DIRECTOR OF SCHOOL EDUCATION Vs. G ARJUNAN

JUDGEMENT

(1.) The above appeal arises against the order passed in W.P(MD)No.14625 of 2011.

(2.) The respondent herein filed the Writ Petition in W.P(MD)No.14625 of 2011 to issue a Writ of Certiorarified Mandamus, to call for the records relating to the order of the fourth respondent, dated 29.08.2011 and to quash the same and to direct the respondent to sanction one set of incentive increment for M.Phil to the petitioner and confer all the consequential benefits.

(3.) By order, dated 05.07.2013, the learned Single Judge set aside the impugned order and allowed the Writ Petition. Aggrieved over the same, the respondents in the Writ Petition have filed the above appeal.