S SALETH MARY Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE petitioner was appointed as a Secondary Grade Teacher with B.A., B.Ed., qualification during February 1992.

(2.) WHILE the petitioner was serving as a Secondary Grade Teacher, she passed M.Ed., during 1999. Thereafter, she passed M.A in May 2001.

(3.) THE petitioner sought for incentive increment for M.A Degree. The third respondent passed an order, dated Nil.09.2011, rejecting the claim stating that there is no provision to give incentive increment for M.A Degree. This Writ Petition is filed, questioning the aforesaid order.