M ELANGEERAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ORIGINAL Application No,535 of 2001 filed before the Tamil Nadu Administrative Tribunal, on abolition, transferred to the file of this Court and renumbered as Writ Petition No,4361 of 2007, seeking for a writ of Certiorarified Mandamus to call for the records of the third respondent and direct the respondents to sanction one set of incentive increment.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent.

(2.) THE brief facts of the case are as follows: THE petitioner had joined in Service, as a Grade II Tamil Pandit, on 1.4.1968 and he was promoted as a Grade I Tamil Pandit, on 25.2.1971. THEreafter, the petitioner was promoted as a P.G. Assistant, on 15.11.1996 and further promoted as a Headmaster of High School, on 9.2.2000. THE petitioner had retired from service, on 31.5.2001. While so, he had acquired two sets of incentive increments. When he had applied for the sanction of incentive increment for M.Ed. qualification it was rejected by the impugned order, dated 26.9.2000, on the ground that a Teacher is eligible for only for two sets of incentive increments and therefore, the incentive increment for M.Ed. cannot be sanctioned. In such circumstances, the petitioner had preferred the present writ petition before this Court, under Article 226 of the Constitution of India.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs.