DIRECTOR OF SCHOOL EDUCATION Vs. V DHANAPAL

JUDGEMENT

(1.) The appellants in this Appeal challenge the order of the learned Single Judge made in WP No.22860 of 2014 dated 05.09.2014, in and by which, the Writ Petition filed by the respondent seeking sanction of incentive increment for acquiring M.Phil Degree, was allowed by the learned Single Judge.

(2.) Though the respondent is represented by the counsel there is no representation for the past few hearings. The Writ Petition was filed by the respondent seeking incentive increment for acquiring additional qualification, viz. M.Phil, during the course of his employment.

(3.) The facts as set out in the Writ Petition are as follows: