S VAITHIALINGAM Vs. DISTRICT EDUCATION OFFICER THIRUVALLORE TALUK

JUDGEMENT

(1.) THE original application No. 551 of 2002, before the Tamil Nadu Administrative Tribunal (herein after referred to as the Tribunal) is now writ petition in W.P.No. 5704 of 2007 before this court.

(2.) HEARD, the submissions made by Mr. G. Elanchezhian, learned counsel for petitioner and Mrs.C.K.Vishnupriya, learned Additional Government Pleader for the respondents.

(3.) THE learned counsel also relies on a decision of the Division Bench of this Court, reported in R.Premakumari V. State of Tamil Nadu (2008(5) MLJ 1349, wherein this Honourable Court has clearly held that the purpose of granting incentive increments is to encourage persons to acquire higher qualification, either before joining service or after joining service. If that is the purpose of the Government Orders granting incentive increments, the audit objection is certainly contrary to the dictum of this Court. Paragraphs 7 to 10 of the aforesaid judgment are extracted hereunder: