R.BAKTHAVACHALAM Vs. DIRECTOR OF SCHOOL EDUCATION CHENNAI

JUDGEMENT

(1.) BOTH the petitioners are working as P.G.Assistants. They are seeking for incentive increment for acquiring M.Phil Degree. They acquired M.Phil Degree after 1.3.1993. According to the petitioners, earlier the Government issued G.O.1170 Education, Science and Technology Department dated 20.12.1993, as per which the P.G.Assistants, who acquired M.Phil Dgree before 1.3.1993 are entitled to incentive increment. The cut off date fixed as 1.3.1993 wassubsequently set aside by this Court. Thereafter, the Government issued G.O.Ms.No.194, School Education Department dated 10.10.2006 deleting the cut off date as found in G.O.Ms.No.1170 Education, Science and Technology Department dated 20.12.1993.

(2.) IN the circumstances, the petitioners have sought for sanction of incentive increment for acquiring M.Phil Dgree, while they are working as P.G Assistant.

(3.) HEARD both sides.