P.SHANMUGAM Vs. THE DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The relief sought for in the present writ petition is to quash the order dated 23.05.2005 and to direct the respondents to sanction the third incentive increment to the petitioner for passing M.A.degree.

(2.) The impugned order states that as per the Government orders for grant of incentive increment, a Teacher is eligible to get two incentive increment throughout his entire service. With reference to the Government orders, the Chief Educational Officer, Erode rejected the claim of the writ petitioner for grant of third incentive increment for acquiring additional educational qualifications. Challenging the said order, the present writ petition is filed.

(3.) When this Court had already considered the issues in relation to the grant of incentive increment to the Teachers in Education Department and passed an elaborate order in W.P.Nos.56 to 58 and 3898 and 3899 of 2018 dated 29.08.2018, and the relevant paragraphs are extracted hereunder.