GOVERNMENT OF TAMIL NADU Vs. P SUNDARAM

JUDGEMENT

(1.) The writ petition filed by the respondent claiming third incentive increment for acquiring higher qualification of M.Phil was allowed by the learned single Judge. Feeling aggrieved, the State has come up with this appeal.

(2.) The question regarding the right claimed by the employee for the third incentive increment came up for consideration before this Court in the Director of School Education, Chennai and others v. V.Dhanapal (W.A.No.1664 of 2016). We have scanned the relevant Government Orders and arrived at a conclusion that in case two incentive increments for acquiring B.Ed and M.A. qualifications were given, the employee, as a matter of right, cannot claim third set of incentive increment for having obtained M.Phil qualification.

(3.) The judgment dated 29 June 2018 in W.A.No.1664 of 2016 would cover the issue raised by the appellants in this writ appeal. We are therefore of the view that the writ appeal deserves to be allowed