P. KRISHNAMOORTHI Vs. THE DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) The order of cancellation of incentive increment issued by the third respondent in proceedings dated 04.08.2016, is under challenge in this writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the writ petitioner was appointed as Secondary Grade Assistant Teacher and subsequently, promoted to the post of Middle School Headmaster on 02.06.2008. The grievance of the writ petitioner is that on acquisition of additional educational qualification, incentive increment can be granted in accordance with the Government Orders, however, the incentive increment though granted by the authority competent, later came to be cancelled through the impugned order and the excess payment was also sought to be recovered. Thus, the petitioner is constrained to move the present writ petition.

(3.) The issue in relation to the grant of incentive increment to the teachers working in the Educational Department on acquisition of additional educational qualification, has been decided by the Hon'ble Division Bench of this Court in Writ Appeal No.1664 of 2016 and the Judgment was delivered on 29.06.2018.