M HARIKRISHNAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The writ on hand, is filed for a direction to direct the respondent to consider the petitioner representation dated 12.10.2015 in the light of W.A.(MD) No.867/2014 and sanction the 3rd incentive increment to the petitioner acquiring M.Ed., degree.

(2.) The writ petitioner was initially appointed as Higher Grade Teacher on 04.09.1969. Thereafter, he was upgraded as Secondary Grade Teacher and worked in various places. The petitioner admits that he was awarded with two incentive increments for possessing the higher qualification of B.Ed., and M.A., degree. He also acquired M.Ed., degree in the year 1995. Subsequently, he was promoted as Middle School Headmaster on 23.06.1997 and retired from service on 31.05.2005. Thus, the writ petitioner claims that he is entitled for a third incentive increment for possessing M.Ed., degree in the year 1995.

(3.) The entire case of the writ petitioner rest on the ground that the similarly placed persons, who served in the promotional cadre of P.G.Assistant were sanctioned with the third incentive increment on acquisition of higher qualification of M.Phil., Degree. Thus, the same benefit is to be extended to the writ petitioner also.