D. VENKATESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ on hand has been instituted questioning the order impugned correcting the grant of incentive increment for acquiring higher educational qualification in letter dtd. 17/7/2013.

(2.) The writ petitioner was initially appointed as Junior Grade B.T. Assistant in the School Education on 12/7/2004. His services were regularised in the post of B.T. Assistant (Science) with effect from 1/6/2006. The petitioner acquired the qualification of M.Sc., in the year 1999 and further completed M.Phil. course, in the year 2008. The petitioner was sanctioned with incentive increment for M.Sc., Degree on the date of appointment to the post of B.T. Assistant as per the Government Orders in force.

(3.) The petitioner, admittedly, discontinued the M.Ed., Degree Course and studied M.Phil and accordingly submitted an application for grant of second incentive increment. The second incentive increment for M.Ed., Course was granted by the Government only through G.O.(1D) No.18, School Education Department, dtd. 18/1/2013. The petitioner states that since the petitioner is eligible for second incentive increment for completion of M.Phil Course, it was sanctioned from the date of passing of the M.Phil., Course and the arrears were paid. Thus, there is no infirmity in granting the incentive increment from the date of passing of the M.Phil Course.