SUNDARARAJ MANORAJ Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) THIS petition has been filed seeking to call for the records relating to the proceedings issued by the second respondent in Na.Ka.No.678/A/95, dated 9.10.1995, and to quash the same

(2.) THE petitioner has submitted that he has been working as a post graduate teacher in the second respondent school, having acquired M.Phil Degree in the year 1991. He was awarded incentive increments as per the proceedings of the Director of Education in Rc.No.64784/K2/94, dated 4.1.1994. By the second respondent's proceedings in Na.Ka.678/A/95, dated 9.10.1995, the increments awarded to the petitioner for the period from 23.12.1993 to 30.9.1995, amounting to Rs.9229/-, is sought to be recovered.

(3.) IN the reply affidavit filed on behalf of the respondents, it has been stated that the petitioner has been working as a Post Graduate Assistant in the Government Higher Secondary School, Valliyoor. He was promoted from the post of School Assistant to the post of Post Graduate Assistant in English, from 29.10.85. The petitioner had entered service as a School Assistant, on 10.6.65. As he had passed M.Ed. Degree, while he was working as Post Graduate Assistant, he has been sanctioned two advance increments and his pay was fixed at Rs.1950/- per month in the scale of pay of Rs.1160-50-1460-70-1950, as per G.O.Ms.No.42, Education, dated 10.1.1969.