D MANUEL Vs. CHIEF EDUCATIONAL OFFICER THIRUVANNAMALAI

JUDGEMENT

(1.) THE Original Application in O.A.No,719 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as the Tribunal) is now writ petition in W.P.No.11714 of 2007 before this Court.

(2.) HEARD the submissions made by Mr.P.Manoj Kumar, learned counsel for the petitioner and Mrs.C.K.Vishnupriya, learned Additional Government Pleader for the respondent.

(3.) IN the meantime, his junior, viz., Mr.L.Devaraj was allowed one incentive increment (two advance increments) with effect from 24.05.1996 for acquiring B.Ed., qualification. His junior was also allowed one more incentive increment (two advance increments) for acquiring M.A. with effect from 03.11.1996