SUDALAIMUTHU Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of certiorari to quash the impugned order dated 19.3.2012, vide which the petitioner has been declined the incentive increment for possessing the qualification of M.Phil.

(2.) THE translated copy of the impugned order reads as follow: -

(3.) THE State Government issued orders sanctioning incentive increment for M.Phil., for P.G. Assistant vide G.O.Ms.No.1170, Education Department, dated 20.12.1993. The petitioner, therefore, claimed that he was entitled to the grant of incentive increment for M.Phil. The representation of the petitioner has been rejected only on the ground that the judgment passed by this Court holding that the employee on acquiring M.Phil., was entitled to incentive increment, was only applicable to the petitioners therein and not to others.