K N JAGADEESAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) In respect of W.P.No.13038 of 2014, the relief sought for is to direct the the respondents to sanction incentive increment to the Petitioner for acquiring M.Phil., degree with effect from the date of promotion to the post of PG Assistant on 19.11.2011, with arrears of salary with interest.

(2.) W.P.No.13038 of 2014:The facts in nutshell in respect of this writ petition is that the writ petitioner was initially appointed as Secondary Grade Teacher on 19.04.1985 and thereafter, promoted as B.T.Assistant(Tamil) on 23.08.2000. The petitioner admits that he was awarded with two incentive increments for possessing the higher qualification of M.A., and B.Ed.,. The petitioner completed M.Phil., degree in the year April 2001. Subsequently, he was promoted as P.G.Assistant(Economics) on 19.11.2011. Thus, the writ petitioner claims that he is entitled for a third incentive increment for possessing M.Phil., degree in the year 2001.

(3.) However, the learned counsel appearing on behalf of the writ petitioners 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.