VASU THAMIZHARASAN Vs. SECRETARY, SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) The writ on hand, is filed for a direction to direct the 3rd respondent to consider the petitioner's representation dated 17.10.2015 to sanction the 3rd incentive increment to the petitioner from May 1992, the date of acquiring M.Ed., degree.

(2.) The writ petitioner was initially appointed as Secondary Grade Headmaster on 01.09.1964 and posted in Panchayat Union Middle School, Ulundurpet Union. Subsequently, he was transferred to the Post of Elementary School Headmaster at Kaspa Panchayat Union Elementary School in Thirunavalur Union, Villupuram District and retired from service on 31.08.200 The petitioner admits that he was awarded with two incentive increments for possessing the higher qualification of B.Ed., and M.A., degree. He also acquired M.Ed., degree in the year 199 Thus, the writ petitioner claims that he is entitled for a third incentive increment for possessing M.Ed., degree in the year 199

(3.) The entire case of the writ petitioner rest on the ground that the similarly placed persons, who served in the promotional cadre of P.G.Assistant were sanctioned with the third incentive increment on acquisition of higher qualification of M.Phil., Degree. Thus, the same benefit is to be extended to the writ petitioner also.