P B BHEEMAN Vs. REGISTRAR TAMIL NADU STATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and Special Government Pleader for contesting respondents 2 to 4.

(2.) THE petitioner, who was a Tamil Scholar, claimed incentive allowance for special qualifications in Tamil as per the Government order and to obtain the implementation of the order passed by the Government in G. O. Ms. No. 42 Education dated 10. 1. 1969, by filing O. A. 3884 of 1992 before the Central Administrative Tribunal, Madras Bench. His plea was rejected by an order of the Tribunal on 6. 11. 2003 stating that as per said G. O, only two incentives were contemplated and therefore the additional incentivess which he claimed on acquiring M. Ed degree qualification did not merit acceptance. Assailing the said order, the present writ petition has been filed by the petitioner.

(3.) AS per the averments in the affidavit in support of the petition, the petitioner claimed that he had obtained Secondary Grade Teachers Training in the year 1956 and had passed B. A. Tamil Literature in the month of September 1963. He was appointed as Tamil Pandit Grade I. The requisite qualification at that time was Secondary grade Teachers Training and B. A. Tamil literature. Subsequently, he acquired B. T. qualification in the year 1965 and in the year 1971, he had obtained Post-graduate degree in Tamil and had also acquired M. Ed qualification.