A. RAJANAYAGAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE first petitioner has joined his service on 08.08.1979 as Part-time Vocational Instructor at Arulmighu Senthilandavar Government Boys Higher Secondary School, Tiruchendur through Employment Exchange. From 05.11.1984, he was a double part time Vocational Instructor. On 01.04.1990, he was absorbed in the post of Vocational Instructor. He was given time scale of pay. He acquired M.Com. and B.Ed.

(2.) THE second petitioner has joined his service on 09.02.1984 as part-time Vocational Instructor at V.O.C. Government Higher Secondary School, Ottapidaram in Thoothukudi District. On 01.04.1990, he was absorbed in the post of Vocational Instructor. He was also given time scale of pay. He acquired higher qualification in M.Com. and M.Phil. Both the petitioners were granted incentive increments for acquiring higher qualification. However, the incentive increments given to them was cancelled. The petitioners filed writ petition challenging the order cancelling the incentive increments. Besides the petitioners, others also filed similar writ petitions. The batch of writ petitions were disposed of on 16.12.2008 by this Court and the order cancelling the incentive increment was set aside. This Court directed the authorities to grant incentive increment like other teachers.

(3.) THE fifth respondent filed the counter affidavit refuting the allegations.