V VAIYANAN Vs. SECRETARY TO GOVERNMENT; DIRECTOR OF SCHOOL EDUCATION; CHIEF EDUCATIONAL OFFICER; HEAD MASTER, ARULMIGU SENTHILANDAVAR GOVERNMENT

JUDGEMENT

(1.) The petitioner was appointed as B.T.Assistant in 2005. He was further promoted as P.G.Assistant on 12.07.2012. When he was serving as B.T.Assistant, he was granted two sets of incentive increment for acquiring higher qualification viz., M.Sc., M.Ed.

(2.) The petitioner made a representation dated 04.01.2015 to grant him inventive increment for acquiring M.Phil. qualification. The impugned order is passed by the third respondent refusing to grant incentive increment for M.Phil. on the ground that already the petitioner received two sets of incentive increment while he served as B.T.Assistant. The impugned order further states that a teacher could at the most get two sets of increment (four increments) in his service and therefore, the petitioner cannot claim third incentive increment (two more increments) for acquiring M.Phil. in Zoology.

(3.) The third respondent relied on G.O.Ms.No.1024, Education, Science & Technology Department, dated 09.12.1993. Since the matter is covered by G.O.Ms.No.1170 read with G.O.Ms.No.194, School Education Department dated 10.10.2006 and also the Division Bench Judgment dated 15.07.2015 in W.A.No.701 of 2015 and etc. back, the matter is taken up for final disposal.