R CHAKRAPANI Vs. PRINCIPAL ACCOUNTANT GENERAL

JUDGEMENT

(1.) The order of rejection dated 30.10.2015 in respect of the claim of the writ petitioner for third incentive increment for possessing M.Phil., Degree is under challenge in this writ petition.

(2.) The writ petitioner was initially appointed as B.T.Assistant on 01.11989. Thereafter, he was promoted as P.G.Assistant(Zoology). The petitioner admits that he was awarded with two incentive increments for possessing the higher qualification of M.Sc., and M.Ed., degree. He also acquired M.Phil., degree in the year 1997 and retired from service on 31.05.2015. Thus, the writ petitioner claims that he is entitled for a third incentive increment for possessing M.Phil., degree in the year 1997.

(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.