P. RAMAKRISHNAN Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) The petitioner has projected the present Writ of Certiorarified Mandamus calling for the entire records relating to the proceedings in Aa.Thi.Mu.No. 628/A2/10, dated 22.09.2010 and Na.Ka.No. 809/A1/2011, dated 04.10.2011 on the file of the third respondent, quash both the orders and consequently direct the respondents to sanction one set of additional incentive increment to the petitioner for having acquired M.Ed., qualification within a time that may be fixed by this Honourable Court.

(2.) According to the petitioner, he completed his Diploma in Teacher Education in the year 1975; B.A (History) during 1976 through Madras University; M.A., (History) through Madras University; B.Ed., in the year 1987 through Annamalai University and M.Ed., during September 1990 through Annamalai University.

(3.) After completing Diploma in Teacher Education, he was appointed as Secondary Grade Teacher on 21.12.1982 and posted in the Panchayat Union Elementary School, Achalvadi, Harur Union through Employment Exchange. On 27.10.1983, he was transferred to Panchayat Union Elementary School, Tholanoor, Pappireddipatti Union on request. On 14.11.1988, the third respondent sanctioned one incentive increment for having acquired B.Ed., qualification. On 12.11.1989, the third respondent further sanctioned another incentive increment for having acquired M.A. (History) degree. On 04.12.2002, he was promoted as Elementary School Headmaster and posted at Panchayat Union Elementary School, Adikarapatti, Pappireddipatti Union. Later, on 27.11.2006, he was promoted as Middle School, Kathiripuram, Pappireddipatti Union.