C NARAYANAMOORTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has stated that he was appointed as a Secondary Grade Teacher, on 16.11.1987, on contract basis. He was ousted from service on 30.4.1988 and reappointed with effect from 1.6.1988, on a regular basis. While the petitioner was employed as a Secondary Grade Teacher two incentive increments were sanctioned for his acquiring a B.Ed. degree in the year, 1990 and he was given two more incentive increments for obtaining Master of Arts degree. THE petitioner was also sanctioned an increment for training qualification. However, the third respondent had passed the impugned proceedings Na.Ka.No.258/B1/96, dated 6.6.1996, for recovery of the increments paid to the petitioner, based on G.O.Ms.No.510, Education, dated 10.5.1989 and G.O.Ms.No.860, Education, dated 8.11.1995.

(2.) THE petitioner has further stated that the recovery order, dated 6.6.1996, has been issued by the third respondent without prior notice to the petitioner. It has also been stated that there was no misrepresentation on the part of the petitioner, based on which the incentive increments had been paid to him.