 21.04.1986, she was appointed as Secondary Grade teacher.

(2.) THE petitioner thereafter passed M.Ed., during November 1995. She claimed incentive increments for M.Ed., but the same was rejected by the impugned order dated 15.03.2010 by the third respondent. Challenging the said impugned order, the petitioner has come before this Court by way of this writ petition.

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