P THANGAMANI Vs. PRINCIPAL ACCOUNTANT GENERAL

JUDGEMENT

(1.) The order of rejection dated 14.03.2016 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 learned counsel appearing on behalf of the writ petitioner states that the writ petitioner had completed Tamil Pandit course in the year 1976 at Madurai Tamil Sangam. Subsequently, he completed Pandit Training in the year 1977. The petitioner also completed M.A., degree in the year 1987, M.Ed., degree in the year 1992, M.A.,(History) in the year 1996. The writ petitioner was initially appointed as Graduate Teacher(Tamil) on 25.08.1989 at Government Higher Secondary School, Idumbavanam, Thanjavur District. Subsequently, he was transferred to Government Boys Higher Secondary School, Tholar, Cuddalore District on 206.199. He had also worked as Graduate Teacher (Tamil) from 10.06.2003 to 011.2008 at Government Girls Higher Secondary School, Cuddalore. In the meantime, the petitioner passed M.Phil., degree in the year 2007 and subsequently, he was promoted to the post of Head Master during the year 2008. The petitioner admits the fact that two incentive increments were already sanctioned to him for completion of M.A., & M.Ed., Degree also. Thus, the writ petitioner claims that he is entitled for a third incentive increment for possessing M.Phil., degree in the year 2007.

(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.