V JAYARAMAN Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) The order of rejection dated 21.11.2013 in respect of the claim of the writ petitioner for third incentive increment for possessing M.Phil., qualification Degree is under challenge in this writ petition.

(2.) The writ petitioner was appointed as Physical Director Grade I, in the year 1981. He was promoted to the post of Head Master, Higher Secondary School on 31.12.2006 and retired from service on attaining the age of superannuation on 30.09.2013. The petitioner passed M.P.Ed., degree in the year 1980 and passed the M.A., degree in the year 1982 and B.Ed., in the year 1994. The petitioner passed M.Phil., degree in the year 2000 and subsequently, he was promoted to the post of Head Master on 31.12.2006. Thus, the writ petitioner claims that he is entitled for a third incentive increment for possessing M.Phil., degree in the year 2000.

(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.