S.SUBRAMANIAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Clarificatory letter issued by the Government in Letter(Ms).No.129, School Education [(PK5(2)] 2013-1 dtd. 17/7/2013 and the consequential proceedings dtd. 6/7/2015, 28/6/2016 and 23/6/2016 are sought to be quashed in the present writ petitions. Further, direction is sought for to grant incentive increment to the petitioners for M.Phil degree from the date following the last date of M.Phil Examination. Facts of the case in W.P.No.1394 of 2016:

(2.) The petitioner states that he was initially appointed as Junior Grade B.T. Assistant (Science) in proceedings dtd. 21/12/2006 on a consolidated pay salary of Rs.3,000.00 per month. The petitioner was brought under the regular time scale of pay with effect from 1/1/2006. Accordingly, he is continuing as B.T. Assistant (Science). The petitioner passed B.Sc. degree in Botany in April 1988 through the Bharadhidasan University and B.Ed. degree through Madras University in November 1990. Thereafter, he acquired M.Sc. degree in December 1998 at Tiruvannamalai University and M.Phil. degree in June 2008 through Annamalai University.

(3.) The petitioner states that he was initially appointed as B.T. Assistant Teacher in Mathematics by the order of the Joint Director of School Education, Chennai dtd. 10/7/2004 on a consolidated pay salary. His services were regularized in the post of B.T. Assistant from 1/6/2006 in regular time scale of pay. Accordingly, he is continuing as B.T. Assistant (Mathematics). The petitioner acquired B.Sc., degree in April 2000, M.Sc., in May 2002 and B.Ed in April 2003, after his appointment. He acquired M.Phil. degree in the year 2007.