V.JAIGANESH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Writs on hand have been instituted questioning the validity of the impugned Government Letter dtd. 17/7/2013 issued by the 1st respondent and the consequent action regarding the initiation of recovery by the 3rd respondent.

(2.) The petitioners are working as B.T. Assistants and acquired M.Phil., qualification admittedly before the date of appointment. In other words, even at the time of appointment as B.T. Assistant, the petitioners were possessing the M.Phil., qualification.

(3.) The petitioners state that a Teacher is eligible for two advance increments for possessing additional educational qualification. In accordance with the Government Orders, incentive increment was granted to the writ petitioners for possessing M.Phil., qualification. After sanctioning the incentive increment for the additional qualification of M.Phil., degree, the respondents initiated action and cancelled the incentive increment and thereafter, issued orders of recovery.