S PETER RAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Writ Petitioner is the appellant. He preferred Writ Petition No. 2255 of 1996 against the order of the fourth respondent-Accounts Officer (Audit), School Education, Madurai-2, in Na. Ka. No. 6301/a4/95, dated 7. 2. 1996 and the consequential order issued by the fifth respondent-Correspondent, St. Mary's Higher Secondary School, Pothakalanvilai, Chidambaranar District, dated 20. 2. 1996. In the said Writ Petition, further prayer was made to direct the respondents to pay the salary with increments till January 1996.

(2.) THE learned single Judge, while was of the view that it was second time the benefit of incentive increments which were granted, to which only one-time a Teacher is entitled to, on acquiring higher M. Ed. qualification, dismissed the Writ Petition-vide impugned order dated 30. 11. 2001 in W. P. No. 2255 of 1996.

(3.) THE only question for determination is whether on appointment to the services of the School of the fifth respondent, as a post-graduate Assistant, the appellant-Writ Petitioner was entitled to avail incentive increments having acquired higher qualification, viz. M. Ed.