V CHENDILVEL Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The order of rejection dated 20.01.2016 in respect of the claim of the writ petitioner for third incentive increment for possessing M.A., Degree is under challenge in this writ petition.

(2.) The writ petitioner was initially appointed as Higher Grade Teacher on 01.11969. Thereafter, he was upgraded as Secondary Grade Teacher. The petitioner admits that he was awarded with two incentive increments for possessing the higher qualification of B.Ed., and M.Ed., degree. He also acquired M.A., degree in the year 1997. Subsequently, he was promoted as Middle School Headmaster on 13.06.2003 and on 17.12004, he was promoted as Assistant Elementary Educational officer and retired from service on 31.01.2006. Thus, the writ petitioner claims that he is entitled for a third incentive increment for possessing M.A., degree in the year 1997.

(3.) However, the learned counsel appearing on behalf of the writ petitioner raised certain questions in respect of grant of incentive increment for the Teachers, who are working in Education Department. Thus, this Court has to deal with those Government orders and the judgments referred for the purpose of regulating these incentive increments to be granted to the Teachers, who are working in Education Department and acquiring additional qualifications for the purpose of getting these incentive increments.